Narendra Chotalal Patel vs The State Of Maharashtra And Anr
2026 Latest Caselaw 5169 Bom

Bombay High Court

Narendra Chotalal Patel vs The State Of Maharashtra And Anr on 15 May, 2026

                                                                                               4-IA-679-2026 (CR).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:55:03
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CRIMINAL APPELLATE JURISDICTION

                                                    INTERIM APPLICATION NO.679 OF 2026
                                                                    IN
                                                      CRIMINAL APPEAL NO.708 OF 2019

                              Narendra Chotalal Patel                                         ...Applicant
                                    Versus
                              The State of Maharashra and Anr.                                ...Respondents
                                                           __________
                              Mr. Waqar Pathan, for the Petitioner/Applicant.
                              Mr. Vinit Kulkarni, APP for Respondent - State.
                              Mr. Kuldeep Patil, for the Respondent No.2 - CBI.
                                                             __________

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

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel appearing for the parties.

2. This Application is moved on the ground that the Applicant wishes to travel abroad from 29 May 2026 to 28 June 2026, inter alia, to the United States of America (U.S.A.).

3. The learned counsel for the Respondents seeks leave to file a short reply to the said application. Permission granted.

4. Let such reply be filed within a period of one week from today.

5. Once the reply is filed and served to the learned counsel for the Applicant/Petitioner, liberty to move/apply.

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

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