Suraj Dev Singh vs State Of J&K
2026 Latest Caselaw 1017 J&K

Jammu & Kashmir High Court

Suraj Dev Singh vs State Of J&K on 20 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                           Serial No. 119

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU
           CRMC No. 205/2016
           c/w
           CRM(M) No. 1028/2022
           Suraj Dev Singh                                             .....Appellant(s)/Petitioner(s)
                                            Through: Mr. A. P. Singh, Advocate.

                                     vs
           State of J&K                                                           ..... Respondent(s)
                                            Through: Ms. Priyanka Bhat, Advocate vice
                                                     Ms. Monika Kohli, Sr. AAG.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

20.02.2026

1. Registry to get the scanned record of the case titled "State vs. Suraj Dev Singh and others", pending before the court of learned Special Excise Magistrate, Jammu.

2. Despite service, respondent No. 3 has not chosen to cause appearance.

In the interest of justice, let fresh notice be issued for personal appearance of the respondent No. 3, failing which, appropriate orders shall follow.

3. List on 06.03.2026.

4. Interim direction, if any, shall continue till next date of hearing before the Bench.

(RAJNESH OSWAL) JUDGE

Jammu 20.02.2026 Sahil Padha