Happy Singh vs Ut Of J&K & Ors
2026 Latest Caselaw 582 J&K

Jammu & Kashmir High Court

Happy Singh vs Ut Of J&K & Ors on 9 February, 2026

                                                                       Sr. No. 62


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
                                                        CRM(M) No.107/2026

                  CR




Happy Singh                                            .....Petitioner/Appellant(s)

                       Through:       Mr. Ankur Sharma, Advocate.

                 Vs

UT of J&K & Ors.                                              ..... Respondent(s)
                       Through:       Ms. Nisha Kangotra, Advocate vice
                                      Mr. Suneel Malhotra, GA.

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

                                    ORDER

09.02.2026

01. Petitioner is aggrieved of FIR No.0115/2022, registered with Police Station Rajbagh, Kathua, primarily on the ground that the investigating agency despite lapse of considerable period of about more than three and a half years has failed to file final report which is violative of his fundamental right of speedy investigation and trial.

02. Prima facie, case for indulgence is made out.

03. Notice.

04. Ms. Nisha Kangotra, Advocate appearing vice Mr. Suneel Malhotra, learned GA waives notice on behalf of respondents No.1 & 2. She seeks and is granted four weeks' time to file reply.

05. Notice shall go to respondent No.3, returnable within four weeks.

Requisites for service within one week.

06. List on 08.04.2026.

07. Meanwhile, impugned FIR shall stay.

(Rajesh Sekhri) Judge Jammu 09.02.2026 Eva