Mohd. Rafiq Wani And Anr vs Ut Of J&K And Anr
2026 Latest Caselaw 44 J&K

Jammu & Kashmir High Court

Mohd. Rafiq Wani And Anr vs Ut Of J&K And Anr on 27 January, 2026

                                                                        Sr. No. 12


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

CRM(M) No. 49/2026


                                                  .....Appellant(s)/Petitioner(s)
Mohd. Rafiq Wani and Anr.

q
                      Through: Mr. M. Nadeem Bhat, Advocate.
                 vs
UT of J&K and Anr.                                          ..... Respondent(s)
                      Through:
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

27.01.2026

01. Issue notice to the respondents, returnable within four weeks. Requisite

steps for service be taken within one week.

02. List on 06.03.2026.

03. Meanwhile, the trial Court-learned Judicial Magistrate 1st Class

(Munsiff), Ramban shall be at liberty to proceed with trial of the

complaint, however, final judgment shall await orders of this Court.

(Rajesh Sekhri) Judge

Jammu 27.01.2026 Sushant