Monika Bhayana vs Ut Of J&K & Ors
2026 Latest Caselaw 521 J&K

Jammu & Kashmir High Court

Monika Bhayana vs Ut Of J&K & Ors on 7 February, 2026

                                                                   Sr. No. 01


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                    CRM(M) No.1396/2025
                  CR




Monika Bhayana                                        .....Petitioner/Appellant(s)

                       Through: Mr. Rohit Kohli, Sr. Advocate with
                                Mr. Raghav Gaind, Advocate.

                 Vs

UT of J&K & Ors.                                              ..... Respondent(s)
                       Through: Ms. Shazia Asaf, Advocate vice
                                Mr. Pawan Dev Singh, Dy.AG.

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

                                   ORDER

07.02.2026

01. Learned counsel for the petitioner has submitted that parties are trying to

explore possibility of amicable settlement.

02. Adjourned on his request.

03. List on 27.02.2026.

(Rajesh Sekhri) Judge Jammu 07.02.2026 Eva