Mani Venkatesan Udaiyar vs State Of Maharashtra And Ors.
2026 Latest Caselaw 5092 Bom

Bombay High Court

Mani Venkatesan Udaiyar vs State Of Maharashtra And Ors. on 14 May, 2026

           Digitally signed                                                                 37-WP-2386-2026 (CR) .doc
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.14
           14:50:07
           +0530

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                      CRIMINAL APPELLATE JURISDICTION

                                                         WRIT PETITION NO.2386 OF 2026

                               Mani Venkatesan Udaiyar                                 ...Petitioner
                                     Versus
                               State of Maharashtra and Ors.                           ...Respondents
                                                               __________
                               Mr. Afaf Shaikh for the Petitioner.
                               Ms. Supriya Kak, APP for State.
                                                                  __________

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

DATE : 14 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. Ms. Kak, learned AGP has stated on instructions that an

affidavit-in-reply in these proceedings could not be filed due to

some personal difficulty at the Investigating Officer. The same

would be done shortly.

3. Stand over to 20 May 2026 for further consideration.

4. The learned counsel for the Petitioner shall serve a copy of

the Petition to the learned AGP.

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