Bombay High Court
Rehan @ Mohd. Anjar Rijwan Shaikh vs The State Of Maharashtra And Another on 9 January, 2026
907.APEAL.452.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 452 OF 2023
Rehan @ Mohd. Anjar Rijwan Shaikh ...Appellant
Versus
The State of Maharashtra & Anr. ...Respondents
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None for the Appellant.
Mr. V. S. Badak, APP for Respondent - State.
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CORAM : RAJNISH R. VYAS, J.
DATE : JANUARY 09, 2026 PER COURT :
1. None appear for the appellant.
2. On 05th November 2024, the statement was made by advocate Ms. Karishma Sarin, that she will supply spare copies today itself. Thereafter, the matter was listed on 18 th February 2025 on which date two weeks' time was granted to furnish address pursis in a sealed envelop as well as the spare copies.
3. The matter was again listed on 04 th March 2025, where further two weeks' time was granted. On 19 th March 2025, also a similar order was passed, so also on 03 rd April 2025, 21st April 2025 Shrikant Malani Page 1 of 2
907.APEAL.452.2023 and 05th May 2025. In spite of the office note shows that the spare copy and address pursis in a sealed envelop is not supplied by the advocate and hence the notice could not be issued to respondent No.2.
Since, on several occasions, the matter was listed for providing the address, which had not been provided, it is made clear that if the necessary steps are not taken within a period of one week, an amount of ₹ 5,000/- will have to be deposited by the appellant to the Advocates' Association of Bombay High Court Bench at Aurangabad.
4. The office note further shows that on 16th December 2025, a bailable warrant was issued against the appellant, but the same could not be served for want of address. In that view of the matter, stand over to 23rd January 2026. If, by that time, the bailable warrant is not executed, then the concerned Superintendent of Police shall file an affidavit explaining the steps taken by him.
5. Issue fresh bailable warrant against the appellant for the sum of 1,000/- returnable on 23rd January 2026.
( RAJNISH R. VYAS, J. ) Shrikant Malani Page 2 of 2