Tabish Imtiyaj Darji vs State Of Maharashtra And Anr
2026 Latest Caselaw 3247 Bom

Bombay High Court

Tabish Imtiyaj Darji vs State Of Maharashtra And Anr on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                        7-cr-wp-5381-25.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                  WRIT PETITION NO. 5381 OF 2025

Tabish I. Darji & Anr.                                        ...Petitioners.
     V/s.
State of Maharashtra & Anr.                                   ...Respondents.

                              ..............
Mr. Raghavendra S. Mehrotra a/w. Adv. Madhat Shaikh, Adv. Irfan
Shaikh, Adv. Yasmine Sayyed, Adv. Ansari Gazala and Adv. Mohini
Tekale i/b Lawkhara Legal for the Petitioner.
Ms S.G. Talhar, APP for the Respondent/State.
                              ..............

                                    CORAM     :      N.R. BORKAR, J.

DATE : 31.03.2026.

P.C. :

1. Issue fresh notice to the respondent No.2, returnable on 29 th April 2026.

2. Hamdast is granted.

[N.R.BORKAR, J.]