Yashovardhan Birla vs The State Of Maharashtra And Ors
2026 Latest Caselaw 5155 Bom

Bombay High Court

Yashovardhan Birla vs The State Of Maharashtra And Ors on 15 May, 2026

           Digitally signed
           by MULEY
          SHUBHAM
MULEY     PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.15
           21:59:50
           +0530                                              1             20-IAST-10186-2026.doc


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION
                                         INTERIM APPLICATION (ST) NO. 10186 OF 2026
                                                            IN
                                               WRIT PETITION NO. 3429 OF 2022
                    Yashovardhan Birla                                                ...Applicant
                          Versus
                    The State of Maharashtra & Anr.                                    ...Respondents
                                                     -----------------
                    Mr. A. S. Pal a/w Siddharth Mehta and Siddhartha P. i/by Mehta &
                    Padamsey for the Applicant.
                    Mr. Vinit Kulkarni, APP for State.
                    Mr. S. K. Halwasia a/w S. S. Halwasia and Keshav Thakur for Respondent
                    No.2.
                                                     -----------------

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

DATED : 15 MAY, 2026 (VACATION COURT) P.C.:-

1. Heard learned counsel for the parties. This Interim Application is

filed by the Applicant for seeking permission to travel abroad.

2. Mr. Halwasia, learned counsel for Respondent-Serious Fraud

Investigating Office has requested for some time for taking instructions as

according to him he has been served with a copy of the Petition only this

morning.

3. To enable him to do so, stand over to 18 May 2026.

4. All concerned to act on an authenticated copy of this order.

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