SATYAJEET DILIP GHOLAP Vs. ARUN PUNJAJI KADU

JUDGEMENT

(1.) By this Criminal Application, five applicants are before this Court seeking intervention in Criminal Writ Petition No.527/2021. The first applicant claims to be the son of a patient. The second applicant claims to be the sister of a patient. The third applicant claims to be the nephew of a patient. Applicant Nos.4 and 5 claim to be the sons of two patients.

(2.) The learned Senior Advocate Shri Hon, in support of this Criminal Application, submits that after this Court had passed an order on 26.04.2021 in Criminal Suo Moto Public Interest Litigation No.2/2021 and the present Writ Petition, together, the applicants realized from the newspapers that a person, who tried to save their lives, is being sought to be put in the docks. They have filed this Criminal Application seeking intervention in his defence.

(3.) It is contended that the relatives of these applicants had tested positive for corona virus. There was an acute shortage of medical facilities in Ahmednagar district and hence, Dr.Sujay Vikhe Patil, Member of Parliament from Ahmednagar constituency, made efforts for procuring the Remdesivir injections for the people of Ahmednagar through his foundation 's hospital and medical store. It is further stated in the memo of the application that the applicants and their family members are beneficiaries of such supply of Remdesivir injections made available through the medical store of Dr.Vitthalrao Vikhe Patil Foundation, Dr.Vikhe Patil Memorial Hospital, Vadgaon Gupta, Vilad Ghat, Ahmednagar.