Supreme Court - Daily Orders
Daljit Singh Grewal @ Bhola vs State Of Punjab on 23 March, 2026
ITEM NO.27 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 13970/2026
[Arising out of impugned final judgment and order dated 29-11-2025
in CRMM No. 23232/2023 passed by the High Court of Punjab & Haryana
at Chandigarh]
DALJIT SINGH GREWAL @ BHOLA & ORS. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
IA No. 84667/2026 - CONDONATION OF DELAY IN FILING
IA No. 84666/2026 - EXEMPTION FROM FILING O.T.
Date : 23-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Aps Deol, Sr. Adv.
Mr. Sumer Singh Boparai, Adv.
Mr. Himmat Singh Deol, Adv.
Mr. Surya Pratap Singh, Adv.
Mr. Amarjeet Singh, AOR
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
However, we find no good ground and reason to interfere with the impugned judgment/order passed by the High Court.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(IRAMNAZ) Digitally signed by RASHI GUPTA Date: 2026.03.24 (PREETI SAXENA) COURT MASTER (SH) 13:20:16 IST Reason: COURT MASTER (NSH) 1