Emaad Muzaffar Makhdoomi Alias Imran ... vs Union Territory Throug
2026 Latest Caselaw 2247 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Emaad Muzaffar Makhdoomi Alias Imran ... vs Union Territory Throug on 10 April, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                Serial No. 91
                                                                Supp. Cause List.


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                              CRM(M) 175/2026
                               CrlM(421/2026).

EMAAD MUZAFFAR MAKHDOOMI ALIAS IMRAN SHAH.
                                                             ...Petitioner (s)
            Through:    Mr. Areeb Kawoosa, Advocate.
                                      VERSUS

UNION TERRITORY THROUG
SHO ECONOMIC OFFENCES WING
(CRIME BRANCH) AND ANOTHER.


                                                            ...Respondent(s)

CORAM:
    HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.
                                   ORDER

10-04-2026

01. The petitioner has challenged FIR No. 11 of 2026, for commission

of offences under Sections 420, 467, 468, 471, 120-B IPC and 66- D of

Information Technology Act.

02. Learned counsel for the petitioner has submitted that there is an

inter-se dispute between respondent No. 2 and M/s Metron Innovative Solutions

with regard to payment relating to the supply of COVID test kits and allied

materials to various Government entities in the Union Territory of Jammu and

Kashmir in the year 2020. It is being submitted that the petitioner's role was

merely that of a facilitator and that he has not received any amount from the

entities to whom the supplies were made, including the complainant and

M/s Metron Innovative Solutions.

03. It is being further contended that the petitioner has been

unnecessarily dragged into the inter-se dispute between the aforesaid entities,

including the complainant and that the present FIR has been lodged after a delay

of about six years from the date of alleged occurrence.

04. Issue notice to the respondents, subject to the petitioner taking steps

for effecting service upon the respondents within a week's time.

05. Be listed on 29th of May, 2026.

06. In the meanwhile, investigation in the impugned FIR shall remain

stayed.

(Sanjay Dhar) Judge

SRINAGAR 10-04-2026 Showkat Khan