Supreme Court - Daily Orders
Ravej Singh Dhillon vs The State Of Punjab on 12 June, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.8 COURT NO.3 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). 8896/2025
[Arising out of impugned final judgment and order dated 03-04-2025 in
CRM-M No. 1675/2024 passed by the High Court of Punjab & Haryana at
Chandigarh]
RAVEJ SINGH DHILLON Petitioner(s)
VERSUS
THE STATE OF PUNJAB Respondent(s)
IA No. 143677/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 143678/2025 - EXEMPTION FROM FILING O.T.
Date : 12-06-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE MANMOHAN
(PARTIAL COURT WORKING DAYS BENCH)
For Petitioner(s) :
Mr. Abhimanyu Tewari, AOR
Mr. Siddhant Saroha, Adv.
Mr. Sidhant Awasthy, Adv.
Mr. Aniket Kumar Parcha, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. After hearing the learned counsel appearing for the petitioner, we are not inclined to entertain this special leave petition.
2. The special leave petition is, accordingly, dismissed.
3. Pending application(s), if any, shall stand closed. Signature Not Verified Digitally signed by NISHA KHULBEY (NISHA KHULBEY) Date: 2025.06.12 (AKSHAY KUMAR BHORIA) 16:23:57 IST Reason: SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)