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Jammu & Kashmir High Court
Mohd. Ashraf Beigh vs Ut Of J&K & Ors on 17 February, 2026
Author: Sanjay Dhar
Bench: Sanjay Dhar
Regular List
Serial No. 04
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Bail App No. 68/2025
c/w
CRM(M) No. 198/2025
Bail App No. 304/2025
Bail App No. 372/2025
CRM(M) No. 1129/2025
Mohd. Ashraf Beigh
.....Petitioner(s)
Through:
Vs
UT of J&K & Ors.
.....Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
(17.02.2026)
Title - Mohd. Ashraf Beigh vs UT of J&K & Ors.
Mr. Sandeep Singh, Advocate for petitioner.
Ms. Chetna Manhas, Assisting Counsel vice
Mrs. Monika Kohli, Sr. AAG for R-1.
Mr. Mudassir, Advocate vice
Mr. Farhan Mirza, Advocate for R-2 to 4.
01. The petitioner has been granted ad interim anticipatory
bail in FIR No. 0051/2022 of Police Station Economic Offences
Wing, Crime Branch Jammu in terms of order dated 11.03.2025.
02. It is being submitted that during pendency of the present
bail application, the chargesheet stands already filed before the
c/w
competent court. In this view of the matter, interim anticipatory bail
granted to petitioner vide order dated 11.03.2025 is made absolute,
subject to the conditions contained in the said order.
03. Bail application stands disposed of along with connected
application(s), if any.
Title - Imran Beigh & Anr. vs UT of J&K & Ors.
Ms. Sadhvi Sharma, Advocate vice
Mr. Zulker Nain Sheikh, Advocate for petitioners.
Ms. Chetna Manhas, Assisting Counsel vice
Mrs. Monika Kohli, Sr. AAG for R-1.
Mr. Mudassir, Advocate vice
Mr. Farhan Mirza, Advocate for R-2.
04. The petitioners have been granted ad interim anticipatory
bail in FIR No. 0051/2022 of Police Station Economic Offences
Wing, Crime Branch Jammu in terms of order dated 06.11.2025.
05. It is being submitted that during pendency of the present
bail application, the chargesheet stands already filed before the
competent court. In this view of the matter, interim anticipatory bail
granted to petitioners vide order dated 06.11.2025 is made absolute,
subject to the conditions contained in the said order.
06. Bail application stands disposed of along with connected
application(s), if any.
Title - Rashid Ahmed Beigh vs UT of J&K & Anr.
Mr. Bari Abdullah, Advocate for petitioner.
Ms. Chetna Manhas, Assisting Counsel vice
c/w
Mrs. Monika Kohli, Sr. AAG for R-1.
Mr. Mudassir, Advocate vice
Mr. Farhan Mirza, Advocate for R-2.
07. The petitioner has been granted ad interim anticipatory
bail in FIR No. 0051/2022 of Police Station Economic Offences
Wing, Crime Branch Jammu in terms of order dated 22.12.2025.
08. It is being submitted that during pendency of the present
bail application, the chargesheet stands already filed before the
competent court. In this view of the matter, interim anticipatory bail
granted to petitioner vide order dated 22.12.2025 is made absolute,
subject to the conditions contained in the said order.
09. Bail application stands disposed of along with connected
application(s).
CRM(M) No. 198/2025 & CRM(M) No. 1129/2025
Mr. Sandeep Gupta, Advocate for petitioner in CRM(M) No. 198/2025
Ms. Sadhvi Sharma, Advocate vice
Mr. Zulker Nain Sheikh, Advocate for petitioners in CRM(M) No. 1129/2025.
Ms. Chetna Manhas, Assisting Counsel vice
Mrs. Monika Kohli, Sr. AAG for R-1 in CRM(M) Nos. 198 & 1129 of 2025.
Mr. Mudassir, Advocate vice
Mr. Farhan Mirza, Advocate for R-2 to 4 in CRM(M) No. 198/2025 and for R-2 in CRM(M) No. 1129/2025.
10. List these petitions for consideration on 06.04.2026.
11. In the meanwhile, Xerox copy of the challan filed before
the learned JMIC, Banihal be summoned.
(SANJAY DHAR)
JUDGE
JAMMU
17.02.2026
Bunty
