Ut Through Police Station Rajpora vs Jahangir Ahmad Kalas
2026 Latest Caselaw 774 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ut Through Police Station Rajpora vs Jahangir Ahmad Kalas on 16 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                  Serial No. 9
                                                                                  Regular List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                     CRM(M) No. 55/2026


                UT through Police Station Rajpora
                                                                          ..... Appellant/petitioner(s)
                                                     Through: -
                                              Mr. Allaudin Ganai, AAG



                                                           V/S
                Jahangir Ahmad Kalas
                                                                                 ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 16.02.2026

01. By this petition filed under Section 528 BNSS, petitioner has

challenged the order dated 22.09.2025, passed by the learned

Principal Sessions Judge, Pulwama, granting bail to the

respondent, in case FIR No. 32/2024, of Police Station, Rajpora for

commission of offences punishable in terms of Section 366, 109,

344, 376, IPC and 4 Prevention of Child from Sexual Offence Act.

02. Notice to the respondent returnable within four weeks. Requisites

within one week.

03. List on 01.04.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 16.02.2026 "Mohammad Yasin Dar"