Azad Ahmed Mir vs State (Now Union Territory) Of J&K
2021 Latest Caselaw 941 j&K/2

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR
                          (THROUGH VIRTUAL MODE)

                                           CrlM No.923/2021
                                          In CRM(M) No.133/2020

Azad Ahmed Mir                                       .... Petitioner(s)
                     Through: Mr. Taha Khalil, Advocate
        Versus
State (now Union Territory) of J&K ......Respondent(s)
                  Through:
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                 ORDER

1) This is an application filed by the petitioner seeking correction of an error crept-in in judgment dated 16.08.2021 passed in CRRM No.133/2020. It is submitted that due to typographical error in paragraph No.2 of the judgment number of the FIR has been written as No.44/1991 instead of 44/1992 and in line No.15 of the same paragraph of the judgment Fayaz Ahmed Bazaz has been written as father of the detenue whereas he is brother of the detenue.

2) Having heard learned counsel for the petitioner and perused the record, I find substance in the submission of learned counsel for the petitioner.

3) Accordingly, the application is allowed by providing that in paragraph No.2 of the judgment dated 16.08.2019 passed in CRM(M) No.133/2020 "FIR No.44/1991" be read as "FIR No.44/1992" and in line No.16 "the father of the detenue" shall be read as "the brother of the detenue".

This order shall be read in conjunction with judgment dated 16.08.2021 and shall form part of the judgment.

(Sanjeev Kumar) Judge

JAMMU 21.08.2021 Vinod Whether the order is speaking: Yes Whether the order is reportable: Yes