Mohammad Rizwan vs Ut Of J&K & Ors
2026 Latest Caselaw 903 J&K

Jammu & Kashmir High Court

Mohammad Rizwan vs Ut Of J&K & Ors on 18 February, 2026

                                                                        Sr. No. 01


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

                                                            HCP No.159/2025

                   CR




Mohammad Rizwan                                         .....Petitioner/Applicant(s)

                        Through:      Mr. Umesh Sharma, Advocate.

                   Vs

UT of J&K & Ors.                                                ..... Respondent(s)
                        Through:      Mr. Avinash, Advocate vice
                                      Mr. Adarsh Bhagat, GA.

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

                                    ORDER

18.02.2026

01. Counter affidavit is stated to have been filed.

02. Registry to trace out, scan and place it on record.

03. Learned counsel for the petitioner does not want to file rejoinder. His right

is closed.

04. Detention record be made available on the next date.

05. List for final hearing on 12.03.2026.

(Rajesh Sekhri) Judge Jammu 18.02.2026 Eva