Shahbaj Gaus Shaikh vs State Of Maharashtra
2026 Latest Caselaw 3252 Bom

Citation : 2026 Latest Caselaw 3252 Bom
Judgement Date : 31 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Shahbaj Gaus Shaikh vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

2026:BHC-AS:15236


                                                       1                 19-ABA 561-26.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                  ANTICIPATORY BAIL APPLICATION NO.561 OF 2026

                    Shahbaj Gaus Shaikh                    ... Applicant
                          Vs.
                    The State of Maharashtra              ... Respondent
                                                       -----
                    Mr. Keshav Chavan for the Applicant.
                    Ms. S. M. Yadav, APP for the Respondent-State.
                                                       -----

                                                     CORAM :     N.R. BORKAR, J.

                                                     DATE    :   31ST MARCH 2026
                    P.C. :

1. As the criminal antecedents are not disclosed in the present application, Learned Counsel for the Applicant seeks leave to withdraw the present application with liberty to file a fresh application. Leave as sought is granted.

2. The Anticipatory Bail Application is disposed of as withdrawn with liberty as sought.


                                                                 (N.R. BORKAR, J.)




                         Mugdha                                                                         1 of 1