Union Territory Through Police vs Reyaz Ahmad Ahanger
2026 Latest Caselaw 971 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police vs Reyaz Ahmad Ahanger on 20 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                             Serial No.05
                                          REGULAR CAUSE LIST


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

             Bail App 140/2024 CrlM(1619/2024)


Union Territory Through Police                    ...Petitioner(s)
Station Chadoora

Through:   Mr. Alla-ud-din Ganai, AAG


                               Vs.


Reyaz Ahmad Ahanger                               ...Respondent(s)

Through:   None


CORAM:
      HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                             ORDER

20.02.2026

1. The Court of learned Additional Sessions Judge,

Budgam in an ongoing criminal case came to enlarge

the accused-Reyaz Ahmad Ahanger on bail by virtue of

order dated 09.07.2024.

2. The trial is under sections 8/15 of the Narcotic

Drugs and Psychotropic Substances, Act, 1985.

3. Being aggrieved of grant of bail in favour of the

accused as an undertrial, the Union Territory of J&K

through SHO Police Station, Chadoora has come to petition this Court with the present petition seeking

cancellation of bail.

4. This Court has directed notice to the respondent-

Reyaz Ahmad Ahanger, however, till date service has

not taken place.

5. Bailable warrants personal as well as surety

bond for an amount of Rs. 50,000/- be issued to the

respondent-Reyaz Ahmad Ahanger for effecting his

appearance in the case.

6. Bailable warrants to be sent by the Registrar

Judicial, Srinagar to the Court of learned Additional

Sessions Judge, Budgam, wherefrom the same be

forwarded to the SHO Police Station concerned for its

execution upon the respondent and return the same

by or before the next date of hearing positively, failing

which SHO Police Station, concerned shall suffer a

direction for personal appearance.

7. List again on 09.03.2026.

8. In the meantime, send for the scanned record of

the criminal case from the Court of learned Additional

District Judge, Budgam on File No. 5236/ASJ/23 in case titled "Union Territory of J&K through Police

Station, Chadoora Vs. Reyaz Ahmad Ahanger".

(RAHUL BHARTI) JUDGE

SRINAGAR:

20.02.2026 "Mir Arif"