State Of J&K vs Kuldeep Singh
2026 Latest Caselaw 623 J&K

Jammu & Kashmir High Court

State Of J&K vs Kuldeep Singh on 10 February, 2026

                                                                       Sr. No. 38


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

CRAA No. 9900015/2014


State of J&K                                  ..... Petitioner(s)/ Appellant(s)

q
                     Through: Mr. Divyanshu Malhotra, Advocate
                vs
Kuldeep Singh                                             ..... Respondent(s)
                     Through: None
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                 ORDER

10.02.2026

01. Learned counsel for the appellant seeks and is granted two weeks' time

to take requisite steps for service of the respondent, whereafter he be

served afresh.

02. List on 12.03.2026.

(Rajesh Sekhri) Judge

Jammu 10.02.2026 Riya Kochhar