Jammu & Kashmir High Court - Srinagar Bench
Javaid Ahmad Dar vs Gull Mohammad Kasab on 7 February, 2026
Serial No. 15
Referral Cases
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM(M)/802/2025 CrlM/2030/2025
Javaid Ahmad Dar ...Petitioner(s)/Appellant(s).
Through: None
Vs.
Gull Mohammad Kasab ...Respondent(s).
Through: None
CORAM:
HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
ORDER
07.02.2026
1. There appear elements of settlement in the case
2. Accordingly, the instant matter is referred for its mediation in terms of "Special Mediation Drive, Mediation for the Nation 2.0".
3. Registry is directed to inform the Coordinator Mediation Centre regarding the referral of the instant case so that further steps are taken for information of both the parties and their appearance on the due date of mediation for a result oriented action. The names of the learned counsel for both the parties be especially intimated to the ld. Coordinator.
4. A copy of this order shall also be forwarded to Coordinator Mediation Centre for necessary action.
(MOHD YOUSUF WANI) JUDGE SRINAGAR 07.02.2026 Shahid Manzoor