Supreme Court - Daily Orders
Karamjit Singh vs State Of Haryana on 20 February, 2026
SLP(Crl.) No. 12528/2025
ITEM NO.2 COURT NO.9 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. 12528/2025
[Arising out of impugned final judgment and order dated 15-07-2025
in CRM-M No. 36672/2025 passed by the High Court of Punjab &
Haryana at Chandigarh]
KARAMJIT SINGH Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(FOR ADMISSION and IA No. 201133/2025 - EXEMPTION FROM FILING O.T.)
Date : 20-02-2026 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. Shakti Mehata, Adv.
Mr. Sunil Dixit, Adv.
Mr. Mayank Gupta, Adv.
Mr. Pramod Kant Saxena, Adv.
Mr. Ravi Kumar Tomar, AOR
For Respondent(s) :
Mr. Abhinav Bajaj, A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Saksham Ojha, Adv.
Ms. Geetashi Chandna, Adv.
Mr. Abhay Nair, Adv.
Mr. Sarthak Srivastava, Adv.
Mr. Mayur Goyal, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
The petitioner, Karamjit Singh, shall appear before the investigating officer on 27.02.2026 at 11.00 a.m. and continue to Signature Not Verified cooperate Digitally signed by Deepak Guglani Date: 2026.02.21 in the investigation without giving contradictory 12:29:16 IST Reason:
answers.1 SLP(Crl.) No. 12528/2025
To enable the petitioner to do so, the matter is adjourned.
Re-list on 09.04.2026.
Earlier interim order dated 25.08.2025, granting protection from arrest to the petitioner, shall continue to operate till the next hearing.
(DEEPAK GUGLANI) (PREETI SAXENA) AR-cum-PS COURT MASTER (NSH) 2