Daanish Jeelani vs Mumtaz Arif Wani
2026 Latest Caselaw 717 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Daanish Jeelani vs Mumtaz Arif Wani on 13 February, 2026

                                                               Serial No. 114
                                                              Supp. Cause List

   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                 CrlM(103/2026) IN CRM(M) 48/2026
DAANISH JEELANI                                      ...Petitioner(s)/Appellant(s).

Through:      Mr. Ajaz A. Bhat, Advocate with
              Mr. Abrar H. Khan, Advocate
                                    Vs.
MUMTAZ ARIF WANI                                                  ...Respondent(s).
Through:

CORAM: HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
                                    ORDER

13.02.2026

1. Through the medium of the instant application supported with an affidavit, the applicant/petitioner through his counsel seeks exemption from placing on record the certified copy of the impugned award dated 31.05.2025 passed by the Lok Adalat.

2. Heard the learned counsel for the applicant/petitioner in respect of the application and considered his submissions.

3. On the grounds mentioned in the application coupled with the submissions made at the Bar, the same is allowed, and the applicant/petitioner is exempted from placing on record the certified copy of impugned award dated 31.05.2025, with the direction to do the needful as and when directed.

4. CrlM disposed of.

1. It is submitted by the learned counsel for the petitioner that the petitioner undertakes to liquidate the outstanding compromised amount in equal monthly installments of Rs. 50,000/-. As per the award of the Lok Adalat impugned in the petition, the petitioner was supposed to liquidate the compromised amount of Rs. 5,50,000/- upto 10.11.2025, which he has failed to do.

2. Learned counsel for the petitioner is aggrieved of the Lok Adalat Award to the extent that the same makes the surety liable and also provides for imprisonment in default of payment as per the compromise by the petitioner, which according to him, is outside the scope of ADR settlement.

3. This Court is not convinced to consider the suggestions regarding payment of the outstanding compromised amount in the installments, as offered, without the consent of the other side.

4. Accordingly, notice is directed to be given to the respondent, in connection whereof, the petitioner shall take the steps within week's period.

5. Dasti notice to be executed through the court of Sub-Judge, Pattan is also permitted.

6. Respondent shall file objections by the next date of hearing.

7. List on 11.03.2026.

8. However, till further orders, the impugned award to the extent same provides for the liability of surety and the imprisonment of the petitioner accused in case of his default in payment of the compromised amount, is stayed.

(MOHD YOUSUF WANI) JUDGE SRINAGAR 13.02.2026 ARIF