Sagar Vishwanath Borkar vs State Of Maharashtra Thr. Pso Ps ...
2021 Latest Caselaw 9503 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

               CRIMINAL CONFIRMATION CASE NO.2/2020
   The State of Maharashtra, through PSO P.S. Chikhli, Tq. Chikhli, Dist.
              Buldhana .vs. Sagar Vishwnath Borkar and anr.
                                    WITH
                      CRIMINAL APPEAL NO.370/2020
  Nikhil s/o Shivaji Golait vs. The State of Maharashtra, through PSO P.S.
                     Chikhli, Tq. Chikhli, Dist. Buldhana
                                    WITH
                      CRIMINAL APPEAL NO.423/2020
 Sagar Vishwnath Borkar .vs. The State of Maharashtra, through PSO P.S.
                     Chikhli, Tq. Chikhli, Dist. Buldhana
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions         Court's or Judge's orders.
and Registrar's Orders.
                     Mr.S.S.Doifode, A.P.P. for State.
                     Mr.R.M.Daga, Advocate for accused-Nikhil Shivaji Golait
                     Mr.A.A.Dhawas, Advocate for accused-Sagar Vishwnath Borkar

                     CORAM : V.M. DESHPANDE AND AMIT B. BORKAR, JJ.

DATED : JULY 19, 2021 Appellants in Criminal Appeal Nos. 370/2020 and 423/2020 are sentenced to death by learned Special Judge, Buldhana vide judgment dated 13.08.2020 in Special (POSCO) Case No. 27.2019. In the confirmation case, they are respondent nos. 1 and 2.

State is represented by Mr. S. S. Doifode, learned A.P.P. Nikhil s/o Shivaji Golait, who has filed Criminal Appeal No.370/2020 and who is respondent no.2 in Confirmation Case No. 1/2020 is represented by Mr. R. M. Daga. Sagar Vishwnath Borkar, who has filed Criminal Appeal No. 423/2020 and who is respondent no.1 in Confirmation Case No.1/2020 is represented by Mr. A. A. Dhawas.

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Mr. Doifode, learned A.P.P., Mr. Daga and Mr.Dhawas, learned counsel submit that this Confirmation Case needs physical hearing. They submit that it will be convenient for them if this Court gives physical hearing in this matter. They submit that, they have no objection of whatsoever in nature to appear in the Court for physical hearing.

In view of this and looking to the fact that the accused are on death row, place this Confirmation Case No.1/2020 for final hearing on 26.07.2021 along with Criminal Appeal Nos. 370/2020 and 423/2020. Hearing of this matter will be taken up by physical mode.

Since this Criminal Confirmation Case No.1/2020 is fixed on 26.07.2021, Superintendent of Central Prison, Nagpur is hereby directed to produce Sagar Borkar and Nikhil Golait before this Court on 26.07.2021 at 11.00 a.m. The Superintend of Central Prison shall ensure that both of them are having proper masks on their faces when they appear before this Court.

                                    JUDGE                                 JUDGE


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