Bombay High Court
Sanjay Ashok Shrivastava vs State Of Maharashtra on 27 November, 2025
2025:BHC-AS:51801-DB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.995 OF 2025
Sanjay Ashok Shrivastava .. Applicant
Vs.
The State of Maharashtra,
Through Shanti Nagar Police Station .. Respondent
Mr. Rohan Chauhan, Advocate for the Applicant.
Mrs. M.M. Deshmukh, In-Charge Public Prosecutor with
Mrs. Mahalaxmi Ganapathy, Additional Public Prosecutor for the
Respondent.
CORAM : SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE : 27TH NOVEMBER 2025.
P.C. :
By this application, the applicant prays for the following reliefs:-
"a. This Hon'ble Court may be pleased to quash and set aside the FIR bearing C.R. No.976 of 2025 for the offences punishable u/Sec. 125, 189(2), 190, 191(2), 191(3), 351(2), 352 of the BNS, Sec. 4 & 25 of the Arms Act, 1959, Sec. 3(1)
(r), (s) & Sec. 3(2)(va) of the SC/ST Act and Sec. 37(1) & 135 of the Maharashtra Police Act, 1951 registered by the officers of Shanti Nagar Police Station.
b. Without prejudice to the above and in the alternative, this Hon'ble Court be pleased to quash Sec. 3(1)(r), (s) & Sec. 3(2) (va) of the SC/ST Act as included in the FIR vide C.R. No.976 of 2025 registered by the officers of Shanti Nagar Police Station.
c. Pending the hearing and final disposal of the present petition, this Hon'ble Court may be pleased to stay the further investigation in FIR bearing C.R. No.976 of 2025. d. Ad-interim relief in terms of prayer clause (c)."
2. Mrs. Mahalaxmi Ganapathy, the learned Additional Public Prosecutor states that cognizance of the offence has been taken by the Court concerned.
3. In view thereof and considering Rule 2(II)(h) under Chapter I of 1/2 902-APL-995-2025.doc Dixit ::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 23:10:28 ::: the Bombay High Court Appellate Side Rules, 1960, the learned counsel for the applicant seeks permission to withdraw this criminal application with liberty to file fresh petition/application, if so advised.
4. Criminal Application No.995 of 2025 is dismissed as withdrawn with the aforesaid liberty. All contentions are left open.
[ GAUTAM A. ANKHAD, J. ] [ CHIEF JUSTICE ] Digitally signed by SNEHA SNEHA ABHAY DIXIT 2/2 ABHAY Date: 902-APL-995-2025.doc Dixit DIXIT 2025.11.28 12:27:08 +0530 ::: Uploaded on - 28/11/2025 ::: Downloaded on - 28/11/2025 23:10:28 :::