Jhalman Singh vs Union Of India And Ors
2023 Latest Caselaw 11100 P&H

                                                   Neutral Citation No:=2023:PHHC:096187




CWP-15998-2023                   -1-                 2023:PHHC:096187

110
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-15998-2023
                                        Date of Decision:27.07.2023

JHALMAN SINGH                                             ......... Petitioner

                                    Versus

UNION OF INDIA AND ORS.                                   ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr. Shakti Bhardwaj, Advocate
            for the petitioner.

            Mr. K.K. Jund, Senior Panel Counsel,
            for the respondents- UOI.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Article 226/227

of the Constitution of India is seeking quashing of order dated

18.05.2023 (Annexure P-1) whereby respondent has rejected application

of the petitioner seeking passport.

2. The petitioner applied for passport on 24.02.2023. The

application of the petitioner has been declined on the ground that one

criminal case is pending against the petitioner.

3. An FIR No. 6 dated 06.11.2005 was registered against the

petitioner. The police after completing investigation filed its report and

petitioner came to be convicted vide order dated 06.03.2009 passed by

Special Judge, Chandigarh. The petitioner preferred CRA-S-719-SB-

2009 before this Court which stands admitted. The sentence of the

petitioner has been suspended vide order dated 02.04.2009 passed by this

Court.

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Neutral Citation No:=2023:PHHC:096187

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4. Learned counsel for the petitioner inter alia contends that

case of the petitioner is squarely covered by Judgment dated 14.07.2023

passed by this Court in Mohan Lal @ Mohna vs. Union of India and

others, CWP No. 27167 of 2018.

5. Learned counsel for the respondent does not dispute the fact

that issue involved in the present case is squarely covered by judgment

of this Court dated 14.07.2023 passed in CWP No. 27167 of 2018.

6. The instant petition stands disposed of in view of aforesaid

judgment and passport authorities are directed to pass order in the same

terms.

7. It is made clear that if file of the petitioner has already been

closed, the petitioner would be at liberty to file fresh application which

thereafter shall be decided within 8 weeks.

                                               ( JAGMOHAN BANSAL )
                                                      JUDGE
27.07.2023
Ali
                   Whether speaking/reasoned    Yes/No

                       Whether Reportable       Yes/No

Neutral Citation No:=2023:PHHC:096187

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