Nighat Khuroo And Anr vs Union Territory Through Police Station ...
2026 Latest Caselaw 1201 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nighat Khuroo And Anr vs Union Territory Through Police Station ... on 25 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

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               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT SRINAGAR
                           CRM(M) 74/2026 CM(179/2026).

          Nighat Khuroo And Anr.
                                                     ...Applicant(s)/Petitioner(s)
                Through:     Mr. Z. A. Qureshi, Senior Advocate with
                             Ms. Rehana Fayaz, Advocate.

                                          VERSUS
          Union Territory Through Police Station Batmaloo And Anr.
                                                                ...Respondent(s)
                Through:     Ms. Maha Majeed, Assisting Counsel vice
                             Mr. Mohsin S. Qadri, Senior AAG.
                             Ms. Masooda Jan, Senior Advocate with
                             Ms. Nazima Yaqoob, Advocate.

      CORAM:
                HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                                      ORDER

25.02.2026

01. Heard Mr. Z. A. Qureshi, learned Senior Advocate assisted

by Ms. Rehana Fayaz, learned Advocate appearing for the

petitioners.

02. In the light of the indulgence granted by this Court in

accompanying petition CRM(M) No. 73/2026, prima facie

case is also found to be made out in this present matter,

wherein FIR No. 0010 dated 29.01.2026 registered by the

Police Station Batmaloo, Srinagar at the instant of

respondent No. 2- Hilal Ahmed Dehrab is being assailed by

invoking inherent power of this Court under section 528 of

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

03. Issue notice to respondents.

04. Notice on behalf of the respondent No. 1 is accepted by Ms.

Maha Majeed, learned Assisting Counsel to Mr. Mohsin S

Qadri, learned Senior AAG.

05. Notice to go only to the respondent No. 2.

06. Notice in CM No. 179/2026 also.

07. Petitioners to furnish registered postal cover by or before

15th March, 2026 whereupon notice to go to the respondent

No. 2 only.

08. In the meantime, further investigation in the matter related

to the FIR No. 10/2026 of Police Station Batmaloo, Srinagar

shall remain stayed.

09. List on 30th March, 2026.

(RAHUL BHARTI) JUDGE

SRINAGAR 25.02.2026 Bisma Jan.