Eliran Moshe Ruso And Anr vs State Of Maharashtra And Ors
2026 Latest Caselaw 5360 Bom

Bombay High Court

Eliran Moshe Ruso And Anr vs State Of Maharashtra And Ors on 21 May, 2026

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                        CRIMINAL WRIT PETITION (STAMP) NO.10505 OF 2026
                   Eliran Moshe Ruso and Anr.                                           .. Petitioners
                              Vs.
                   State of Maharashtra,
                   Through Byculla Police Station, Mumbai and Ors.                      .. Respondents


                   Mr. Tauqar Siddiquee with Mr. Abhishek Mishra, Advocates for the
                   Petitioners.
                   Ms. Dhanalaxmi Krishna Iyer, Additional Public Prosecutor for the
                   Respondent-State of Maharashtra.
                   Mr. Ankit Srivastav, Advocate, i/by Akshar Laws, for Respondent No.3.
                   Mr. Saurabh Rane, Advocate for the Intervener.


                                                           CORAM : GAUTAM A. ANKHAD, J.

                                                           DATE         : 21ST MAY 2026
                                                                          [ VACATION COURT ]
                   P.C. :

1. The Petitioner no.1 is a foreign national. Admittedly, the visa of

the accused/Petitioner no.1 for stay in India has expired on 29 th

December 2025. Mr. Siddiquee, learned counsel appearing for the

Petitioners submits that the accused requires travel permission on

medical ground of his family members. Mr. Srivastav, learned counsel

appearing for Respondent no.3 opposes the application on the ground

that there are several orders passed against the accused/Petitioner no.1

which needs to be executed.

Digitally signed by SNEHA

ABHAY DIXIT 17-WP(ST)-10505-2026.doc Dixit DIXIT Date:

2026.05.21 18:03:10 +0530

2. Ms. Iyer, learned Additional Public Prosecutor invites my attention

to the chart at paragraph no.9 at page nos.5-6 of the Petition and submits

that there are several legal proceedings that are pending against the

Petitioners where travel permissions have also been rejected.

3. Considering that the visa of the accused/Petitioner no.1 has

already expired, leave is granted to the Petitioners to add "Foreign

Regional Registration Office (FRRO), Mumbai Office" as a party-

Respondent in this Writ Petition. The amendment shall be carried out

forthwith and re-verification is dispensed with. A copy of the Writ

Petition shall be served by the learned counsel for the Petitioners on the

FRRO, Mumbai Office.

4. List the matter on 1st June 2026.

                                              [GAUTAM A. ANKHAD, J.]





17-WP(ST)-10505-2026.doc                                                       Dixit