BHAGWAN SOPAN SASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Warunjikar appearing for applicant and Ms.Gajre - APP for State.

(2.) THIS application for bail is placed before me because earlier this applicant had preferred an application for bail being Criminal Application No.7348 of 2005 which is rejected by me on merits by my order dated 6th December 2005.

(3.) CO-accused Pravin who is the son of the applicant was also enlarged on bail by this Court despite his bail application being rejected earlier. The order in that behalf is dated 30th January 2006 in Criminal Application No.140 of 2006.