Born and brought up in Kashmir Valley of erstwhile State of Jammu & Kashmir (now UT of Jammu, Kashmir). Completed Degree in Law (LL.B) in the year 1989 and Post-Graduation in Law (LL.M) in year 2019. Soon after obtaining Degree in law from University of Kashmir, Srinagar in the year 1989, had to migrate to Delhi due to terrorism. Started practice as an Advocate in Delhi in the year 1990 and practiced in the District Courts as well as in the High Court on civil side.
Was inducted into Delhi Higher Judicial Services in the year 2008 and took oath as Additional District & Sessions Judge on 04.04.2008. Have presided over various Courts having diverse jurisdictions in Delhi including matrimonial/civil courts till October, 2010 in Tis Hazari Courts, General Sessions Court till January, 2013 in Dwarka Court.
Was one of the Five Judges selected by the High Court to preside over newly constituted Special Fast Track Courts to deal with rape cases w.e.f. 05.01.2013 in the wake of infamous Nirbhaya incident that had taken place in December, 2012 and continued as the Judge of Special Fast Track Court till March, 2016 before being shifted to Special Court dealing with Land Acquisition Cases in Dwarka District itself.
Served as Joint Registrar (Appellate) in Delhi High Court on deputation basis from March, 2017 to November, 2017, and as Special Judge, CBI (PC Act) till October 2021. Also presided over Special Court in Karkardooma Courts set up for dealing with cases related to infamous riots that had taken place in North East Delhi in the month of February, 2020, from October, 2021 till 12.05.2022. Demitted office of District Judge (Commercial Court) in North District, Rohini Courts, Delhi, on 20.11.2023, and assumed charge as Judicial Member, Appellate Tribunal for Electricity on 21.11.2023.