Vardhaman C Shah And Anr vs State Of Maharashtra
2026 Latest Caselaw 5022 Bom

Bombay High Court

Vardhaman C Shah And Anr vs State Of Maharashtra on 13 May, 2026

                                                                   21. ABA 1302-2026.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO.1302 OF 2026

Vardhman C. Shah And Anr.                               )..     Applicants
         Versus
State of Maharashtra                                    )..     Respondent

                                               -----

Mr. S. Shamim (through V.C.) a/w Adv. Murtuza Slatewala i/b S.
Shamim & Co. for the Applicants.

Ms. Supriya Kak, A.P.P. for the Respondent-State.
                                    -----

                                        CORAM : SANDESH D. PATIL, J.

                                        DATE    : 13th MAY 2026
                                                  (VACATION COURT)


P.C. :

1)        Heard the learned Counsel for the Applicant and the learned A.P.P.

for Respondent-State. She submits that she requires to go through the

papers, as she is served today in the Court.

2) At the request of the learned A.P.P., stand over to 16th June, 2026.

3) The learned Counsel for the Applicant submits that the interim

order passed by the Sessions Court after disposal of the Anticipatory

21. ABA 1302-2026.doc

Bail Application, was extended and is in operation till tomorrow, i.e.

14th May, 2026. Hence, the following Order.

:Order:

(i) The interim protection granted to the Applicant by the

Sessions Court, is extended till 16th June, 2026.

(ii) Stand over to 16th June, 2026.

(SANDESH D. PATIL, J.)

RAJESH RAJESH VASANT VASANT CHITTEWAN CHITTEWAN Date: 2026.05.13 20:33:11 +0530