Supreme Court - Daily Orders
Piyarul Sheik vs State Rep. By The Inspector Of Police on 4 February, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.20 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 75404/2025
[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. 31681/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 33083/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 33081/2026 - EXEMPTION FROM FILING O.T.) Date : 04-02-2026 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.
Ms. R. Shase, AOR Mr. Sibi Kargil V., Adv.
Mr. K. Arun Goutham, Adv.
Mr. T. Manikandan, Adv.
Ms. Dharshni Gowtham, Adv.
For Respondent(s) :Mr. Sabarish Subramanian, AOR UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Issue notice.
3. Mr. Sabarish Subramanian, learned counsel appearing Signature Not Verified Digitally signed by MINI Date: 2026.02.05 on advance notice, accepts notice on behalf of respondent-
17:14:39 IST Reason:State of Tamil Nadu. Formal notice is waived.
4. Learned counsel for the respondent-State undertakes to file counter affidavit within four weeks.
5. List on 12.03.2026.
(MINI) (CHETNA BALOONI) COURT MASTER (SH) COURT MASTER (NSH)