Mohammad Iqbal Wani vs Ut Through P/S Anantnag And Anr
2026 Latest Caselaw 75 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Iqbal Wani vs Ut Through P/S Anantnag And Anr on 31 January, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 19
                                                                                Supplementary List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                 Bail App No. 5/2026

                Mohammad Iqbal Wani
                                                                       ..... Appellant/petitioner(s)
                                                      Through: -
                                               Mr. T. A. Lone, Advocate



                                                            V/S
                UT through P/S Anantnag and Anr.
                                                                               ..... Respondent(s)

Through: -

Mr. Mohammad Younis, Advocate vice Mr. A. R. Malik, Sr. AAG

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 31.01.2026

01. By this application, applicant is seeking his enlargement on bail in

case FIR No. 126/2025 under Section 318(4), 35(2), 111/BNS,

registered with Police Station, Anantnag.

02. Notice.

03. Notice, waived by Mr. Mohammad Younis, learned assisting for

the respondents. He seeks and is granted two weeks' time to file

reply.

04. List on 23.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.01.2026 "Mohammad Yasin Dar"