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Union Territory Through Police vs Umer Ahmad Nengroo
2026 Latest Caselaw 1113 J&K/2

Citation : 2026 Latest Caselaw 1113 J&K/2
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police vs Umer Ahmad Nengroo on 24 February, 2026

Author: Sindhu Sharma
Bench: Sindhu Sharma
                                                                                Serial No. 25
                                                                             REGULAR CAUSE LIST

                       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                    CrlM(1305/2025)
                                                   In CrlA(D) 72/2025

                 Union Territory Through Police                      ...Appellant/Petitioner(s)
                 Post Pakerpora Police Station
                 Charari Sharief.

                 Through:               Ms. Maha Majeed, Assisting Counsel vice
                                        Mr. Mohsin S. Qadri, Sr. AAG.

                                                           Vs.
                 Umer Ahmad Nengroo.                                          ...Respondent(s)

                 Through:               Respondent present in person.
                 CORAM:
                                HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                        ORDER

24.02.2026 CrlM(1305/2025):

01. This is an application seeking condonation of delay in filing the appeal.

02. We find sufficient cause in the application for condoning the delay, as such, the application for the reasons stated therein is allowed and the delay in filing the appeal is condoned.

03. CrlM is accordingly disposed of.

CrlA(D) 72/2025:

04. Issue notice.

05. Notice accepted by the respondent, who is present in person. He seeks some time to engage a counsel to defend his case.

06. Time as prayed for is granted.

07. List again on 18th April, 2026.

(SHAHZAD AZEEM) (SINDHU SHARMA) JUDGE JUDGE SRINAGAR:

24.02.2026 "HAMID"

 
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