Bombay High Court
Kerry Kelvin Mendes vs The Union Of India And Anr on 8 April, 2024
Author: M. S. Karnik
Bench: M. S. Karnik
Board Sr.No.:-3
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CRIMINAL JURISDICTION
CRIMINAL BAIL APPLN. NO. 4467 OF 2021
Kerry Kelvin Mendes ....APPLICANT
V/S
The Union Of India And Anr ....RESPONDENT
WITH CRIMINAL BAIL APPLN. NO. 125 OF 2024 Neal Ronnie Dsilva ....APPLICANT V/S The State Of Maharashtra And Anr ....RESPONDENT WITH CRI-INTERIM APPLICATION NO. 4563 OF 2023 In Criminal Bail Appln. 4467 OF 2021 Kerry Kelvin Mendes ....PETITIONER V/S The Union Of India And Anr ....RESPONDENT Adv. Pushpa Ganediwala A/W Adv. Anshu Agarwal i/by Adv. Suvidha R. Patil for the Applicant in BA/4467/2021. Mr. Ayaz Khan i/by Adv. Zehra Charania for Applicant in BA/125/2024.
Ms. Ashwini Achari i/by Mr. Taraq Sayed for the Applicant in BA/2343/2023.
Mr. Rahul Tiwari for Respondent - NCB in BA/4467/2021. Mr. Sandesh Patil A/W Mr. Prithviraj S. Gole for Respondent -
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Mr. S. H. Yadav, APP for the Respondent - State.
CORAM : HON'BLE SHRI JUSTICE M. S. KARNIK J
DATE : 8th April, 2024
P.C. :
S. O. to 10/04/2024 ( at 2:30 pm).
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