Nazir Ahmad Awan And Anr vs Union Territory Of J&K
2026 Latest Caselaw 472 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nazir Ahmad Awan And Anr vs Union Territory Of J&K on 7 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                           Sr. No. 01
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                 (through Virtual Mode)

Crl A (D) No. 79/2025

Nazir Ahmad Awan and Anr.                       .... Appellant(s)/Petitioner(s)

                        Through:-     None.


                  V/s

Union Territory of J&K                                    .....Respondent(s)


                        Through:-     None.

CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
              HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE.
                                  ORDER

07.02.2026.

1. Status report stands filed.

2. None has appeared on behalf of the appellants. Await appearance.

3. List on 27.02.2026.

                              (Rajesh Sekhri)      (Rajnesh Oswal)
                                   Judge                 Judge
JAMMU
07.02.2026.
NEHA-1