Bombay High Court
Kerry Kelvin Mendes vs The Union Of India And Anr on 2 August, 2023
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 45_ba_4467_2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.4467 OF 2021
Kerry Kelvin Mendes ...Applicant
Versus
The Union of India and Anr. ...Respondents
...
Ms Pushpa Ganediwala with Advocate Anshu Agrawal i/b. Ms Suvidha
Patil for the Applicant.
Mr. Vikas B. Shivgan h/f Mr. Rahul Tiwari for Respondent No.1.
Mr. S.V. Gavand, APP for the Respondent -State.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED : 2nd AUGUST, 2023.
P.C.:-
1. Learned counsel for Respondent No.1 states that he has not been served with copy of the application. Learned counsel for the Applicant undertakes to furnish the copy within one week.
2. Stand over to 23/08/2023.
(SMT. ANUJA PRABHUDESSAI, J.) 1/1 ::: Uploaded on - 04/08/2023 ::: Downloaded on - 04/08/2023 22:18:16 :::