Supreme Court - Daily Orders
Iqbal Qureshi vs State Govt. (Nct Of Delhi) on 20 March, 2026
ITEM NO.1 COURT NO.12 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 23713/2022
[Arising out of impugned final judgment and order dated 26-07-2022
in CRLRP No. 66/2022 26-07-2022 in CRLMB No. 118/2022 passed by the
High Court of Delhi at New Delhi]
IQBAL QURESHI Petitioner(s)
VERSUS
STATE GOVT. (NCT OF DELHI) Respondent(s)
(IA No. 252648/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS AND IA No. 252650/2025 - EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
Date : 20-03-2026 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. Sanjay Sharma, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
However, given the conduct of the petitioner, Iqbal Qureshi all through, we find no good ground and reason to interfere with the impugned judgment/order passed by the High Court.
The special leave petition is, accordingly, dismissed. Exemption from surrendering granted to the petitioner on Signature Not Verified 15.10.2025 Digitally signed by babita pandey Date: 2026.03.20 shall stand vacated. The petitioner is given four 19:07:37 IST Reason:
weeks' time to surrender and, thereafter, seek consideration of his 1 application for suspension of sentence pending before the High Court. The application shall be considered on its own merits, uninfluenced by the dismissal of this special leave petition. Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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