Supreme Court - Daily Orders
Akshay vs State Of Haryana on 25 March, 2026
ITEM NO.5 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PetitionS for Special Leave to Appeal (Crl.) Nos. 19514-19519/2025
[Arising out of impugned final judgment and order dated 29-11-2025
in CRMM No. 10439/2025 29-11-2025 in CRMM No. 6261/2025 29-11-2025
in CRMM No. 4486/2025 29-11-2025 in CRMM No. 478/2025 29-11-2025 in
CRMM No. 3420/2025 29-11-2025 in CRMM No. 985/2025 passed by the
High Court of Punjab & Haryana at Chandigarh]
AKSHAY Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
WITH
SLP(Crl) No. 19646-19651/2025 (II-B)
SLP(Crl) No. 19605-19610/2025 (II-B)
Date : 25-03-2026 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Ajay Tewari, Sr. Adv.
Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Ishpreet Singh, Adv.
Mr. Rupendra Chauhan, Adv.
For Respondent(s) Mr. Alok Sangwan, Sr. A.A.G.
Mr. Anurag Kulharia, A.A.G.
Mr. Samar Vijay Singh, AOR
Mr. Sumit Kumar Sharma, Adv.
Mr. Rajat Sangwan, Adv.
Mr. Harsh Mehla, Adv.
Ms. Divya Sharma, Adv.
Signature Not Verified
Mr. Vaibhav Yadav, Adv.
Digitally signed by
babita pandey
Date: 2026.03.25
Dr. Navya Jannu, Adv.
19:33:12 IST
Reason: Ms. Sabarni Som, Adv.
Mr. Aman Dev Sharma, Adv.
Mr. Prateek Parasher, Adv.
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Mr. Sartej Singh Narula, Sr. Adv.
Mr. Gurinder Singh Dhillon, Adv.
Ms. Sugandh Rathor, Adv.
Mr. Mayank Dahiya, Adv.
Mr. Ajay Pal, AOR
UPON hearing the counsel, the Court made the following
O R D E R
I.A. No. 74040/2026 for impleadement is ordered. The complainant/victim is impleaded as respondent No. 2 in this special leave petition.
Cause title shall be amended by the next date of hearing. Time is sought to file a reply/response to the affidavit filed in support of the impleadment application and the documents filed therewith.
Needful shall be done by the next date of hearing. Re-list on 23.04.2026.
Earlier interim orders dated 04.12.2025 and 05.12.2025 shall stand extended till the next hearing.
(BABITA PANDEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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