Mukadas Jan And Another vs Union Territory Of J And K And Others
2026 Latest Caselaw 598 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mukadas Jan And Another vs Union Territory Of J And K And Others on 10 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                S. No. 6
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                           WP(C) 195/2026 CM(460/2026)

MUKADAS JAN AND ANOTHER                              ...Petitioner/Appellant(s)

Through: Mr. Waseem Raja, Advocate.
                                        Vs.
UNION TERRITORY OF J AND K AND OTHERS                        ...Respondent(s)

Through: Mr. Mohsin Qadri, Sr. AAG
CORAM:
     HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                  ORDER

10.02.2026 The matter was taken up for consideration in terms of previous order, however, no evaluation report of the expert doctor is produced by Mr. Mohsin Qadri, Sr. AAG, appearing counsel for the respondents. According to Mr. Qadri, the doctor on duty in the concerned Hospital did not conduct evaluation of the girl in terms of the aforesaid court order and instead declined the same in absence of proper referral.

Be that as it may, Dr. Arshid, In-charge Medical Superintendent of the Hospital present in the court after being summoned by this Court undertakes to have the evaluation of the petitioner 1 conducted today itself and submit a report thereof tomorrow.

Let the report be produced before this Court in the post lunch session. Mr. Mohsin Qadri, shall ensure the presence of the doctor who has examined the girl and declined to evaluate her, tomorrow as well.

List tomorrow i.e. 11th of February, 2026, for further consideration in the post lunch session.

Mr. Mohsin Qadri, shall ensure the custody of the petitioner 1 with the In-charge Observation Home, Harwan, and produce her before this Court tomorrow.

(JAVED IQBAL WANI) JUDGE SRINAGAR 10.02.2026 Ishaq