Chandan Chaturvedi vs Union Territory Of J And K And
2026 Latest Caselaw 478 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Chandan Chaturvedi vs Union Territory Of J And K And on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 3
                                                              Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                Bail App 153/2025
                    C/W Bail App 241/2025 & CRM(M) 459/2025
CHANDAN CHATURVEDI                                      ...Appellant(s)/Petitioner(s)

Through:    Mr. Abhimanyu Sharma, Advocate
                                       Vs.

UNION TERRITORY OF J AND K AND
                                                                     ...Respondent(s)
ANR. (CRIME BRANCH / ECONOMIC
OFFENCES WING)
Through: None

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

07.02.2026

1. Adjourned at the request of learned counsel for the petitioner.

2. List on 11.03.2026, along with connected matters.

3. Interim direction, if any, subsisting as on date shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

07.02.2026 "Adil Ismail"