Mohammed Rahil Majid Khan vs State Of Maharashtra
2026 Latest Caselaw 5439 Bom

Bombay High Court

Mohammed Rahil Majid Khan vs State Of Maharashtra on 22 May, 2026

2026:BHC-AS:22698

           Digitally
           signed by                                                        502-BA-2238-2026.doc
           RUPALI
 RUPALI    RAJESH
 RAJESH    WAKODIKAR
 WAKODIKAR Date:
           2026.05.22
           20:48:16        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           +0530

                                      CRIMINAL APPELLATE JURISDICTION
                                       BAIL APPLICATION NO. 2238 OF 2026
                                                    ALONGWITH
                                   INTERIM APPLICATION NO. 1700 OF 2026
                                                         IN
                                       BAIL APPLICATION NO. 2238 OF 2026


                   Mohammed Rahil Majid Khan                         ...Applicant
                        Versus
                   The State of Maharashtra                          ...Respondent


                   Mr. Mujahid Ansari for the Applicant.

                   Ms. R.S.Tendulkar, A.P.P for the Respondent-State.


                                              CORAM : SANDESH D. PATIL, J.

DATE : 22nd MAY, 2026 (VACATION COURT)

P.C. :

1. Learned Counsel appearing for the applicant seeks

permission to withdraw this bail application in view of the change in

circumstances, with liberty to file a fresh bail application before the

502-BA-2238-2026.doc

learned Sessions Court.

2. Accordingly, the bail application is disposed of as

withdrawn with liberty as prayed for.

3. In view of the withdrawal of the aforesaid bail application

the interim application also stands disposed of accordingly.

SANDESH D. PATIL, J.