Riyaz Ahmad Channa Through His Wife vs Union Territory Of J&K & Ors
2025 Latest Caselaw 1867 J&K/2

Citation : 2025 Latest Caselaw 1867 J&K/2
Judgement Date : 29 October, 2025

Jammu & Kashmir High Court - Srinagar Bench

Riyaz Ahmad Channa Through His Wife vs Union Territory Of J&K & Ors on 29 October, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                 01
                                                                 Regular

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT SRINAGAR
                                  CM No. 6923/2025
                                 In HCP No. 29/2025

Riyaz Ahmad Channa through his Wife                  ..... Petitioner (s)
                       Through:    None.
                    V/s
Union Territory of J&K & Ors                         ..... Respondent(s)
                       Through:     Mr. Mohsin Qadiri, Sr. AAG
                                   with Mr. Zahid Qais Noor, GA.
Coram:
           Hon'ble Mr. Justice Sanjay Dhar, Judge
                                ORDER

29.10.2025

Vide judgment dated 22.09.2025, passed by this Court in HCP No. 29/2025 a direction was issued to Director General of Police, UT of J&K to seek an explanation from the then SSP Mr. Imtiyaz Hussain with respect to certain averments made in the dossier and to initiate action against him for trying to demean the stature and integrity of judiciary and its judicial process.

As per the report of the Registry, a copy of the judgment was sent to the Director General of Police on 25.09.2025 but the action taken report has not been filed.

At this stage Mr. Mohsin Qadiri, learned Sr. AAG submits that the judgment passed by the Court to the extent of the observation on the basis of which the action was required to be taken against the concerned SSP has been stayed by this Court vide order dated 15.10.2025 passed in LPA No. 252/2025.

In view of the above, further proceedings are deferred for awaiting the decision in the appeal.

List on 11.02.2026.

(Sanjay Dhar) Judge SRINAGAR 29.10.2025 Aasif