Zahoor Abbas Khan vs Union Territory Of J&K And Another
2021 Latest Caselaw 782 j&K/2

                     HIGH COURT OF JAMMU AND KASHMIR
                                 AT SRINAGAR
                                    (Through Video Conference)

                                                    CrlM No. 805/2021in
                                                    WP(Crl.) No. 131/2020

Zahoor Abbas Khan                                           ...Petitioner/Applicant(s)

                       Through :-             Mr. Sheikh Mohd. Saleem, Advocate

                      v/s
                       <




Union Territory of J&K and another
't
                                                                   .....Respondent (s)

                       Through :-              Mr. Sajjad Ashraf, GA
Coram:           HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                         ORDER

This is an application seeking rectification of typographical error crept in the

judgment dated 15.07.2021 passed in WP (Crl) No. 131/2020. It is stated in the

application that in the judgment dated 15.07.2021, detention order number has

been wrongly written as 'DMS/PSA/2020/217' instead of '05-DMK/PSA of

2020'.

I have heard learned counsel for the petitioner and gone through the record.

The said error has crept in because in the petition the petitioner himself has

written the wrong detention order number, however, photocopy of detention order

is on record.

For the reasons stated in the application, the same is allowed and in

paragraphs 1 & 11 of judgment dated 15.07.2021 passed in WP (Crl) No.

131/2020, instead of detention Order No. 'DMS/PSA/2020/217', the same shall

be read as '05-DMK/PSA of 2020'.

This order shall be read in conjunction with judgment dated 15.07.2021.

Application is disposed of.

(RAJNESH OSWAL) JUDGE Srinagar:

19.07.2021 Karam Chand/Secy.