Supreme Court - Daily Orders
Dilkarm Singh @ Dilkarmjeet Singh vs State Of Punjab on 17 March, 2026
ITEM NO.156 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
Petition for Special Leave to Appeal (Crl.) No. 4587/2026
[Arising out of impugned final judgment and order dated 18-02-2026
in CRMM No. 6116/2026 passed by the High Court of Punjab & Haryana
at Chandigarh]
DILKARM SINGH @ DILKARMJEET SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR. Respondent(s)
(IA No. 79416/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 79421/2026 - EXEMPTION FROM FILING O.T. and IA No.
79424/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-03-2026 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. Karan Dewan, Adv.
Mr. Gopal Singh Nahel, Adv.
Ms. Aanchal Jain, AOR
For Respondent(s) Mr. Siddhant Sharma, Adv./AOR
UPON hearing the counsel, the Court made the following
O R D E R
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(BABITA PANDEY) Digitally signed by babita pandey Date: 2026.03.18 (PREETI SAXENA) 19:21:34 IST Reason: AR-cum-PS COURT MASTER (NSH)