LAWS(J&K)-2009-5-32

MOHD ISMAIL SOHIL Vs. STATE OF J&K

Decided On May 11, 2009
Mohd Ismail Sohil Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) THIS application is filed seeking clarification of judgment handed down by this Court in HC (W) Petition No. 03/2009 dated 05th of May, 2009.

(2.) IN this application it is stated that in operative part of the judgment instead of detention order No. DMR/PSA/2008/14, detention order No. DMR/PSA/2008/16 has been mentioned.

(3.) HEARD learned counsel for applicant.