Fayaz Ahmad Nadaf vs Union Territory Of J&K And Ors
2026 Latest Caselaw 169 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Fayaz Ahmad Nadaf vs Union Territory Of J&K And Ors on 30 January, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                      Serial No.52
                                                                   SUPPL. CAUSE LIST-I


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

                                                 Bail App 4/2026


              Fayaz Ahmad Nadaf                                              ...Petitioner(s)


              Through:             Mr. Raja Rathore, Advocate


                                                        Vs.


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

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

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

30.01.2026

1. The petitioner is an undertrial in a criminal case

going on trial before the Special Judge, NDPS Cases,

Srinagar, arising out of an FIR No. 159/2020 of Police

Station, Shaheed Gung in relation to which the

petitioner came to be arrested on 19.12.2020 and is

thus in judicial custody. The petitioner has suffered

rejection of his bail from the trial Court.

2. Issue notice to the respondent No. 3.

3. Notice accepted on behalf of the respondent No.

3 by Ms. Maha Majeed, learned Assisting Counsel

appearing vice Mr. Mohsin Qadri, learned Sr. AAG.

4. Let response to the bail application be filed

within a period of three weeks.

5. List again on 24.02.2026.

6. In the meanwhile, send for the scanned copy of

the record from the court below.

(RAHUL BHARTI) JUDGE

SRINAGAR:

30.01.2026 "Mir Arif"