Mohd. Hanief Bijran vs Ut Of J&K
2026 Latest Caselaw 889 J&K

Jammu & Kashmir High Court

Mohd. Hanief Bijran vs Ut Of J&K on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Supplementary List-II

                                                   Serial No. 114



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CrlM No. 231/2026
In
Bail App No. 43/2025

Mohd. Hanief Bijran
                                       .....Applicant(s)/Petitioner(s)

                 Through: Mr. Ankush Manhas, Advocate.

               Vs

UT of J&K
                                 .....Non-applicant(s)/Respondent(s)

                 Through: Mr. Vishal Sharma, DSGI with
                          Mr. Eishaan Dadhichi, CGSC.

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                ORDER

(18.02.2026)

CrlM No. 231/2026 In Bail App No. 43/2025

01. Vide order dated 15.10.2025 passed by this Court in the

Bail App No. 43/2025, the petitioner was granted bail on medical

grounds for a period of two months w.e.f. 15.11.2025. The said bail

was thereafter extended for a further period of one month in terms

of order dated 12.01.2026.

02. Now, the present application has been moved by the

petitioner seeking extension of bail on the ground that he is still

suffering from ailment. He has produced certain documents in

support his said contention.

In

03. The petitioner can always move the trial court for grant of

bail on medical grounds and also for extension of bail granted on

medical grounds by this Court. Therefore, the petitioner is given

liberty to approach the trial court for grant of bail on medical

grounds including the extension of bail on medical grounds.

04. In order to enable the petitioner to approach the trial

court, the bail granted to the petitioner on medical grounds in terms

of order dated 15.11.2025 shall remain in force for a period of 10

days w.e.f. today, subject to the conditions contained in the said

order.

05. Application is, accordingly, disposed of.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 Bunty