Bombay High Court
Ankush R Singh And Ors. vs State Of Maharashtra And Anr. on 26 March, 2026
Digitally signed
by LAXMIKANT
GOPAL
LAXMIKANT CHANDAN (26) WP-6286.25.DOCX
GOPAL Date:
CHANDAN 2026.03.27
11:10:36
+0530 lgc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.6286 OF 2025
Ankush R Singh & ors. : Petitioners.
Versus
The State of Maharashtra and anr. : Respondents.
______________________________________________________
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.
Mr. Sudeep Pasbola, Senior Advocate a/w Advocate Varun
Thokal, Rohin chauhan and Mr. Chinmay Godse for the
Intervenor.
______________________________________________________
CORAM : ASHWIN D. BHOBE, J.
DATED : 26 March 2026 PC:-
1. Mr. Ashwin Thool, learned Special Counsel for the Respondent No.2 raises a preliminary objection to the maintainability as well as entertainability of the present Petition. His objection is of two fold; first that the Petition challenges an order dated 20 October 2025 passed by the Judicial Magistrate First Class, Daman in Bail Application No.177 of 2025 which is no more in force or in existence and at any rate which order has worked itself out. Second, he 1 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 01:31:42 ::: (26) WP-6286.25.DOCX submits that the relief sought for in the present Application is apparently a relief which is requests for grant of bail. To sum up, he submits that this Petition is rendered infructuous in view of the several other orders passed in the proceedings which orders have attend finality for not being challenged within the period prescribed.
2. Faced with the said objection raised by Mr. Ashwin Thool, learned Special Counsel for the Respondent No.2, Mr. Majeed Memon, learned Senior Advocate for the Petitioners, requests for time till 30 April 2026.
3. Request for time made by Mr. Majeed Memon, learned Senior Advocate for the Petitioners is not objected to by Mr. Ashwin Thool, learned Special Counsel for the Respondent No.2
4. At the request of Mr. Majeed Memon, list this matter on 30 April 2026.
(ASHWIN D. BHOBE, J.) 2 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 01:31:42 :::