Rashpal @ Rachhpal Singh Jhutty @ Tota vs State Of Punjab And Others
2023 Latest Caselaw 20917 P&H

Punjab-Haryana High Court

Rashpal @ Rachhpal Singh Jhutty @ Tota vs State Of Punjab And Others on 2 December, 2023

                                                          Neutral Citation No:=2023:PHHC:153463




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

101                                      2023:PHHC:153463
                                         CWP No.27022 of 2023
                                         Date of Decision:02.12.2023

Rashpal @ Rachhpal Singh Jhutty @ Tota


                                                     ....Petitioner

                                         vs.

State of Punjab and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Jasraj Singh, Advocate
             for the petitioner

             Mr. Amit Sharma, Senior Panel Counsel
             for the Union of India

             Mr. Inderpreet Singh Kang, AAG, Punjab

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to respondents to re-issue him

passport.

2. The petitioner was issued passport on 15.10.2012 which expired

on 14.10.2022. An FIR No. 54 dated 08.04.2014, under Section 15 of the

NDPS Act came to be registered against the petitioner at Police Station,

Sadar Kharar, District SAS Nagar. The petitioner came to be convicted vide

judgment dated 09.10.2015 passed by Judge, Special Court, SAS Nagar. The

petitioner preferred CRA-S-5150-SB-2015 before this Court. The petitioner

was awarded sentence of 10 years. This Court vide order dated 22.08.2017

suspended sentence of the petitioner.

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Neutral Citation No:=2023:PHHC:153463

CWP No.27022 of 2023 -2- 2023:PHHC:153463

3. Learned counsel for the petitioner inter alia contends that case

of the petitioner is squarely covered by judgment of this Court in Mohan

Lal @ Mohna vs. Union of India and others 2023 SCC Online P&H

4. Learned counsel for Union of India, who on advance notice is

present in Court, submits that petitioner may be directed to appear before

passport authority alongwith requisite documents and the passport authority,

thereafter, would pass an appropriate order within six weeks, in accordance

with law.

4. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

5. In the wake of statements of both sides, the petition stands

disposed of. The petitioner is directed to appear before passport authority on

13.12.2023.

(JAGMOHAN BANSAL) JUDGE 02.12.2023 paramjit

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:153463

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