Mushtaq Ahmed And Ors vs Ut Of J&K
2026 Latest Caselaw 867 J&K

Jammu & Kashmir High Court

Mushtaq Ahmed And Ors vs Ut Of J&K on 17 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                Sr. No. 19
                          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT JAMMU

                  Bail App No. 274/2023 c/w
                  CRM(M) No. 947/2023


                  Mushtaq Ahmed and Ors.                           .... Appellant(s)/Petitioner(s)

                                            Through:-    None.


                                      V/s

                  UT of J&K                                                   .....Respondent(s)

                                            Through:-    None.

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

17.02.2026

1. Learned counsel for the petitioners submits that due to marital discord between the petitioner No. 1 and the complainant who happens to be his wife, the FIR impugned was lodged by her not only against petitioner No. 1 but also against her brother-in-law.

2. Learned counsel for the petitioners submits that the marital discord has been settled between the petitioner No. 1 and respondent No. 2 and, as such, requests that petitioner No. 1 shall ensure the presence of respondent No. 2 before the Court on the next date of hearing.

3. It is made clear that in the event, the petitioner No. 1 does not produce the respondent No. 2 then appropriate orders shall follow.

4. List on 20.02.2026.

(Rajnesh Oswal) Judge JAMMU 17.02.2026 NEHA-1