Bombay High Court
Sapana Azan Vazir vs The State Of Maharashtra on 23 September, 2025
2025:BHC-AS:40064 14-BA-3267-2025.DOC
Ajit Pathrikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 3267 OF 2025
Sapana Azan Vazir ...Applicant
Versus
The State Of Maharashtra ...Respondent
WITH
INTERIM APPLICATION NO. 3283 OF 2025
IN
BAIL APPLICATION NO. 3267 OF 2025
Ms. Sabiha Ansari, Tanvi Rane a/w Meenaz Mozewalla, Aysha
Patel i/b Hulyalkar & Associates, for the Applicant.
Mr. Kiran C. Shinde, APP for the State-Respondent.
Mr. Rajesh Sharma, a/w Swapnil Sandim i/b Rajesh S.
Sharma & Associates, for Intervenor (IA/3283/2025).
Vinod Patil, Police Inspector, Andheri Police Station, is present.
CORAM Dr. Neela Gokhale, J.
DATED: 23rd September 2025
PC:-
1. After arguing the matter for some time, when I was not inclined to grant any relief, Ms. Sabiha Ansari, learned Counsel for the Applicant, sought permission to withdraw the Page 1 of 2 rd 23 September 2025 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:52:58 ::: 14-BA-3267-2025.DOC present bail application, with liberty to file a fresh application if the trial does not progress substantially after one year.
2. Permission to withdraw the application is granted, with the aforesaid liberty.
3. The present application is disposed of as withdrawn. In view of the disposal of the bail application, the Interim Application does not survive and is accordingly disposed of.
(Dr. Neela Gokhale, J) Page 2 of 2 rd 23 September 2025 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:52:58 :::