Bombay High Court
Rubabuddin Shaikh vs The Central Bureau Of Investigation And ... on 15 October, 2025
67-APEAL.641.2019+1.doc
JVS.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
CRIMINAL APPEAL NO. 641 OF 2019
BALAJI
BALAJI GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL Date:
2025.10.31
11:21:25
+0530 Rubabuddin Shaikh } Appellant
versus
The Central Bureau of Investigation }
& Ors. } Respondents
WITH
CRIMINAL APPEAL NO. 656 OF 2019
Nayabuddin Shaikh } Appellant
versus
The Central Bureau of Investigation }
& Ors. } Respondents
Mr. Gautam Tiwari with Ms. Tasneem Khatau & Mr. Suraj
Jagtap i/b. Probus Legal & Mr. Bhavesh Thakur,
Advocates for the appellants.
Mr. Anil Singh, Additional Solicitor General with Mr.
Aditya Thakkar, Mr. Chaitanya Chavan, Mr. Adarsh Vyas,
Mr. Krishnakant Deshmukh, Ms. Rama Gupta, Mr.Rajdutt
Nagre, and Mr. Kuldeep S. Patil for Respondent No. 1.
Mr. Amit Desai, Senior Advocate with Mr. Madhusudan
Pareek, Advocates for Respondent No. 3.
Mr. Ishan Jani with Mr. Farhad Panthaki for Respondent
Nos. 6 & 7.
CORAM: SHREE CHANDRASHEKHAR, CJ. &
GAUTAM A. ANKHAD, J.
DATE: 15th OCTOBER 2025
P.C.:
Mr. Gautam Tiwari, the learned counsel for the appellants in these two appeals tenders a chart indicating the witnesses and their relevance in relation to commission of the crime. The learned counsel for the appellants states that there are 85 witnesses on the 1 ::: Uploaded on - 31/10/2025 ::: Downloaded on - 31/10/2025 22:15:43 ::: 67-APEAL.641.2019+1.doc testimonies of whom he seeks to rely to challenge the judgment of acquittal rendered in Sessions Case Nos. 177 of 2013, 178 of 2013, 577 of 2013 and 312 of 2014. The learned counsel for the appellants contends that the testimonies of the hostile witnesses can be relied on by the prosecution and such evidence of the hostile witnesses need not be discarded. He further submits that the testimonies of witnesses who were inmates with Tulsiram Prajapati are admissible and can be relied on by the Court to record the judgment of conviction.
2. The Registry to provide plain copies of the testimonies of P.W.1, PW.2, P.W.3, P.W.5, P.W.7, P.W.8, P.W.9, P.W.10, P.W.11, P.W.12, P.W.14, P.W.15, P.W.20, P.W.27, P.W.30, P.W.31, P.W.32, P.W.33, P.W.34, P.W.35, P.W.36, P.W.38, P.W.39, P.W.40, P.W.42, P.W.43, P.W.44, P.W.45, P.W.46, P.W.51, P.W.52, P.W.53, P.W.60, P.W.63, P.W.64, P.W.65, P.W.67, P.W.69, P.W.71, P.W.72, P.W.75, P.W.76, P.W.77, P.W.78, P.W.79, P.W.80, P.W.81, P.W.82, P.W.83, P.W.84, P.W.86, P.W.87, P.W.88, P.W.89, P.W.91, P.W.92, P.W.95, P.W.96, P.W.97, P.W.98, P.W.99, P.W.100, P.W.119, P.W.122, P.W.123, P.W.130, P.W.132, P.W.138, P.W.139, P.W.141, P.W.152, P.W.158, P.W.159, P.W.164, P.W.167, P.W.168, P.W.169, P.W.173, P.W.174, P.W.176, P.W.181, P.W.205, P.W.207 and P.W.208 to the learned counsel for the appellants.
3. Post the matters on 14th November 2025 under the heading "For Final Hearing".
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE] 2 ::: Uploaded on - 31/10/2025 ::: Downloaded on - 31/10/2025 22:15:43 :::