MOHAMMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Criminal Application, the applicant has put forth prayer clause "B", which reads as under :-

(2.) We have heard the learned Senior Advocate holding for advocate Shri Deshmukh on behalf of the appellant and the learned APP. With their assistance, we have perused the paper book before us. They have drawn our attention to the order dated 07.08.2020 passed in Criminal Application No.1177/2020.

(3.) The applicant was before us in the earlier Criminal Application No.1177/2020 with a request that he should be granted temporary bail so as to avail of medical assistance in a super-speciality hospital considering his ailments. By order dated 07.08.2020, we had considered the submissions of the parties and had concluded that there was no necessity to grant temporary bail since we were granting permission for shifting the applicant from the Government Medical Hospital, Aurangabad to the Dr.Shankarrao Chavan Government Medical College and Guru Govindsinghji Memorial Hospital, Nanded. We have observed in paragraph 17 of our order as under :-