Jammu & Kashmir High Court - Srinagar Bench
Junaid Khrusheed War vs Union Territory Through Police Station ... on 2 March, 2026
Author: Rahul Bharti
Bench: Rahul Bharti
05
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CrlM(176/2026) in CrlA(S) 12/2025.
Junaid Khrusheed War.
...Applicant(s)/Appellant(s)
Through: Mr.Syed Aushq Hussain Shah, Advocate vice
Ms. Asifa Padroo, Advocate.
VERSUS
Union Territory Through Police Station Yaripora.
...Respondent(s)
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
ORDER
02.03.2026
01. Last effective order in the present conviction appeal came to be passed on 29.12.2025 when this Court recordednon-appearance of the respondent on said date and also observedthat the reply to the application seeking suspension of sentence has also not been filed.
02. Scanned record of the trial court was also ordered to be sent for.
03. Thereafter on two occasions, the case was listed but due to paucity of time, the same could not be taken up.
04. Consequently, when last listed on 10.02.2026, the next date came to be posted to15.04.2026.
05. For seeking preponement of the said case to an earlier date for enabling the consideration of the application for suspension of sentence, the appellant through an Advocate- Ms Asifa Padroo has come up with an application- CrlM No. 176/2026 dated 23.02.2024 for preponement of the main case.
06. For the reasons set out in the application, the same is allowed. The case is preponed and shall now be listed on 23rd March, 2026 with liberty to make mention.
(RAHUL BHARTI) JUDGE SRINAGAR 02.03.2026 Bisma Jan.