Alif Din And Anr vs State Of J&K & Ors
2026 Latest Caselaw 690 J&K

Jammu & Kashmir High Court

Alif Din And Anr vs State Of J&K & Ors on 12 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                           Sr. No. 01
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

OWP No. 1781/2018


Alif Din and Anr.                             .... Appellant(s)/Petitioner(s)

                       Through:-    None.




State of J&K & Ors.                                     .....Respondent(s)

                       Through:-    Ms. Priyanka Bhat, Advocate vice
                                    Ms. Monika Kohli, Sr. AAG.

CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                ORDER

12.02.2026.

1. Learned counsel for the respondents submits that the matter cannot

be settled through mediation.

2. Adjourned.

3. List on 08.04.2026.

(Rajnesh Oswal) Judge JAMMU 12.02.2026 NEHA-1