Mohd. Saleem Banday vs Ut Of J&K
2026 Latest Caselaw 134 J&K

Jammu & Kashmir High Court

Mohd. Saleem Banday vs Ut Of J&K on 30 January, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                          Serial No. 24

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU
           CRM(M) No. 884/2021

           Mohd. Saleem Banday                                         .....Appellant(s)/Petitioner(s)
                                             Through: Mr. Gagan Kohli, Advocate.
                                     vs
           UT of J&K                                                              ..... Respondent(s)
                                             Through: Mr. Raman Sharma, Sr. Advocate (AAG)
                                                      with
                                                      Ms. Saliqa Sheikh, Advocate
                                                      Mr. Supreet Singh Johal, Advocate.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

30.01.2026

1. Respondent No. 2 has not filed response. Right of the respondent No.

2 to file response stands closed.

2. Mr. Raman Sharma, learned AAG submits that the investigation is

complete and even the sanction to prosecute the petitioner has also

been obtained.

3. Request for adjournment is made on behalf of learned counsel for the

petitioner.

4. Reluctantly adjourned, making it clear that no adjournment shall be

granted on the next date of hearing.

5. List this matter at top of the cause list on 06.02.2026.

(RAJNESH OSWAL) JUDGE

Jammu 30.01.2026 Sahil Padha