Bombay High Court
Essa Anjum Abdul Razak Memon, vs The State Of Maharashtra Ors on 29 December, 2025
24-wp-6730-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
VARSHA by VARSHA
DEEPAK
DEEPAK GAIKWAD
GAIKWAD Date: 2025.12.29
20:13:39 +0530
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 6730 OF 2025
Essa Anjum Abdul Razak Memon ... Petitioner
V/s.
The State of Maharashtra and Ors. ... Respondents
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Ms. Sudha Bharadwaj, for the Petitioner.
Mr. Vinit Kulkarni, APP, for the State.
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CORAM : ASHWIN D. BHOBE, J.
(VACATION COURT).
DATE : 29TH DECEMBER 2025
PC:
1. On 24th December 2025, this Court made the following order:
"1) The Chief Medical Officer of Nashik Road Central Prison, Nashi is directed to file his detailed reply to the Petition, on or before 29th December 2025.
2) Stand over to 29th December 2025"
2. Today, Mr. Vinit Kulkarni, the learned APP for the Respondent No.1/State, submits that he requires time till 5 th January 2026 to file the detailed reply and therefore seeks extension of time. He assures the Court that the reply would be filed on or before 5th January 2026.
3. Ms. Sudha Bharadwaj learned Advocate for the Petitioner does not object to the request for extension of time to file the reply.
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4. At the request of Mr. Vinit Kulkarni, the learned APP time to file reply is extended till 5th January 2026
5. List the matter on 6th January 2026 before the Regular Bench.
(ASHWIN D. BHOBE, J)
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