Mohammad Ashraf Bhat vs State And Ors
2026 Latest Caselaw 312 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ashraf Bhat vs State And Ors on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                       Serial No. 7
                                                                                       Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                    CM No. 3052/2023 in
                                                    OWP No. 1504/2011
                                                    CM No. 3964/2025

                Mohammad Ashraf Bhat
                                                                                 ..... Appellant/petitioner(s)
                                                          Through: -
                                   Mr. Mujeeb Andrabi, Advocate vice Mr. G. A. Lone, Advocate

                                                                V/S
                State and Ors.
                                                                                      ..... Respondent(s)

Through: -

Mr. Parvaiz Ahmad, Advocate vice Mr. Sameer Hassan, Advocate

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 05.02.2026

01. On the set of facts and grounds urged, coupled with the submissions

made at Bar, the instant application is allowed and the petitioner is

permitted to place on record the relevant documents subject to all just

exceptions.

02. Learned counsel for the petitioner is directed to provide copy of the

application to learned counsel for the respondents during the course of

week.

03. CM disposed of.

04. List CM No. 3052/2023 on 12.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 05.02.2026 "Mohammad Yasin Dar"