Jagtar Singh Baath vs Union Of India And Anr
2023 Latest Caselaw 22297 P&H

Punjab-Haryana High Court

Jagtar Singh Baath vs Union Of India And Anr on 19 December, 2023

                                                       Neutral Citation No:=2023:PHHC:162747




      105                               2023:PHHC: 162747
      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                             CWP-27069-2023
                                             Date of decision: 19.12.2023

JAGTAR SINGH BAATH                                       ....PETITIONER
                              Vs.
UNION OF INDIA AND ANR.                                  ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:   Mr. Ranbir Singh Sekhon, Advocate
           for the petitioner.

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

                 ****

JAGMOHAN BANSAL, J (ORAL)

1. On 02.12.2023, the following order was passed:-

"The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondents to re-issue his passport. The petitioner was issued passport on 23.02.2014 which is valid upto 22.02.2024. An FIR No. 94 dated 30.04.2018, under Section 306 of IPC came to be registered against the petitioner at Police Station, Sadar Zira, District Ferozepur. The police after completing investigation filed cancellation report in the aforesaid FIR, however, trial court did not accept the cancellation report and returned the file for further investigation.

Learned counsel for the petitioner inter alia contends that children of the petitioner are settled abroad. The passport of the petitioner is going to expire on 22.02.2024. If passport is not issued before the said date, the petitioner would not be able to travel abroad. The case of the petitioner is squarely covered by

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Neutral Citation No:=2023:PHHC:162747

judgment of this Court in Mohan Lal @ Mohna vs. Union of India and others 2023 SCC Online P&H 1391.

Notice of motion, returnable for 19.12.2023. Ms. Neha Sharma, Senior Panel Counsel for Union of India, who on advance notice is present in Court, accepts notice and seeks time to get instructions.

To be shown in the urgent list."

2. Mr. Amit Sharma, Senior Panel Counsel for the respondents-Union

of India submits that passport is going to be issued within two weeks from

today.

3. In the wake of statement of learned counsel for the respondents-

Union of India, the instant petition stands disposed of.

19.12.2023                                           [JAGMOHAN BANSAL]
manoj                                                    JUDGE



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

Neutral Citation No:=2023:PHHC:162747

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