SURESH KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The substantive prayer made in the present appeal reads, thus:

(2.) I have heard learned counsel for the appellant/applicant and have perused the paper-book.

(3.) Before proceeding to decide the application (for grant of special leave to appeal)/appeal, it would be apposite to refer herein to a judgment passed by the Hon'ble Supreme Court in M/S CELESTIUM FINANCIAL VS. A. GNANASEKARAN ETC. 2025 INSC 804 : 2025(3) RCR (CRIMINAL) 208, relevant whereof reads as under: