Sanjay Arora And Others vs Union Territory Of J&K And Others
2025 Latest Caselaw 3111 J&K

Jammu & Kashmir High Court

Sanjay Arora And Others vs Union Territory Of J&K And Others on 22 December, 2025

                                                                                      Sr. No. 206

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU
                                                                  CrlM No.1514/2025
                                                                  CrlM No.1515/2025 in
                                                                  CRM(M) No.613/2024
              Sanjay Arora and others                                             ..... Petitioner(s)

                                        Through: None.

                                   Vs
              Union Territory of J&K and others                                 ..... Respondent(s)
                                        Through: Mr. Anuj Dewan Raina, Advocate for R-3.

              Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                                      ORDER

22.12.2025

1. The objections to the restoration application bearing CrlM No.1514/2025

filed by the non-applicant/respondent No.3/complainant are on the file.

2. There is no representation on the part of applicants/petitioners.

3. The learned counsel in support of his objections placed reliance on the

judgment of this Court passed in CRM(M) No.97/2022 titled as 'Mehraj Ud-Din

Andrabi Vs. Zia Darakshan' decided on 04.07.2024.

4. Since, this matter is taken up on mention out of turn, as such, the

appearance of the applicants/petitioners is awaited in the ends of justice.

5. The application for restoration shall be heard and decided on the merits on

the next date of hearing.

6. List on 28.01.2026.

(Mohd. Yousuf Wani) Judge Jammu 22.12.2025 Shammi