Amola Ram vs Ut Of J&K
2026 Latest Caselaw 944 J&K

Jammu & Kashmir High Court

Amola Ram vs Ut Of J&K on 18 February, 2026

                                                                          Sr. No. 06


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

                                                         Bail App No.292/2025

                   CR




Amola Ram                                              .....Petitioner/Applicant(s)

                        Through:       Mr. Bodh Raj Rao, Advocate.

                   Vs

UT of J&K                                                       ..... Respondent(s)
                        Through:       Ms. Shazia Asaf, Advocate vice
                                       Mr. Pawan Dev Singh, Dy.AG.

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

                                     ORDER

18.02.2026

01. Reply is not filed till date. Right is closed.

02. I.O. along with CD file is directed to remain present in the Court on the

next date.

03. List for consideration on 27.02.2026.

04. Interim direction, if any, shall continue till next date before the Bench.

(Rajesh Sekhri) Judge Jammu 18.02.2026 Eva