Mushtaq Ahmad Zargar vs State Of J And K Through Ps Crime
2026 Latest Caselaw 648 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mushtaq Ahmad Zargar vs State Of J And K Through Ps Crime on 12 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                         Serial No. 39
                                                        Regular Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                 CRA 49/2018

MUSHTAQ AHMAD ZARGAR                               ...Appellant(s)/Petitioner(s)

Through:     None
                                     Vs.

STATE OF J AND K THROUGH PS CRIME
                                                               ...Respondent(s)
BRANCH
Through: Ms. Maha, Advocate

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                  ORDER

12.02.2026

1. None for the petitioner, await appearance.

2. Adjourned.

3. List on 16.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

12.02.2026 "Misba"