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Bombay High Court

Nayabuddin Shaikh vs The Central Bureau Of Investigation And ... on 8 October, 2025

                                                                  32-APEAL.641.2019+1.doc


JVS.
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                             CRIMINAL APPEAL NO. 641 OF 2019

       Rubabuddin Shaikh                              }     Appellant
                 versus
       The Central Bureau of Investigation            }
       & Ors.                                         }     Respondents
                                          WITH
                             CRIMINAL APPEAL NO. 656 OF 2019

       Nayabuddin Shaikh                              }     Appellant
                 versus
       The Central Bureau of Investigation            }
       & Ors.                                         }     Respondents

       Mr. Gautam Tiwari with Ms. Tasneem Khatau & Mr. Suraj
       Jagtap i/b. Probus Legal & Mr. Bhavesh Thakur,
       Advocates for the appellants.
       Mr. Anil Singh, Additional Solicitor General with Mr.
       Chaitanya Chavan, Mr. Adarsh Vyas, Mr. Krishnakant
       Deshmukh, Mr. Rama Gupta, Mr. Rajdutt Nagre, Ms. Saili
       NareshDhura, Mr. Anay Joshi and Mr. Kuldeep S. Patil for
       Respondent No. 1 (CBI).
       Mr. Amit Desai, Senior Advocate with Mr. Madhusudan
       Pareek, Advocates for Respondent No. 3.
       Mr. Ishan Jani with Mr. Farhad Panthaki for Respondent
       Nos. 6 & 7.

                        CORAM:           SHREE CHANDRASHEKHAR, CJ. &
                                         GAUTAM A. ANKHAD, J.
                        DATE:            8th OCTOBER 2025
       P.C.:

Mr. Gautam Tiwari, the learned counsel for the appellants in Criminal Appeal Nos. 641 and 656 of 2019 tenders a copy of the gist of the statements of the prosecution witnesses which is taken on record. He has taken us to the findings recorded by trial Judge 1 ::: Uploaded on - 13/10/2025 ::: Downloaded on - 17/10/2025 22:44:56 ::: 32-APEAL.641.2019+1.doc and submits that there was no requirement in law to take sanction under section 197 of the Code of Criminal Procedure, 1973.

2. Mr. Amit Desai, the learned senior counsel appears for the respondent no. 3, Mr. Anil Singh, the learned Additional Solicitor General appears for the respondent no. 1 and Mr. Ishan Jani, the learned counsel appears for the respondent nos. 6 and 7.

3. At the request of the learned counsel for the appellants, for preparing a compilation of the necessary documents on which he intends to rely, hearing of these Acquittal Appeals is adjourned to 15th October 2025 at 3:00 p.m. [GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE] 2 ::: Uploaded on - 13/10/2025 ::: Downloaded on - 17/10/2025 22:44:56 :::