Supreme Court - Daily Orders
Piyarul Sheik vs State Rep. By The Inspector Of Police on 12 March, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
ITEM NO.4 COURT NO.17 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3063/2026
[Arising out of impugned final judgment and order dated 27-11-2025
in CRLOP No. 32423/2025 passed by the High Court of Judicature at
Madras]
PIYARUL SHEIK Petitioner(s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
IA No. 33083/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 33081/2026 - EXEMPTION FROM FILING O.T.
Date : 12-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) :
Mr. Ajay Prabu.s, Adv.(through VC)
Ms. R. Shase, AOR
For Respondent(s) :
Mr. Sabarish Subramanian, AOR
Ms. Srishti, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Muthu Mayan R, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Petitioner along with the co-accused is accused of dealing with 37 kgs of ganja. Although, petitioner is in jail from 06th March, 2025, the Signature Not Verified trial has already commenced and out of 20 Digitally signed by NISHA KHULBEY Date: 2026.03.14 11:01:00 IST Reason: witnesses to be examined by the prosecution, 07 witnesses have already been examined. 2
2. In view of the above, the Special Leave Petition is disposed of by directing the Trial Court to conclude the trial within 06 months from today.
3. Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (CHETNA BALOONI) COURT MASTER(SH) COURT MASTER(NSH)