Supreme Court - Daily Orders
Iqbal Qureshi vs State Govt. (Nct Of Delhi) on 9 February, 2026
ITEM NO.17 COURT NO.9 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 : 09-02-2026 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. Sanjay Sharma, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel for the petitioner seeks some time to file written arguments.
Needful in that regard shall be done within a period of two weeks from today.
Re-list on 20.03.2026.
Exemption for surrendering, granted to the petitioner on 15.10.2025, shall stand extended till the next hearing.
Signature Not Verified Digitally signed by babita pandey Date: 2026.02.10 18:27:02 IST Reason: (BABITA PANDEY) (PREETI SAXENA) AR-cum-PS COURT MASTER (NSH)