Monday, 01, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

SC to hear tomorrow: Bail applications of Umar Khalid, Sharjeel Imam & others in Delhi riots conspiracy


Supreme Court 7.png
11 Sep 2025
Categories: Supreme Court Latest News

The Supreme Court listed for hearing the bail applications of student activists Umar Khalid, Sharjeel Imam, and Gulfisha Fatima, all facing trial in the alleged larger conspiracy behind the 2020 Delhi riots. The matter is scheduled before a Bench of Justice Aravind Kumar and Justice N.V. Anjaria.

In a related development, the bail plea of co-accused Meeran Haider will be considered separately by a Bench comprising Chief Justice of India B.R. Gavai and Justice K. Vinod Chandran. The petitions challenge the Delhi High Court’s judgment dated September 2, which had rejected their bail applications.

The prosecution has invoked provisions of the Unlawful Activities (Prevention) Act, 1967, along with the Indian Penal Code, alleging that the petitioners were key organisers of the anti-CAA protests in 2019–2020 and were involved in shaping a “larger conspiracy” that culminated in the communal violence of February 2020 in the national capital. The accused have remained in custody for more than five years while awaiting adjudication of their bail pleas.



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter