Munnu Din And Others vs Ut Of J&K And Others
2026 Latest Caselaw 178 J&K

Jammu & Kashmir High Court

Munnu Din And Others vs Ut Of J&K And Others on 31 January, 2026

                                                                                              Sr. No. 55
                            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT JAMMU

                                                                                     WP(C) No. 129/2026
                                                                                       CM No. 315/2026


                       Munnu Din and others                                  .... Petitioner/Appellant(s)

                                                  Through:-    Mr. Karman S. Johal, Sr. Advocate with
                                                               Mr. Supreet Singh Johal, Advocate.

                                            V/s

                       UT of J&K and others                                            .....Respondent(s)

                                                  Through:-    Ms. Priyanka Bhat, Advocate vice
                                                               Mrs. Monika Kohli, Sr. AAG.
                       CORAM: HON'BLE MRS. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                              ORDER

31.01.2026

1. Before proceeding further in the matter, this Court deems it appropriate to direct the Registrar Judicial of this Court to record the statements of petitioner Nos. 3 and 6 today at 4:30 PM.

2. Till then, the girl (petitioner No. 3) shall remain in the custody of her mother at her parental home till the next date of hearing.

3. Petitioners No. 2 to 6 and the mother of petitioner No. 3 shall remain present in person before this Court on the next date of hearing.

4. It is made clear that after recording the statements, the same shall be scanned and placed on record in the instant file before the next date of hearing.

5. List on 03.02.2026 in the supplementary cause list.

(Wasim Sadiq Nargal) Judge

Jammu:

31.01.2026 Michal Sharma/PS