Mst Nuzhat Qadir And Others vs Union Territory Of J And K Th.Sho P/S ...
2026 Latest Caselaw 875 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mst Nuzhat Qadir And Others vs Union Territory Of J And K Th.Sho P/S ... on 18 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                  80
                                                  Regular

    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                   CRM(M) No. 821/2025

MST NUZHAT QADIR AND OTHERS              ..... Petitioner(s)

                  Through:    Mr. Waqar ul Haq, Advocate.
                V/s

UNION TERRITORY OF J AND K TH.SHO P/S NOWGAM (HOME) AND
ANR                                     ..... Respondent(s)

                   Through:   Mr. Sajad Ashraf, Advocate for R2.
Coram:
         Hon'ble Mr. Justice Rahul Bharti, Judge

                          ORDER

18.02.2026

1. The matrimonial feud between the petitioner No. 1-Mst.

Nuzhat Qadir and the respondent No. 2- Khalid Iqbal had

led to registration of FIR No. 140/2025 dated 08.09.2025

with the Police Station, Nowgam, Srinagar for alleged

commission of offence under Sections 333, 351(3) of

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

2. During pendency of the present matter preferred by the

petitioner No. 1, joined by two other co-accused persons

who came to be booked under final police report No.

101/2025 before the court of Judicial Magistrate 1st Class

(Additional Special Mobile Magistrate), Pantha Chowk, Page |2

Srinagar have amicably resolved the matrimonial dispute

and marital cohabitation has been restored between the

petitioner No. 1 and the respondent No. 2 as a result

whereof for the sake of everlasting marital peace in their

life, both the petitioner No. 1 as well as the respondent

No. 1 are now on the same page in seeking quashment of

the criminal case so pending before the court of Judicial

Magistrate 1st Class (Additional Special Mobile

Magistrate), Pantha Chowk, Srinagar.

3. Taking in view facts and circumstances of the case, the

plea of the counsel for the petitioners as well as the

counsel for the respondent No. 2 is accepted.

4. FIR No. 140/2025 dated 08.09.2025 read with Final

Police Report No. 101/2025 and the criminal case on

File No. 260/2025 before the court of court of Judicial

Magistrate 1st Class (Additional Special Mobile

Magistrate), Pantha Chowk, Srinagar are hereby quashed.

5. Copy of this order be forwarded to the court of Judicial

Magistrate 1st Class (Additional Special Mobile Page |3

Magistrate), Pantha Chowk, Srinagar for according

disposal to the case accordingly.

(Rahul Bharti) Judge

SRINAGAR 18.02.2026 Aasif