Tirath Singh vs State Of J&K
2026 Latest Caselaw 63 J&K

Jammu & Kashmir High Court

Tirath Singh vs State Of J&K on 29 January, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                      Serial No. 10

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU
CRA No. 6/2018 c/w
CONF No. 10/2015

Tirath Singh                                          .....Petitioner/Appellant(s)
                           Through: Mr. Meharban Singh, Advocate

                      vs
State of J&K                                                     ..... Respondent(s)
                           Through: Mr. Raman Sharma, Sr. Advocate (AAG) with
                                    Ms. Jagmeet Kour, Advocate
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
               HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                      ORDER

29.01.2026

1. Vide order dated 03.09.2024, the amendment prayed for was allowed and

the impugned judgment of conviction dated 27.10.2015 was also taken on

record. The appellant was also directed to file fresh memo of appeal,

incorporating the amendment, indicating challenge to the judgment dated

27.10.2015. The amended appeal has been filed, it seems that despite the

aforesaid order dated 03.09.2024, CrlM No. 1660/2024 has remained un-

disposed of.

2. To put the record straight, it is provided that CrlM No. 1660/2024 shall be

deemed to have been disposed of vide order dated 03.09.2024.

1. Heard.

2. Reserved for orders.

                                 (Sanjay Parihar)         (Sanjeev Kumar)
                                     Judge                    Judge


Jammu
29.01.2026.
Rahul Sharma