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Reham Ali & Ors vs Ut Of J&K & Ors
2026 Latest Caselaw 593 J&K

Citation : 2026 Latest Caselaw 593 J&K
Judgement Date : 10 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Reham Ali & Ors vs Ut Of J&K & Ors on 10 February, 2026

Author: Sanjay Dhar
Bench: Sanjay Dhar
                                                 Serial No. 05

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

Bail App No. 331/2023
c/w
CRM(M) No. 1109/2023

Reham Ali & Ors.
                                                        .....Petitioners

                   Through: Mr. Rahul Raina, Advocate

             Vs

UT of J&K & Ors.


                                                    .....Respondents

                   Through: Mr. Vivek Mattoo, Assisting Counsel to
                            Mr. Vishal Bharti, Dy. AG for R-1 & 2
                            Mrs. Deepika Pushkar Nath, Advocate
                            for R-3 in CRM(M) 1109/2023

CORAM:    HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                         ORDER

(10.02.2026)

CRM(M) No. 1109/2023

01. Investigating Officer-Balbir Kumar of Police Station,

Samba, is present in person along with the case diary. He

submits that the investigation of the case is still in

progress and one of the key witnesses is required to be

examined before the Magistrate but he is not cooperating

with the Investigating Agency.

02. The Investigating Officer is directed to take all necessary

steps for procuring the attendance of the said witness

c/w

and proceed further with the investigation of the case so

as to complete it expeditiously. He shall report the

progress of investigation to this Court on the next date of

hearing by remaining present before the Court along with

the case diary.

03. List this petition on 04.03.2026.

04. Interim direction/s, if any, to continue till the next date

of hearing.

05. Learned counsel appearing for the complainant-Shehnaz

Akhter seeks permission of this Court to file reply to the

bail application. Permission is granted.

06. Let needful be done by next date of hearing positively.

07. List along with CRM(M) No. 1109/2023.

08. Interim direction/s, if any, to continue till the next date

of hearing.

(SANJAY DHAR) JUDGE JAMMU 10.02.2026 SUNIL

 
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