Bombay High Court
Poona Panjarpol Trust Through Sachin ... vs State Of Maharashtra And Anr on 11 September, 2025
Author: N.R. Borkar
Bench: N.R. Borkar
26-wp-4773-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 4773 OF 2025
Poona Panjarpol Trust through
Sachin Gurunath Zunjarrao ...Petitioner
V/s.
The State of Maharashtra and Anr ...Respondents
Mr. Raju Gupta a/w Ms. Neelam yadav, Ms. Shivani D., Mr. Mukesh
Gupta, Advocate for the Petitioner.
Mr. B. V. Holambe Patil, APP for the Respondent/State.
CORAM : N.R. BORKAR, J.
DATE : 11.09.2025. P.C. :
1. I have heard the learned counsel for the petitioner.
2. The learned counsel for the petitioner submits that by the order impugned, the learned Sessions Court has directed the present petitioner to hand over the custody of the cattles to respondent No.2 which were seized pursuant to registration of crime and custody of which was handed over to the petitioner. It is submitted that petitioner was not made party to the revision. It is submitted that learned Sessions Court erred in allowing the revision without hearing the petitioner. In support of the Pramod S.Lakare 1/2 ::: Uploaded on - 11/09/2025 ::: Downloaded on - 11/09/2025 21:48:46 ::: 26-wp-4773-2025.doc submission, the learned counsel for the petitioner has placed reliance upon the order passed by this Court dated 02.12.2020 in Criminal Writ Petition No. 1026 of 2020.
3. The learned counsel for the petitioner relying upon the judgment of Hon'ble Supreme Court in Shri. Chatrapati Shivaji Gaushala Vs. State of Maharashtra submits that custody of the cattle cannot be granted till conclusion of trial.
4. Issue notice to the respondents, returnable on 03.10.2025.
5. Learned APP waives service of notice for respondent No.1-State.
6. Till next date there shall be ad-interim relief in terms of prayer clause B. [N.R.BORKAR, J.] Pramod S.Lakare 2/2 ::: Uploaded on - 11/09/2025 ::: Downloaded on - 11/09/2025 21:48:46 :::