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Chandrabhan Sudam Sanap vs The State Of Maharashtra on 16 February, 2023

Bench: B.R. Gavai, Vikram Nath, Sanjay Karol

                                                         1

     ITEM NO.102                              COURT NO.8                      SECTION II-A

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Criminal Appeal                 No(s).   879/2019

     CHANDRABHAN SUDAM SANAP                                                  Appellant(s)

                                                       VERSUS

     THE STATE OF MAHARASHTRA                                                 Respondent(s)

     ([ TO GO BEFORE THREE HON'BLE JUDGES ] [ DEATH CASE ] )

     Date : 16-02-2023 This appeal was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE VIKRAM NATH
                            HON'BLE MR. JUSTICE SANJAY KAROL

     For Appellant(s)
                                        Mr. Shri Singh, Adv.
                                        Ms. Pratiksha Basarkar, Adv.
                                        Mr. Simran Agrawal, Adv.
                                        Ms. Pritha Srikumar, AOR
                                        Mr. Anirudh Gotety, Adv.
                                        Mr. Gurfatesh Khosa, Adv.

     For Respondent(s)
                                        Mr. Anand Dilip Landge, Adv.
                                        Mr. Siddharath Dharmadhikari, Adv.
                                        Mr. Aaditya A. Pande, AOR
                                        Mr. Bharat Bagla, Adv.
                                        Ms. Kirti Dadheech, Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

1. In view of the order passed by the Coordinate Bench of this Court on 10.11.2022 in SLP(Crl.) Nos. 5928-5929 of 2022 arising out of the reference capital punishment, we issue the Signature Not Verified Digitally signed by Deepak Singh following directions:

18:04:45 IST Reason:

(i) The respondent-State shall place before this Court the report(s) of all the Probation Officers  2 relating to the appellant within a period of eight weeks;

(ii) The Superintendent of the Yerwada Central Jail shall submit a report in regard to the nature of work which has been performed by the appellant while in jail and a report in regard to the conduct and behaviour of the appellant while in jail within a period of eight weeks;

(iii) The Head of Sassoon General Hospital, Pune shall constitute a suitable team for the purpose of carrying out a psychological evaluation of the appellant. The report of the evaluation shall be submitted to this Court through the Standing Counsel for the State of Maharashtra within a period of eight weeks; and

(iv) Ms. Nuriya Ansari is permitted to have access to the appellant who is presently lodged in Yerwada Central Jail, Pune to submit her report in regard to the psychological assessment of the appellant.

2. The Registry is directed to transmit a copy of this order to the Standing Counsel for the State of Maharashtra, who shall, in turn, ensure that the order is communicated to the relevant authorities for compliance. The Registry shall, in addition, send a due intimation to all the concerned  3 authorities immediately for compliance.

3. All the reports shall be duly compiled and placed before this Court on the next date of hearing.

4. Learned counsel for the parties to assist the registry in pagination of the record.

5. List these matters after eight weeks.

(DEEPAK SINGH)                                  (ANJU KAPOOR)
COURT MASTER (SH)                            COURT MASTER (NSH)