Saqlain Mushtaq War vs Union Territory Through Police
2026 Latest Caselaw 82 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Saqlain Mushtaq War vs Union Territory Through Police on 31 January, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                         Serial No.13
                                                                      REGULAR CAUSE LIST


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

                                                  CRM(M) 354/2025
                                                   CrlM(844/2025)

              Saqlain Mushtaq War                                             ...Petitioner(s)


              Through:             Mr. Wajid Mohammad Haseeb, Advocate


                                                         Vs.


              Union Territory through Police                                  ...Respondent(s)
              Station Bomai (Home).

              Through:             Ms. Maha Majeed, Assisting Counsel


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

31.01.2026

1. The petitioner through is father has petitioned

this Court invoking inherent power reserved under

Section 482 of the Code of Criminal Procedure, 1973

as was obtaining at the relevant point of time with

respect to the criminal case in reference being

aggrieved of order dated 20.08.2024 passed by the

Court of Additional Sessions Judge (Designated

Special Court for Offences under ULA(P) Act),

Baramulla in terms whereof the petitioner's judicial

custody has been shifted from District Jail Kathua to

Central Jail Varanasi.

2. The shift of the petitioner's place of custody was

solicited by the Prosecution.

3. Before this Court proceeds to examine the

legality of the order, the record of the application on

the basis of whereof the impugned order came to be

passed needs to be sent for.

4. Let the Registrar Judicial, Srinagar summon the

record of File No. IA/12/2024 instituted on

25.07.2024 titled "U.T through SHO Police Station

Bomai Vs. Sharik Ashraf Wani" from the Court of

Sepcial Judge Designated Under UA(P) Act Baramulla

at Sopore to which the case has been transferred

along with record.

5. List again on 16.02.2026.

(RAHUL BHARTI) JUDGE

SRINAGAR:

31.01.2026 "Mir Arif"