The National Investigation ... vs Areeb Ejaz Majeed
2021 Latest Caselaw 2345 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION
                CRIMINAL APPEAL NO.389 OF 2020


The National Investigation Agency          ..                 Appellant

               Vs.

Areeb Ejaz Majeed                          ..                Respondent

                                ...
Mr. Anil C. Singh, Addl. Solicitor General with Mr. Sandesh Patil,
Mr. Aditya Thakkar and Mr. D.P. Singh i/b Mr. Vishal Goutam
for the appellant.

Mr. Areeb Ejaz Majeed, the respondent, who is produced in
Court by Arthur Road Central Prison, Mumbai.
                              ...

                                  CORAM: S.S. SHINDE &
                                         MANISH PITALE, JJ.

DATED : 04TH FEBRUARY, 2021.

P.C:-

1. The respondent-accused filed an application before the Special Court for producing him before this court so as to put forth his contentions in the present appeal on merits. The Special Court passed an order directing the jail authorities to produce the respondent before this court. Accordingly, on 20/01/2021, the respondent was produced before this court. On that day, Mr.

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Singh, learned Addl. Solicitor General sought an adjournment. Thereafter, again the appeal was listed for hearing on 27/01/2021. Again the matter was adjourned to 28/01/2021. On all these days, this court passed separate orders directing the jail authorities to produce the respondent before this court and accordingly respondent was produced on each date.

2. The respondent was asked whether he wants assistance of a lawyer from the legal aid panel. However, he refused to take legal assistance and submitted that he himself will argue the matter.

3. Mr. Singh, learned Addl. Solicitor General has tendered across the bar written note of arguments on 28/01/2021 after serving a copy of the same to the respondent. The same was taken on record on 28/01/2021. Today, during the course of hearing, Mr. Singh has again tendered across the bar compilation of additional documents, including some photographs. The same is taken on record. The respondent had tendered a compilation of two documents in two volumes on 20/01/2021 along with reply, which was also taken on record on the same day.

4. Today, Mr. Singh, learned Addl. Solicitor General has argued the appeal at length. During the course of hearing of the appeal, we have also seen the video clippings, which is part of the charge-sheet, in Chamber No.42, in the presence of the

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respondent. Thereafter, again we resumed the hearing in the court. Mr. Singh, learned Addl. Solicitor General concluded his arguments. The respondent has also argued at length and concluded his arguments.

5. Reserved for judgment.

6. List the matter on 23/02/2021 for pronouncement of judgment.

7. The respondent be taken back to the Arthur Road Jail and be produced on 23/02/2021. The Registry to forthwith issue a production warrant.

8. All concerned to act on the ordinary copy of this order duly certified by the Sheristedar of this Court.

(MANISH PITALE, J.)                                (S.S. SHINDE, J.)




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