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Kamaljit Kaur vs State Of Punjab on 11 May, 2026

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     ITEM NO.57                              COURT NO.7                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

                         Petition for Special Leave to Appeal (Crl.)   No.8495/2026

     [Arising out of impugned final judgment and order dated 29-04-2026
     in CRMM No. 20779/2026 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     KAMALJIT KAUR & ANR.                                               Petitioner(s)
                                                    VERSUS

     STATE OF PUNJAB                                                    Respondent(s)

     (IA No. 141268/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT & IA No. 141270/2026 - EXEMPTION FROM FILING O.T.)

     Date : 11-05-2026 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J.B. PARDIWALA
                             HON'BLE MR. JUSTICE VIJAY BISHNOI

     For Petitioner(s) :
                                       Mr. APS Deol, Sr. Adv.
                                       Mr. Vipin Gogia, Adv.
                                       Ms. Jaspreet Gogia, AOR
                                       Mr. Karanvir Gogia, Adv.
                                       Ms. Varnika Gogia, Adv.
                                       Mr. Yuvraj Gogia, Adv.
                                       Mrs. Indira M., Adv.
                                       Mr. Abhishek Wadhwa, Adv.
                                       Mr. Rishabh Malik, Adv.
     For Respondent(s) :
                                       Mr. Avadh Bihari Kaushik, AOR
                                       Mrs. Saloni Mahajan, Adv.
                                       Mr. Prateek Goyal, Adv.
                                       Mr. Rishabh Kumar, Adv.

                                      Mr. Siddhant Sharma, AOR

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

1. Signature Not Verified Exemption Applications are allowed.

2. Date: 2026.05.12 18:14:34 IST Reason:

Issue notice only for the purpose of settlement,returnable on 14-7-2026.

3. Mr. Avadh Bihari Kaushik, the learned AOR waives service of notice for and on behalf of third party (Sanjeev Kumar) and Mr.  2 Siddhant Sharma, the learned AOR for and on behalf of the State of Punjab respectively.

4 Mr. APS Deol, the learned Senior counsel appearing for the petitioners (Original Accused Persons) makes a statement that his clients are ready and willing to refund the entire amount received by them from the Original First Informant with interest accrued till this date.

5. We want the parties to sit, talk and reach to some amicable settlement.

6. We grant time up to 14th July, 2026.

7. No coercive steps shall be taken against the petitioners till the next date of hearing.

8. If settlement does not take place, we shall proceed to pass further orders.

(VISHAL ANAND) (POOJA SHARMA) DEPUTY REGISTRAR COURT MASTER (NSH)