Jaswinder Singh vs Uoi And Ors
2023 Latest Caselaw 22094 P&H

Punjab-Haryana High Court

Jaswinder Singh vs Uoi And Ors on 16 December, 2023

                                                           Neutral Citation No:=2023:PHHC:161611




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

101                                     2023:PHHC:161611
                                        CWP No.28293 of 2023
                                        Date of Decision:16.12.2023
Jaswinder Singh


                                                      ....Petitioner

                                        vs.

Union of India and others

                                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Kulwinder Bhargav, Advocate
             for the petitioner

             Ms. Gurneet Sagoo, Central Govt. 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 issue him

passport.

2. The petitioner vide application dated 16.11.2023 has applied for

passport. An FIR No.5,dated 30.01.2012, under Sections 307, 323, 34 of

IPC was registered against the petitioner at Police Station, Kheri Gandian,

District Patiala. The petitioner was convicted vide judgment dated

7.10.2013 passed by Additional Sessions Judge, Patiala and awarded

sentence of five years vide order dated 8.10.2013. The petitioner preferred

CRA-S-3689-SB of 2013 before this Court. Sentence of the petitioner was

suspended vide order dated 30.10.2013 passed by this Court.

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3. Learned counsel for the petitioner states that case of the

petitioner is covered by judgment of this court in Mohan Lal @ Mohna vs.

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

4. Learned State counsel, who on advance notice is present in

Court, states that police has already sent police verification report to

passport authority.

5. 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 thereafter, the passport

authority would pass an appropriate order within six weeks in the light of

aforesaid judgment.

4. In the wake of statement of learned counsel for Union of India,

the petition stands disposed of with a direction to petitioner to appear before

passport authority on 05.01.2024 alongwith requisite documents. On doing

so, the passport authority would pass an appropriate order within six weeks

from 05.01.2024.

(JAGMOHAN BANSAL) JUDGE 16.12.2023 paramjit

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

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