Supreme Court - Daily Orders
Karamjit Singh vs State Of Haryana on 19 January, 2026
SLP(Crl.) No. 12528/2025
ITEM NO.12 COURT NO.11 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. 12528/2025
[Arising out of impugned final judgment and order dated 15-07-2025
in CRM-M No. 36672/2025 passed by the High Court of Punjab &
Haryana at Chandigarh]
KARAMJIT SINGH Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(FOR ADMISSION and IA No. 201133/2025 - EXEMPTION FROM FILING O.T.)
Date : 19-01-2026 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. Shakti Mehata, Adv.
Mr. Rajan Kumar Prasad, Adv.
Mr. Pramod Kant Saxena, Adv.
Mr. Mr. Bathala Ramesh, Adv.
Ms. Ms. Madapothula Sumalatha, Adv.
Mr. Bholle Taguru Phaneendra, Adv.
Mr. Ravi Kumar Tomar, AOR
For Respondent(s) :
Mr. Abhinav Bajaj, A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Saksham Ojha, Adv.
Ms. Geetashi Chandna, Adv.
Mr. Abhay Nair, Adv.
Mr. Sarthak Srivastava, Adv.
Mr. Mayur Goyal, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
In the light of the counter affidavit filed by the State of Signature Not Verified Haryana Digitally signed by Deepak Guglani Date: 2026.01.20 on 16.01.2026, asserting that the petitioner, Karamjit 17:58:11 IST Reason:
Singh, failed to appear on 25.10.2025 in the course of the 1 SLP(Crl.) No. 12528/2025 investigation, we direct that the petitioner shall appear before the Investigating Officer (I.O.) on 02.02.2026 at 11.00 a.m. The I.O. shall make himself available on the said date for that purpose.
In the meanwhile, the petitioner is at liberty to file his rejoinder to the counter affidavit of the State of Haryana.
Re-list on 20.02.2026.
Earlier interim order dated 25.08.2025 shall continue to operate till the next hearing.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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