Zaid Rafiq Rather Th. His Father vs Union Territory Of J&K And Ors
2026 Latest Caselaw 996 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Zaid Rafiq Rather Th. His Father vs Union Territory Of J&K And Ors on 20 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                 Serial No.03
                                              REGULAR CAUSE LIST


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

                           HCP 313/2025


Zaid Rafiq Rather Th. His Father                      ...Petitioner(s)


Through:    Mr. S.T. Hussain, Senior counsel with
            Ms. Nida Nazir, Advocate

                                  Vs.


Union Territory of J&K and Ors.                       ...Respondent(s)

Through:    Ms. Maha Majeed, Assisting Counsel vice
            Mr. Mohsin Qadri, Senior AAG

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

20.02.2026

1. The detention record has been produced by Ms.

Maha Majeed, learned Assisting Counsel appearing

vice Mr. Mohsin Qadri, learned Senior AAG.

2. The detention record is accompanied with the

medical report relating to the medical treatment

prescribed and afforded to the petitioner.

3. Mr. S.T. Hussain, learned Senior Counsel

assisted by Ms. Nida Nazir, Advocate has brought to

the notice of this Court fact that one of co-accused

person in a criminal case in the backdrop of which

the petitioner has been booked for preventive detention custody, had come to approach this Court

with a habeas corpus petition being HCP No.

387/2024 which came to be disposed of by this Court

vide judgment dated 28.05.2025 and that there is

common identity of the background of this case with

HCP No. 387/2024 and, therefore, the outcome

cannot be different.

4. Registrar Judicial, Srinagar is directed to tag the

record of HCP No. 387/2024 with this petition before

this Court closes this case for judgment.

5. List in continuation on 27.02.2026.

6. The detention record produced by Ms. Maha

Majeed, learned Assisting Counsel appearing vice Mr.

Mohsin Qadri, learned Sr. AAG is retained for the sake

of perusal of this Court and shall be retuned upon

pronouncement of the judgment.

(RAHUL BHARTI) JUDGE

SRINAGAR:

20.02.2026 "Mir Arif"