Bajinder Singh And Anr vs Union Of India And Anr
2023 Latest Caselaw 21239 P&H

Punjab-Haryana High Court

Bajinder Singh And Anr vs Union Of India And Anr on 6 December, 2023

                                                         Neutral Citation No:=2023:PHHC:155560




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

103                                    2023:PHHC:155560
                                       CWP No.10988 of 2023
                                       Date of Decision:06.12.2023
Bajinder Singh and another


                                                    ....Petitioners

                                       vs.

Union of India and another

                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. M.L.Saini, Advocate
             for the petitioners

             Ms. Neha Sharma, Senior Panel Counsel
             for the Union of India

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioners through instant petition under Articles 226/227

of the Constitution of India are seeking direction to respondent No. 2 to

re-issue them passport.

2. The petitioners were issued passport on 01.11.2012 which

expired on 31.10.2022. The petitioners applied for re-issuance of passport.

An FIR No. 37 dated 22.04.2016, under Sections 406 and 498-A of IPC

came to be registered against the petitioners at Police Station, Nurpurbedi,

District Rupnagar. The petitioners preferred CRM-M-13648 of 2017 before

this Court seeking setting aside of aforesaid FIR. This Court has stayed

proceedings pending before trial court.

3. Learned counsel for the petitioners submits that case of the

petitioners is squarely covered by judgment of this Court in Mohan Lal @

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Neutral Citation No:=2023:PHHC:155560

CWP No.10988 of 2023 -2 2023:PHHC:155560

Mohna vs. Union of India and others 2023 SCC Online P&H 1391 as

well as instructions dated 14.03.2023 issued by Central Government.

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

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

the passport authority alongwith requisite documents and the passport

authority, thereafter, would pass an appropriate order after considering the

afore-stated judgment within six weeks.

5. Learned counsel for the petitioners agrees to the aforesaid

arrangement.

6. In the wake of statements of both sides, that petition stands

disposed of with a direction to petitioners to appear before passport authority

on 15.12.2023 alongwith requisite documents. On doing so, the passport

authority would pass an appropriate order, in accordance with law, within six

weeks from 15.12.2023.

(JAGMOHAN BANSAL) JUDGE 06.12.2023 paramjit

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

Neutral Citation No:=2023:PHHC:155560

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