Jammu & Kashmir High Court - Srinagar Bench
Imtiyaz Qadir Bhat And Anr. Through ... vs Ut Of J&K Through P/S Baramulla on 13 February, 2026
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 17
Suppl. Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CrlA(D) No. 6/2026
CrlM No. 114/2026
Imtiyaz Qadir Bhat and Anr. through their ...Appellant/Petitioner(s)
fathers
Through: Mr. Salih Pirzada, Advocate with
Mr. Ahmad Basand, Advocate
Vs.
UT of J&K through P/S Baramulla ...Respondent(s)
Through: Mr. Mohsin S. Qadiri, Sr. AAG with
Ms. Maha Majeed, Assisting Counsel
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
13.02.2026 Notice.
Ms. Maha Majeed, Assisting Counsel, waives notice on behalf of respondent.
Learned counsel for the appellants shall provide copy of appeal to counsel for respondent within one week, who may respond to the same within two weeks thereafter.
List on 06.03.2026.
Meanwhile, scanned record be summoned from the Trial Court.
(SHAHZAD AZEEM) (SINDHU SHARMA)
JUDGE JUDGE
SRINAGAR
13.02.2026
Manzoor
Manzoor Ul Hassan Dar
I attest to the accuracy and
authenticity of this document
Srinagar
16.02.2026 02.26