Ut Of J & K vs Mohd. Bashir And Ors
2025 Latest Caselaw 2331 J&K

Jammu & Kashmir High Court

Ut Of J & K vs Mohd. Bashir And Ors on 13 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                           Sr. No. 15



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

Crl LP (D) No. 54/2023
CrlM No. 1308/2025

UT of J & K                                              .....Applicant(s)/Petitioner(s)

                                  Through :- Mr. Dewakar Sharma, Dy. AG

                          v/s
Mohd. Bashir and Ors.                                                 .....Respondent(s)

                                  Through :- None


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

                                     ORDER

13.10.2025

As per the report of the Registry, respondent no. 3 is lodged in

District Jail, Poonch and has been served. Rest of the respondents have not filed

their objections.

The application, for the reasons stated hereinabove is allowed and

the delay in filing the leave to appeal application is condoned.

We have gone through the judgment impugned and are of the view

that prima facie a case for admission is made out by the appellant.

The application seeking leave to appeal is allowed and leave

granted. Registry to diarize the appeal and list the same for consideration on

17.11.2025.

                          (Sanjay Parihar)                 (Sanjeev Kumar)
                              Judge                              Judge

JAMMU
13.10.2025
Manik