Sanjay Dangi And Anr vs Union Of India And Ors
2026 Latest Caselaw 5008 Bom

Bombay High Court

Sanjay Dangi And Anr vs Union Of India And Ors on 13 May, 2026

                                                       Digitally signed
                                                       by PALLAVI
                                                       MAHENDRA
                                            PALLAVI    WARGAONKAR
                                            MAHENDRA
                                            WARGAONKAR Date:
                                                       2026.05.13
                                                       20:54:49
                                                       +0530                                               14-WP-10037 +2.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL WRIT PETITION (ST) NO.10037 of 2026
                   Sanjay Dangi & Anr                                                  ...Petitioner.
                          Versus
                   Union of India & Ors.                                               ...Respondents

                                                   WITH
                                   INTERIM APPLICATION (ST) NO.10056 OF 2026
                                                    WITH
                                   INTERIM APPLICATION (ST) NO.10060 OF 2026
                                                      IN
                                      WRIT PETITION (ST) NO.10037 of 2026
                                                  __________

                   Mr Vikram Nankani, Sr Advocate a/w Mr Naushad Engineer, Sr Advocate, a/w
                   Dr Irfan, Mr Karan Kadam and Mr Zubin Sheth, Ms Samrudhdhi Bendhbar, Ms
                   Antara, Mr Sangram Parab for the Petitioners i/by Parinam Associates.

                   Mr Zoheb Hossain a/w Mr Pranjel Tripathi and Anil D Yadav for respondent
                   No.3.

                   Mr Dinesh Haldankar, APP for the State.
                                                                          __________

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

                                                              DATE           :   13 MAY 2026.
                                                                                 (VACATION COURT)

                   P.C.:

1. Heard the learned Counsel for the parties. In light of the clear order

dated 08.05.2026, passed by the coordinate Bench of this Court which we

have perused, we are not inclined to pass any orders at this stage.

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