Supreme Court - Daily Orders
Vishal Sharma vs State Of Himachal Pradesh on 9 February, 2026
ITEM NO.38 COURT NO.3 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). 18808/2025
[Arising out of impugned final judgment and order dated 12-09-2025
in CRMPM No. 1244/2025 passed by the High Court of Himachal Pradesh
at Shimla]
VISHAL SHARMA Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH Respondent(s)
Date : 09-02-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Kushal Rana, Adv.
Mr. Ishpreet Singh, Adv.
For Respondent(s) Ms. Shruti Bisht, AOR
Ms. Sanya Kaushal, Adv.
Mr. Puneet Rajta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel appearing for the petitioner.
We find no ground to interfere with the impugned order passed by the High Court.
The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand Signature Not Verified Digitally signed by ASHA SUNDRIYAL disposed of.
Date: 2026.02.11 17:21:33 IST Reason:(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR