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Bhupinder Singh vs Union Of India And Others
2023 Latest Caselaw 22593 P&H

Citation : 2023 Latest Caselaw 22593 P&H
Judgement Date : 22 December, 2023

Punjab-Haryana High Court

Bhupinder Singh vs Union Of India And Others on 22 December, 2023

                                                          Neutral Citation No:=2023:PHHC:165230




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

107                                    2023:PHHC:165230
                                       CWP No.29102 of 2023
                                       Date of Decision:22.12.2023

Bhupinder Singh

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Vivek Singla, Advocate
             for the petitioner

             Ms. Neha Jaggi, 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 No. 1 and 2 to

re-issue him passport.

2. The petitioner vide application dated 15.02.2022 applied for

passport, however, respondents did not issue because of pendency of FIR

No. 110 dated 25.05.2002, under Sections 420, 467, 468, 471, 120-B of IPC

registered against the petitioner at Police Station, Sahnewal, Ludhaina.

3. Counsel for the petitioner submits that petitioner has already

been acquitted in the aforesaid FIR vide judgment dated 06.01.2011 passed

by JMIC, Ludhiana.

1 of 2

Neutral Citation No:=2023:PHHC:165230

CWP No.29102 of 2023 -2 2023:PHHC:165230

4. Counsel for Union of India submits that application of the

petitioner has already been closed and if he files a fresh application, it would

be disposed of in accordance with law.

5. Counsel for the petitioner agrees to the aforesaid arrangement.

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

disposed of.

(JAGMOHAN BANSAL) JUDGE 22.12.2023 paramjit

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

Neutral Citation No:=2023:PHHC:165230

2 of 2

 
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