Bombay High Court
Sharukh @ Papa Rashid Shaikh vs The State Of Maharashtra on 16 September, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
2025:BHC-AS:39427-DB
23.Cri.WPST-19689-2024 with
Cri.IAST-20917-2024In
Cri.WPST-19689-2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST.)
NO.19689 OF 2024
Sharukh @ Papa Rashid Shaikh ... Petitioner
V/s.
The State of Maharashtra ... Respondent
WITH
CRIMINAL INTERIM APPLICATION (ST.)
NO.20917 OF 2024
IN
CRIMINAL WRIT PETITION (ST.)
NO.19689 OF 2024
Sharukh @ Papa Rashid Shaikh ... Petitioner
V/s.
The State of Maharashtra ... Respondent
Mr.Kushal Mor a/w. Mr. Kewal Khandagale and Mr.Tanmay
Karmarkar, Advocate for the Petitioner
Mrs. P.P. Shinde, Addl. P.P.
Mr. Narendra Shamrao More, PI and Mr. Laxman Kashirao
Deshmukh, PSI, Court Company, Pune City.
1
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23.Cri.WPST-19689-2024 with
Cri.IAST-20917-2024In
Cri.WPST-19689-2024
CORAM : REVATI MOHITE DERE &
SANDESH D. PATIL, JJ.
DATE : 16TH SEPTEMBER, 2025. P.C. :-
1. This petition is filed through jail by the Petitioner. In the said petition, the Petitioner has alleged that he was produced before the remand court in an unjust and in an illegal manner by the police without removing his handcuffs and shackles.
2. Learned APP has filed an affidavit of the Senior Police Inspector, Pune City.
3. The said affidavit is dated 17 th January 2025. From the said affidavit, it appears that there were about two cases registered against the petitioner and that the jail authorities had informed that the petitioner was kept in a high security prison, as there were two cases registered against him.
4. It is further stated in the affidavit that the petitioner was brought inside the court room without removing his handcuffs, inadvertently. The concerned officer has tendered his unconditional apology. We do not find any malafide intention on 2 ::: Uploaded on - 20/09/2025 ::: Downloaded on - 26/09/2025 22:46:17 :::
23.Cri.WPST-19689-2024 with Cri.IAST-20917-2024In Cri.WPST-19689-2024 the part of the concerned officer, in bringing the petitioner with handcuff and shackles, having regard to the explanation offered by him.
5. In view of the aforesaid, nothing survives for further consideration in the petition. Petition stands disposed of.
6. In view of the order passed in the aforesaid Criminal Writ Petition, nothing survives for consideration in the Interim Application. The same is also disposed of accordingly.
(SANDESH D. PATIL, J.) (REVATI MOHITE DERE, J.) amraut 3 ::: Uploaded on - 20/09/2025 ::: Downloaded on - 26/09/2025 22:46:17 :::