Abid Latief vs Ut Of J&K And Anr
2026 Latest Caselaw 1032 J&K

Jammu & Kashmir High Court

Abid Latief vs Ut Of J&K And Anr on 20 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                      Serial No. 10

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU
Bail App No. 13/2026
CrlM No. 262/2026
c/w
CRM(M) No. 91/2026
CrlM No. 154/2026

Abid Latief                                       .....Appellant(s)/Petitioner(s)
                     Through: Ms. Supriya Chouhan, Advocate
                vs
UT of J&K and anr.                                           ..... Respondent(s)
                     Through: Ms. Priyanka Bhat, Advocate vice
                              Mr. P. D. Singh, Dy. AG
                              Ms. Zoya Bhardwaj, Advocate

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

20.02.2026

1. This is an application for placing on record certain document(s).

2. Notice to the respondents.

3. Ms. Priyanka Bhat, Advocate and Ms. Zoya Bhardwaj, Advocate

accepts notice.

4. Ms. Zoya Bhardwaj, Advocate seeks time to file response. Time is

granted.

Bail App No. 13/2026 & CRM(M) No. 91/2026

5. Ms. Zoya Bhardwaj, learned counsel appearing for respondent No. 2

submits that the signatures on this petition and the application filed

before the learned trial court for grant of bail in anticipation of arrest

are different.

c/w

6. In view of this, the petitioner shall remain present before the Court on

the next date of hearing.

7. List on 04.03.2026.

(RAJNESH OSWAL) JUDGE

Jammu 20.02.2026 Neha-II