Supreme Court - Daily Orders
Jasbir Singh vs State Of Punjab on 12 December, 2025
SLP (Crl.) NO. 19636/2025
ITEM NO.18 COURT NO.13 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. 19636/2025
[Arising out of impugned final judgment and order dated 16-09-2025
in CRAS No. 729/2004 passed by the High Court of Punjab & Haryana
at Chandigarh]
JASBIR SINGH & ORS. PETITIONER(S)
VERSUS
STATE OF PUNJAB RESPONDENT(S)
FOR ADMISSION
Date : 12-12-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s): Mr. APS Deol, Sr. Adv. (Through VC)
Mr. Himmat Singh Deol, Adv.
Mr. Sumer Singh Boparai, Adv.
Mr. Surya Pratap Singh, Adv.
Mr. Sirhaan Seth, Adv.
Mr. Amarjeet Singh, AOR
Mr. Satvinder Singh, Adv.
For Respondent(s) :
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2025.12.12
15:33:16 IST
Reason:
1
SLP (Crl.) NO. 19636/2025
O R D E R
Heard learned counsel for the petitioners.
2. Issue notice.
3. Earlier exemption from surrendering was granted to the petitioners vide order dated 28.11.2025. However, taking into consideration the totality of the matter, we are inclined to suspend the sentence and grant bail to the petitioners.
4. Accordingly, the petitioners shall be released on bail on appearing before the trial Court, subject to conditions as may be imposed by the trial Court.
5. List on 19.02.2026.
(POOJA SHARMA) (ANJALI PANWAR)
AR-CUM-PS ASSISTANT REGISTRAR
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