Supreme Court - Daily Orders
Verinder Singh vs State Of Haryana on 12 June, 2025
ITEM NO.13 COURT NO.4 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). 8880/2025
[Arising out of impugned final judgment and order dated 28-05-2025
in CRMM No. 25457/2025 passed by the High Court of Punjab & Haryana
at Chandigarh]
VERINDER SINGH Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(IA No. 143535/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 143537/2025 - EXEMPTION FROM FILING O.T.) Date : 12-06-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.V.N. BHATTI HON'BLE MR. JUSTICE PRASANNA B. VARALE (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 Mr. Abhimanyu Tewari, presents two arguments against the order impugned: firstly, the order impugned failed to appreciate the nature of the dispute between the parties, and assuming everything against the petitioner, it is still a pure and simple civil dispute; and secondly, it is stated the petitioner does not want to deny or refuse to honour Signature Not Verified Digitally signed by RADHA SHARMA Date: 2025.06.13 the commitment already made, and in such circumstances, the 16:42:18 IST Reason: petitioner’s custodial interrogation is not needed. Such 1 custody is not required, thus facilitating the arrest of the petitioner is illegal.
We have perused the records and noted the submissions.
Issue notice, returnable in six weeks. In the meantime, there shall be no coercive steps against the petitioner in FIR No.253 dated 19.04.2025 lodged with Police Station-Thanesar, District-Kurukshetra. (RADHA SHARMA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR 2