Jammu & Kashmir High Court
Cr vs Taraf Alias Sahil on 11 November, 2025
Sr. No. 156
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 1167/2025
CrlM No. 2166/2025
CR
.....Petitioner/Appellant(s)
UT of J&K
Through: Mr. Dewakar Sharma, Dy.AG
Vs
Taraf Alias Sahil ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE
ORDER
11.11.2025
1. Issue notice to the respondent, returnable by the next date of hearing, subject to taking of requisite steps for service within a week's period for filing of response/objections. Dasti notice, executable by Police Station, Arnas, Reasi is also permitted.
2. Registry to send for the scanned copy of the trial court record.
3. List on 19.12.2025.
(Mohd. Yousuf Wani) Judge Jammu 11.11.2025 Sapna