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Bombay High Court

Aajessh Rameshbhai Patel vs State Of Maharashtra And Anr. on 26 March, 2026

          Digitally signed
   2026:BHC-AS:14689
          by LAXMIKANT
LAXMIKANT GOPAL
          CHANDAN                                                              (26) IA-889.26.DOCX
GOPAL     Date:
CHANDAN 2026.03.27
            11:10:36
            +0530                                                                                 lgc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL INTERIM APPLICATION NO.889 OF 2026
                                                        IN
                                      CRIMINAL WRIT PETITION NO.6286 OF 2025

                             Aajessh Rameshbhai Patel                          : Applicant/
                                                                                 Intervenor

                             In the matter between

                             Ankush R Singh & ors.                             : Petitioners.
                                  Versus
                             The State of Maharashtra & Anr.                   : Respondents.

                             ______________________________________________________

                             Mr. Sudeep Pasbola, Senior Advocate a/w Advocate Varun
                             Thokal, Rohin chauhan and Mr. Chinmay Godse for the
                             Applicant/Intervenor.
                             Mr. Majeed Memon a/w Advocates Katherrine Joseph, Tapish
                             Jain and Simran Undre for the Petitioners.
                             Mr. Tanveer Khan, APP for the Respondent/State.
                             Mr. Ashwin Thool, Special Counsel a/w Mr. Ayush Singh a/w
                             Advocate Archishmati Chandramori for the Respondent No.2.
                             ______________________________________________________

                                                        CORAM : ASHWIN D. BHOBE, J.

DATED : 26 March 2026 PC:-

1. By the present Interim Application, the original complainant/informant is seeking intervention.
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(26) IA-889.26.DOCX

2. Mr. Majeed Memon, learned Senior Advocate for the Petitioners (Ankush R Singh & others), states that he has no objection for allowing the present Interim Application.

3. Mr. Ashwin Thool, learned Special Counsel for the Respondent No.2, states that he has no objection for allowing the present Interim Application.

4. In view of the no objection given by Mr. Majeed Memon, learned Senior Advocate for the Petitioners and Mr. Ashwin Thool, learned Special Counsel for the Respondent No.2, this Interim Application is allowed in terms of prayer clause (a).

5. The Applicant herein is permitted to intervene in the present Petition.

6. Interim Application No.889 of 2026 is disposed of.

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