Ravinder Singh vs Ut Of J&K
2026 Latest Caselaw 871 J&K

Jammu & Kashmir High Court

Ravinder Singh vs Ut Of J&K on 17 February, 2026

                                                                       Sr. No. 188


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

                                                        CrlM No.233/2026 in
                                                        Bail App No.03/2026
                  CR




Ravinder Singh                                        .....Petitioner/Applicant(s)

                       Through:      Mr. Fahiem Ahmed Mir, Advocate.

                 Vs

UT of J&K                                                ..... Respondent(s)
                       Through:      Mr. Sumeet Bhatia, GA.

CORAM:          HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

17.02.2026

01. Notice.

02. Mr. Sumeet Bhatia, learned GA waives notice on behalf of the respondent.

He seeks and is granted time to file response during the course of this week

positively, in view of urgency expressed in the petition.

03. List on 11.03.2026.

(Rajesh Sekhri) Judge

Jammu 17.02.2026 Eva