SANTOSH SHAM KOTEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this interim application, the applicant presses for prayer clause 'F' at this stage, considering the medical condition of his father. The said prayer clause 'F' reads thus:-

(2.) The applicant vide judgment and order dated 2 nd February 2019, passed by learned District Judge - 10 and Additional Sessions Judge, Nashik, in Sessions Case No.273 of 2015, has been convicted for the offence punishable under Sec. 302 r/w 34 of the Indian Penal Code and is sentenced to suffer rigorous imprisonment for life and to pay fine of Rs.5,000.00 in default, to suffer further simple imprisonment for one month.

(3.) Learned counsel for the applicant submits that the applicant's father is suffering from Cancer and as such there is no male member to look after his father. He submits that presently his father is constrained to live with his sister, who is married. He further submits that his father's Cancer has spread to the other organs and as such his condition is not good. The applicant, therefore, seeks temporary bail for a period of six months to look after his father.