Bombay High Court
Rubabuddin Shaikh vs The Central Bureau Of Investigation And ... on 16 January, 2026
641.19.656.19-APPEALs.docx
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 }
Digitally & Ors. } Respondents
signed by
BASAVRAJ
BASAVRAJ GURAPPA
WITH
GURAPPA PATIL
PATIL Date: CRIMINAL APPEAL NO. 656 OF 2019
2026.01.20
11:06:06
+0530
Nayabuddin Shaikh } Appellant
versus
The Central Bureau of Investigation }
& Ors. } Respondents
Mr. Gautam Tiwari with Ms. Tasneem Khatau, Mr. Suraj Jagtap,
Ms.Nidhi Mishra, Ms.Vaishnavi Dubey & Mr.Bhavesh Thakur i/by
Probus Legal for the Appellants.
Mr. Anil C. Singh, Additional Solicitor General a/w Mr. Kuldeep
Patil, Mr.Aditya Thakkar Mr. Chaitanya Chavan, Mr. Adarsh Vyas,
Mr. Krishnakant Deshmukh, Mr. Rajdatt Nagre, Ms.Saili Dhuru,
Mr.Anay Joshi, Sumitkumar Nimbalkar, Mr.Digvijay Kachare and
Ms.Sanika Joshi of Respondent No.1-CBI.
Mr. Amit Desai, Senior Advocate with Mr. Madhusudan Pareek, &
Mr.Gopal Shenoy Advocates for Respondent Nos.2, 3 & 8 to 11
Mr.Devendra Shukla a/w Mr.Harekrishna Mishra & Mr.Shabi A.
Moulvi for the Respondent No.4
Mr.Khan Abdul Wahab, Ms.Shifa Khan, Mayanka S.R., Fardin
Shaikh, Abdul Hafeez Kotawala, Nitin Mane & Shahabuddin
Shaikh for the Respondent No.5
Mr.Ishan Jani a/w Mr.Farhad Panthaki for Respondent No.6 & 7
Mr. Maitreya G. Shukla for Respondent No.12
Mr.Hitesh P. Shah for the Respondent No.14 & 23
Mr.Sachin R.Pawar a/w Mr.Devang S.Mhatre i/b Mr.Sagar S.Patil
for the Respondent No.18 to 22
Mrs.M.M.Deshmukh, I/C PP with Mr.J.P.Yagnik, Addl.PP for the
Respondent No.24 - State
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641.19.656.19-APPEALs.docx
CORAM: SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE : 16th JANUARY 2026 P.C. :
Mr. Amit Desai, the learned senior advocate for respondent nos. 2, 3 and 8 to 11 tendered written submissions along with compilation of documents. Mr. Gautam Tiwari, the learned counsel for the appellants tendered preliminary written submissions along with compilation of documents in 1 to 11 volumes. Mr. Hitesh Shah, the learned counsel for respondent nos. 14 & 23 tendered written submissions. Mr. Maitreya G. Shukla, the learned counsel for respondent no.12 tendered written submissions. The same are taken on record.
2. Judgment is reserved.
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE]
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