Faizan Yaseen Shalla vs Union Territory Of J And K And Ors
2026 Latest Caselaw 1253 J&K/2

Citation : 2026 Latest Caselaw 1253 J&K/2
Judgement Date : 26 February, 2026

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Jammu & Kashmir High Court - Srinagar Bench

Faizan Yaseen Shalla vs Union Territory Of J And K And Ors on 26 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                 Sr. No. 8

                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                                       HCP 138/2025
                FAIZAN YASEEN SHALLA.
                                                                                 ..... Petitioner(s)
                                                       Through: -
                                                      Mr. T. H.Khawja, Sr. Advocate with
                                                      Mr. Abdul Muizz, Advocate.

                                                               V/s
                UNION TERRITORY OF J AND K AND ORS.                            ..... Respondent(s)

Through:-

Mr. Mohsin Qadri, Sr. AAG with Ms. Maha Majid, A.C.

CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 26.02.2026 Learned counsel for the respondents seeks and is granted further a week's time for production of detention record, failing which adverse inference shall be drawn against the respondents.

List on 5th March, 2026.

(Javed Iqbal Wani) Judge SRINAGAR 26.02.2026 "Abdul Rashid"

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