Zakir Ashraf vs Union Territory Through Polic
2026 Latest Caselaw 974 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Zakir Ashraf vs Union Territory Through Polic on 20 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                 Serial No. 77
                                                            Supplementary Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                          CrlM 155/2026 in Crl R 4/2026

ZAKIR ASHRAF                                              ...Appellant(s)/Petitioner(s)

Through:   Mr. Zahid Hussain Dar, Advocate
                                      Vs.

UNION TERRITORY THROUGH POLIC
                                                                      ...Respondent(s)
STATION PULWAMA
Through: None

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

20.02.2026

CrlM 155/2026:

1. By this application, applicant herein is seeking dispensation from filing certified copies of judgments dated 16.02.2026 and 29.12.2021.

2. For the reasons stated in the application, same and is allowed and the requirement of filing of certified copies of judgments dated 16.02.2026 and 29.12.2021 is dispensed with for the time being. Same shall be placed on record within a period of two weeks.

3. CrlM 155/2026 is disposed of.

Crl R 4/2026:

4. By this revision petition, the petitioner is assailing the judgments of conviction and confirmation dated 29.12.2021 and 16.02.2026 passed by the Courts of Learned Chief Judicial Magistrate, Pulwama and Learned Principal Session Judge, Pulwama, respectively. The petitioner is stated to have been implicated in case FIR No. 296/2013 of Police Station, Pulwama, for the commission of offences punishable in terms of Sections 379, 304-A, and 427 of Ranbir Penal Code, 1989 and during trial of the said case, the petitioner has ultimately been convicted by the learned Chief Judicial Magistrate, Pulwama, in terms of judgment and order dated 29.12.2021. Aggrieved of the conviction order, the petitioner preferred an appeal before the learned court of Principal Session Judge, Pulwama, who upon consideration, confirmed the order of conviction in terms of order dated 16.02.2026. The petitioner in this revision petition is assailing both the orders on the grounds taken therein.

5. Notice to the respondents for filing reply, returnable within four weeks. Requisites within one week.

6. List on 01.04.2026.

CrlM 156/2026:

7. Heard learned counsel for the applicant/petitioner and considered the submissions made. The court is convinced that the applicant/petitioner has succeeded in carving out a prima facie case for grant of ad-interim relief in his favour at this stage.

8. Notice to the other side for filing objections.

9. In the meantime, the order of conviction and sentence is suspended, as the applicant/petitioner has surrendered before this court. The applicant/ petitioner shall appear before the Investigating Officer who shall release the applicant/petitioneron his furnishing bail bond in the sum of Rs.

50,000/- to the satisfaction of the Investigating Officer concerned. The petitioner shall also furnish a surety bond in the like amount to the satisfaction of the Registrar Judicial of this Court. The petitioner shall remain present before this Court on each date of hearing; He shall not leave the territorial limits of this Court without prior permission and shall not indulge in similar kind of offences.

10.CrlM 156/2026 disposed of.

(MOKSHA KHAJURIA KAZMI)

JUDGE SRINAGAR:

20.02.2026 "Adil Ismail"