Jammu & Kashmir High Court
Monika Bharti vs Mandeep Singh on 19 January, 2026
Sr. No. 15
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl R No.02/2026
CR
Monika Bharti .....Petitioner/Appellant(s)
Through: Mr. Tushar Chopra, Advocate.
Vs
Mandeep Singh ..... Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
19.01.2026 After arguing for a while, learned counsel for the petitioner seeks and is granted a week's time to place on record copy of the complaint, preferred by her under Section 12 of the Domestic Violence Act along with copy of the interim application and objections, filed to the application, preferred by the respondents for dismissal of the said complaint.
List on 28.01.2026.
(Rajesh Sekhri) Judge Jammu 19.01.2026 Eva