Ajaykumar Nandanram Pasi vs The State Of Maharashtra And Ors
2026 Latest Caselaw 4944 Bom

Bombay High Court

Ajaykumar Nandanram Pasi vs The State Of Maharashtra And Ors on 13 May, 2026

                                                       Digitally signed
                                                       by PALLAVI
                                                       MAHENDRA
                                            PALLAVI    WARGAONKAR
                                            MAHENDRA
                                            WARGAONKAR Date:
                                                       2026.05.13
                                                       20:54:49
                                                       +0530                                        15-WP(ST)-10112-2026.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL WRIT PETITION (ST)NO.10112 OF 2026

                   Ajaykumar Nandanram Pasi                                            ...Petitioner.

                           Versus

                   The State of Maharashtra & Ors.                                     ...Respondents.

                                                                          __________

                   Mr Amrendra Sinha a/w Pankaj Ghai & Ashwin V. for the Petitioner.
                   Ms Supriya Kak for Respondents No.1 and 2.
                                                                          __________

                                                              CORAM : ADVAIT M. SETHNA &
                                                                      SANDESH D. PATIL, JJ.

                                                              DATE           :   13 MAY 2026
                                                                                 (VACATION COURT)

                   P.C.:

1. Heard the learned Counsel for the parties.

2. The urgency with which this Petition is moved, is to direct

Respondents No.1 and 2, to trace, secure and procure Respondent No.4

(the Detenue) before this Court. The learned APP, on instructions would

submit that Respondent No.4 has filed a complaint before Panvel Taluka

Police Station on 08.01.2026 followed by another on on 27.04.2026,

wherein, she has clearly stated that she does not wish to live with the

Petitioner i.e. the husband of the said Respondent. In view of such factual

development, place the proceedings before regular Court in due course.

15-WP(ST)-10112-2026.doc

Learned Counsel for the Petitioner also stated that the custody of the two

minor children is with the Petitioner, which statement is accepted.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]