Raunak Rahul Khandelwal vs The State Of Maharashtra
2026 Latest Caselaw 5168 Bom

Bombay High Court

Raunak Rahul Khandelwal vs The State Of Maharashtra on 15 May, 2026

                                                                                                7-WP-2539-2026 (CR).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:55:03
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           +0530
                                                  CRIMINAL APPELLATE JURISDICTION

                                                    CR. WRIT PETITION NO. 2539 OF 2026

                              Raunak Rahul Khandelwal                                    ...Petitioner
                                      Versus
                              The State of Maharashtra                                   ...Respondent
                                                                    __________
                              Ms. Pushpa Ganediwala a/w Ankit Rathod, Bhushan Shinde, Pradyumna
                              Agrawal, Ishan Agrawal, for the Petitioner.
                              Mr. Vinit A. Kulkarni, APP for the Respondent - State.
                              Mr. Girish Bane, Sr. PI, Vanrai Police Station, present.
                              Mr. Sandeep Waghmare, PI, Vanrai Police Station, present.
                                                               __________

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

                                                             DATE     :   15 MAY 2026
                                                                          (VACATION COURT)
                              P.C.:

1. Heard learned counsel for the parties.

2. The urgency to move before the Vacation Court is stated to be that the arrest of the Petitioner is illegal and such order of arrest was passed on 7 May 2026 by the learned Sessions Court, Mumbai.

3. Issue Notice to the Respondents, returnable on 10 June 2026. The learned AGP waives service for the Respondent - State.

4. The Respondents are at liberty to file their reply, if so necessary, positively on or before next date with an advance copy to the learned counsel for the Petitioner so that the matter can proceed on such date.

5. Stand over to 10 June 2026.

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

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