Supreme Court - Daily Orders
Robin Singh vs State Of Haryana on 28 August, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.24 COURT NO.8 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(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 12966/2025
[Arising out of impugned final judgment and order dated 16-07-2025
in CRM-M No. 37051/2025 passed by the High Court of Punjab &
Haryana at Chandigarh]
ROBIN SINGH PETITIONER(S)
VERSUS
STATE OF HARYANA RESPONDENT(S)
(IA No. 208491/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 208490/2025 - EXEMPTION FROM FILING O.T.)
Date : 28-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mr. Akashdeep Kakkar, Adv.
Mr. Ajit Amar, Adv.
Mr. Antriksh Sharma, Adv.
Ms. Megha Karnwal, AOR
Mr. Aaditya Thorat, Adv.
Mr. Avishal Singh, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. After some arguments, when the Court was not inclined to entertain the petition, learned counsel for the petitioner submits that he may be permitted to withdraw the present petition with liberty to approach the High Court afresh.
2. In view of the above, the special leave petition is Signature Not Verified dismissed as withdrawn with liberty as aforesaid. Digitally signed by geeta ahuja Date: 2025.08.29 15:55:34 IST Reason:
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS