Daulat Ram vs Ut Of J&K And Ors
2026 Latest Caselaw 202 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Daulat Ram vs Ut Of J&K And Ors on 2 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 2
                                                                                Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                   CRM(M) No. 27/2026
                Daulat Ram
                                                                        ..... Appellant/petitioner(s)
                                               Through: -
                       Mr. R. A. Jan, Sr. Advocate with Mr. Wahid Lone, Advocate
                                                    V/S
                UT of J&K and Ors.
                                                                      ..... Respondent(s)

Through: -

Mr. Mohsin Qadri, Sr. AAG with Ms. Maha Majeed, AC

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER)

02.02.2026

01. By this petition, petitioner has challenged the order dated

20.08.2025, passed by the Court of Special (Additional) Judge,

Anti-Corruption, Anantnag, so far as it directs framing of charge

against the petitioner under Section 409, 420, 467 and 120-B RPC

as well as all the consequential criminal proceedings sought to be

initiated against the petitioner.

02. Notice.

03. Notice, waived by Ms. Maha Majeed, learned assisting counsel, on

behalf of respondents. She seeks and is granted three weeks' time to

file objections.

04. List on 25.02.2026

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 02.02.2026 "Mohammad Yasin Dar"