Faiqa Sajad vs Nadeem Ahmad Ganai Alias Nadeem
2026 Latest Caselaw 716 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Faiqa Sajad vs Nadeem Ahmad Ganai Alias Nadeem on 13 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                Serial No.02
                                             REGULAR CAUSE LIST


 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

     Bail App 19/2024 CrlM(160/2024) CrlM(885/2024)


Faiqa Sajad                                          ...Petitioner(s)


Through:   None


                               Vs.


Nadeem Ahmad Ganai Alias Nadeem                      ...Respondent(s)
Nadu and Ors.

Through:   Mr. Zahid Hussain Dar, Advocate


CORAM:
      HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                             ORDER

13.02.2026

1. FIR No. 50/2022 for alleged commission of

offences under Sections 376, 384 and 506 of the

Indian Penal Code was registered by the Police Station

Women's Rambagh, Srinagar which resulted in the

presentation of a Final Police Report (Challan) on

06.02.2023, thereby booking two accused persons,

namely Nadeem Ahmad Ganaie Alias Nadeem Nadu

and Salman Mansoor Shah and subjecting them to

stand trial while in a state of arrest as undertrials.

2. Said two accused persons came to apply for bail

individually through the medium of their respective bail applications being BA No. 243/2023 filed on

22.07.2023 on behalf of the respondent No. 1 and BA

No. 302/2023 filed on 18.09.2023 on behalf of the

respondent No. 2.

3. Said two bail applications came to be disposed of

by a common order dated 29.12.2023 passed by the

Court of learned 2nd Additional Sessions Judge,

Srinagar, holding said two accused undertrials

entitled to bail.

4. The Court of learned 2nd Additional Sessions

Judge, Srinagar in passing the order dated

29.12.2023, enlarging two accused persons to bail

has dealt with all the attending aspects of the case in

the context whereof the matter of grant or non-grant of

bail is to be considered.

5. In order to seek cancellation of the bail so

granted by the Court of learned 2nd Additional

Sessions Judge, Srinagar in favour of the two accused,

who are respondents No. 1 and 2 herein, the petitioner

herein has come forward, being the alleged victim of

the crime, with the present petition filed on

17.02.2024.

6. The tone and tenor of the petition seeking

cancellation of bail is more with a vengeance mindset rather than serving the ends of justice. Otherwise, the

petitioner would not have missed out in coming up

with the factual aspects in the light whereof the

cancellation of the bail granted in favour of two

respondents is being solicited.

7. Therefore, this Court is not inclined to grant

indulgence in the present matter at the instance of the

petitioner, whose counsel is also found missing in

attending the case, as such, dismissed for non-

prosecution.

(RAHUL BHARTI) JUDGE

SRINAGAR:

13.02.2026 "Mir Arif"