Union Territory Through Police vs Wahid Ahmad Lone
2026 Latest Caselaw 476 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police vs Wahid Ahmad Lone on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                               Serial No. 1
                                                             Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                      CrlM(1827/2024) IN Bail App 156/2024
                               CrlM(1828/2024)
UNION TERRITORY THROUGH                       POLICE ...Appellant(s)/Petitioner(s)
STATION TRAL (HOME)
Through: Mr. Furqan Yaqub Sofi, GA
                                        Vs.

WAHID AHMAD LONE
                                                                    ...Respondent(s)
Through:    Mr. Nasir Akbar, Advocate

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

07.02.2026

1. Learned counsel for the respondent seeks and is granted four weeks' last and final opportunity for filing objections, with an advance copy to the other side.

2. List on 11.03.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

07.02.2026 "Adil Ismail"