Jammu And Kashmir Bank Limited vs Reyaz Ahmad Malik And Anr
2026 Latest Caselaw 1448 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Jammu And Kashmir Bank Limited vs Reyaz Ahmad Malik And Anr on 11 March, 2026

                                                            Sr. No. 194
                                                            Supp. List
    HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
              CrlM No. 267/2026 in CRM (M) No. 240/2025

JAMMU AND KASHMIR BANK LIMITED                    ...Petitioner(s)/appellant(s)
AND ORS.
Through:     None

                                     Vs.

REYAZ AHMAD MALIK AND ANR.                                  ...Respondent(s)

Through:     MR. MOHSIN QADIRI, SR. AAG WITH
             MR. FURQAN SOFI, GA FOR R. 2
             NONE FOR R. NO. 1
CORAM:
    HON'BLE MR JUSTICE MOHD YOUSUF WANI, JUDGE
                     ORDER

11.03.2026

CrlM No. 267/2026 in CRM (M) No. 240/2025

1. Through the medium of the instant application supported

with an affidavit, the applicant/respondent No. 2 i.e., SHO

Police Station Pantha Chowk, seeks permission of this

Court to produce the final report/charge-sheet arising out

of FIR No. 07/2025 registered with his Police Station on the

main ground that the accused, namely Bilal Ahmad Lone

Alias Dr. Bilal S/o Mohammad Akbar Lone R/o Marathgam

Handwara, who stands arrested in the case FIR during the

investigation of the same is likely to get default bail for no

fault on the part of the Investigating Officer who has

already completed the investigation of the case as this

Court vide order dated 09.05.2025, has stayed the

presentation of the final report/charge-sheet without its

permission.

2. Heard Mr. Mohsin Qadiri, learned Sr. AAG and considered

his submissions.

3. It is submitted by the learned counsel that during the

investigation of the case, the involvement of the aforesaid

accused, Bilal Ahmad Lone, has prima facie been

established and having regard to the heinous nature of the

allegations leveled against him, the accused does not

deserve the concession of default bail. The learned counsel

further submitted that even the present petitioners have no

objection in allowing the presentation of the charge-sheet

before the competent Court.

4. In view of the development that has taken place during the

investigation of the case, by surfacing of the aforesaid Bilal

Ahmad Lone as the accused in the case FIR No. 07/2025,

the instant petition filed by the Jammu and Kashmir Bank

needs to be now finally disposed of. However, the main

petition is listed for hearing on 08.04.2026. Allowing the

present applicant/respondent No. 2 to present the final

report/charge-sheet arising out of the case FIR No.

07/2025 registered with the said Police Station shall not

cause any prejudice to the petitioners in the main petition

i.e., Jammu and Kashmir Bank. It is also needful to

mention that the concern of the petitioners/Jammu and

Kashmir Bank regarding involvement of any other person

can be appropriately addressed at the time of final disposal

of the main petition.

5. In the aforesaid backdrop, the instant application is

allowed and the applicant/respondent No. 2 i.e., SHO

Police Station Pantha Chowk, Srinagar, is permitted to

present the final report/charge-sheet in terms of the

provisions of Section 193 BNSS in respect of the case FIR

No. 07/2025 of his Police Station before the competent

Court of law. However, the competent trial Court before

whom the charge-sheet is filed shall await the orders of this

Court for proceeding on the trial of the case, however, with

liberty to entertain and decide application, if any filed by or

on behalf of the accused, in accordance with law.

6. Application disposed of.

(MOHD YOUSUF WANI) JUDGE

SRINAGAR 11.03.2026 Sakeena