MADANSINGH BAHADURSINGH BHARARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the respondent.

(2.) The applicant has approached this Court in view of the order dated 23.4.2009 passed by the Sessions Court, refusing to grant interim order and further directing the applicant to remain present on the date of hearing i.e. 29.4.2009. Mr. Siddiqui, learned counsel for the applicant, submits that the applicant is presently in Arogaya Nidhi Hospital, Santacurz and he will not be able to remain present in the Court on 29.4.2009. Mr. Siddiqui, on instructions, submits that if the applicant is given time till 2.5.2009, he would remain present in the court on that day and attend hearing on his application for anticipatory bail. Having considered overall facts and circumstances of the case and more particularly the age of the applicant, I dispose of this application by the following order.