Supreme Court - Daily Orders
Tap Robinson vs State Of Arunachal Pradesh on 12 January, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.50 COURT NO.8 SECTION II
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. 9011/2025
[Arising out of impugned final judgment and order dated 22-05-2020
in CRA No. 03/2018 passed by the Gauhati High Court at Itanagar]
TAP ROBINSON Petitioner(s)
VERSUS
STATE OF ARUNACHAL PRADESH Respondent(s)
(IA No. 84027/2025 - CONDONATION OF DELAY IN FILING THE SPARE
COPIES; IA No. 59648/2025 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 12-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Awasthy, Adv.
Mr. Siddhant Saroha, Adv.
Mr. Aniket Kumar Parcha, Adv.
Mr. Kushal Rana, Adv.
For Respondent(s) Mr. Anil Shrivastav, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the State of Arunachal Pradesh prays for and is allowed two weeks’ time to take instructions, if there is any remission policy in vogue in the state and whether the petitioner has requested for remission to the Warden or the Jail Superintendent and the timeframe within which had the State would take to consider the Signature Not Verified application.
Digitally signed by SNEHA DAS Date: 2026.01.122. List after two weeks.
19:31:41 IST Reason:
(SNEHA DAS) (NIDHI MATHUR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)