Supreme Court - Daily Orders
Sunil Jain vs The State Of Punjab on 2 May, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.35 COURT NO.16 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. 3240/2020
[Arising out of impugned final judgment and order dated 05-02-2020
in CRMM No. 2662/2018 (O&M) passed by the High Court of Punjab &
Haryana at Chandigarh]
SUNIL JAIN Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ANR. Respondent(s)
MR. ALOK ABHINAV, ADVOCATE (AMICUS CURIAE)
(IA No. 123349/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) :Mr. Praveen Chaturvedi, AOR
For Respondent(s) :Ms. Baani Khanna, AOR
Mr. Robin Singh, Adv.
Mr. Kapil Balwani, Adv.
Ms. Tejal Nagauri, Adv.
Mr. R. Ravi, Adv.
Mr. Somanatha Padhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Petitioner lays challenge to the judgment and order dated 05-02-2020 in CRMM No. 2662/2018 (O & M) titled “Sunil Jain Vs. State of Punjab & Anr.“ passed by the High Court of Punjab & Haryana at Chandigarh.
Signature Not Verified2. Digitally signed by RAJNI MUKHI Date: 2025.05.03 We have heard learned counsel for the petitioner(s). 16:24:36 IST Reason:
1 SLP (Crl.) No. 3240/20203. Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeal.
4. As such, the present Special Leave Petition is dismissed.
5. Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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