Rahul Uday Shrivastav vs The State Of Maharashtra And Ors
2026 Latest Caselaw 5093 Bom

Bombay High Court

Rahul Uday Shrivastav vs The State Of Maharashtra And Ors on 14 May, 2026

     2026:BHC-AS:22519-DB
           Digitally signed                                                                  39-WP-2459-2026 (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
                                                  CR. WRIT PETITION NO. 2459 OF 2026

                               Rahul Uday Shrivastav                               ...Petitioner
                                     Versus
                               The State of Maharashtra And Ors.                   ...Respondents
                                                              __________
                               Ms. Sayli Wani for the Petitioner.
                               Ms. Supriya Kak, APP for State.
                               Mr. R. G. Gujar, PSI, Malad Police Station is present.
                                                                  __________

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

DATE : 14 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties.

2. The learned AGP Ms. Kak on instructions states that the

statements of the Petitioner and Detenue has been recorded on 13

May 2026 before Charkop Police Station, Kandivali. It is stated on

instructions that both the parties have agreed to reside together

and have no complaints against each other.

3. In view thereof, the learned counsel for the Petitioner seeks

liberty to withdraw this Petition. Liberty granted.

4. Petition is disposed of as withdrawn.

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