Bombay High Court
Ani Technologies Pvt Ltd Through Manoj ... vs State Of Maharashtra on 26 December, 2025
5-APL-1655-2025.doc
Digitally signed
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by GAYATRI
GAYATRI RAJENDRA
RAJENDRA SHIMPI
SHIMPI Date:
2025.12.27
15:17:46 +0530
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1655 OF 2025
ANI Technologies Pvt. Ltd.
Through Manoj MSR ... Applicant
Vs.
The State of Maharashtra & Anr. ... Respondents
****
Mr. Sarjog Parab, Senior Advocate a/w Ms. Sulbha Rane, Mr. Kushal,
Mr. Rohan C., and Mr. Dheeraj Nain, Mr. A. Sharma, Mr. A. A., and Mr.
Kunal B., i/b JSA Advocates and Solicitors, for the Applicant.
Ms. Gauri Rao, APP for Respondent - State.
****
CORAM : ASHWIN D. BHOBE, J.
DATE : 26th DECEMBER, 2025.
(VACATION COURT)
P.C. :
1. Heard Mr. S. S. Parab, learned Senior Advocate for the Applicant and Ms. Gauri Rao, learned APP for the State.
2. Mr. S. S Parab, learned Senior Advocate tenders copies of the order dated 22nd December, 2025 passed by this Court in Criminal Application No.1560 of 2025, Criminal Application No. 1506 of 2025 and Criminal Application No. 1511 of 2025, same are taken on record and marked 'X' for identification. He submits that the issues involved in the present Application are similar and identical to the issues which are raised in Criminal Application No.1560 of 2025, Criminal Application No. 1506 of 2025 and Criminal Application No. 1511 of 2025. He therefore prays that the protection granted to the Applicants in the said three Applications be granted to the Applicant herein and Investigation Gayatri Shimpi 1 ::: Uploaded on - 27/12/2025 ::: Downloaded on - 02/01/2026 21:47:41 ::: 5-APL-1655-2025.doc in Crime No. 1167 of 2025 be stayed.
3. Ms. Gauri Rao, learned APP for the State submits that the issues raised in the present Application are similar to the issues involved in Criminal Application No.1560 of 2025, Criminal Application No. 1506 of 2025 and Criminal Application No. 1511 of 2025.
4. Perused the records and the order dated 22 nd December, 2025 passed by this Court in Criminal Application No.1560 of 2025, Criminal Application No. 1506 of 2025 and Criminal Application No. 1511 of 2025.
5. Issue notice to the Respondents. Ms. Gauri Rao waives service of notice on behalf of Respondent No.1 - State.
6. List the matter on 16th January, 2026 along with Criminal Application No.1560 of 2025, Criminal Application No. 1506 of 2025 and Criminal Application No. 1511 of 2025.
7. In the meantime, till the next date, the investigation in Crime No. 1167 of 2025 is stayed.
(ASHWIN D. BHOBE, J.) Gayatri Shimpi 2 ::: Uploaded on - 27/12/2025 ::: Downloaded on - 02/01/2026 21:47:41 :::