Bombay High Court
Rajendra Chaudhary S/O Vikram Singh ... vs Union Of India And Ors on 17 January, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION (STAMP) NO.212 OF 2026
IN
CRIMINAL APPEAL (STAMP) NO.211 OF 2026
Rajendra Chaudhary S/o. Vikram Singh
Chaudhary @ Dashrath @ Samander @
Badal Yadav @ Laxman Das Maharaj & Anr. .. Applicants-Appellants
Vs.
Union of India,
Through Ministry of Home Affairs & Ors. .. Respondents
Mr. Kaushik Mhatre, Advocate, i/by K.M. Legal Services, for the
Applicants-Appellants.
Dr. Anil C. Singh, Additional Solicitor General with Mr. Aditya
Thakkar, Advocate for the Respondent-Union of India.
Mrs. M.M. Deshmukh, In-Charge Public Prosecutor for the
Respondent-State of Maharashtra.
CORAM : SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE : 17TH JANUARY 2026.
P.C. :
Not on Board. Upon mentioning, taken on Production Board.
2. At the request of Mr. Kaushik Mhatre, the learned counsel for the applicants-appellants, post this matter on 21 st January 2026 "High on Board".
[ GAUTAM A. ANKHAD, J. ] [ CHIEF JUSTICE ] Digitally SNEHA signed by SNEHA 1/1 ABHAY DIXIT ABHAY Date:
501-IA(ST)-212-2026.doc Dixit DIXIT 2026.01.20 10:52:47 +0530 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 23/01/2026 22:32:17 :::