MADHUKAR M. RUPJI Vs. SANTOSH MAYEKAR

JUDGEMENT

(1.) This is an application filed by the applicants through jail. Two separate applications are connected and placed before the Court as one application. In the first part of these applications, the Applicants are seeking medical bail for Applicant No.1 and bail to Applicant No.2 to attend to his father-Applicant No.1. In the second part of the application, the Applicants have prayed for bail on medical grounds as well as on merits.

(2.) Heard Shri Rajput, learned counsel for the Applicants and Smt G.P. Mulekar, learned APP for the State.

(3.) Shri Rajput is appointed to appear for the Applicants. He is given papers of the matter and he has assisted the Court. Learned APP has produced a report from the jail which is taken on record and marked "X " for identification.