Saudagar Mohammad vs Union Of India And Others
2023 Latest Caselaw 9598 P&H

                                                     Neutral Citation No:=2023:PHHC:085858




CWP-14166-2023                      -1-         2023:PHHC:085858

104    IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                           CWP-14166-2023
                                           Date of Decision:07.07.2023

SAUDAGAR MOHAMMAD                                         ......... Petitioner

                                       Versus

UNION OF INDIA AND OTHERS                                 ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr. S.K. Singla, Advocate
             for the petitioner.

             Mr. Arvind Seth, Advocate
             for the respondents.

             Mr. Maninder Singh, DAG, Punjab.

           ****
JAGMOHAN BANSAL, J. (Oral)

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

of the Constitution of India is seeking direction to respondents No.1 and

2 to re-issue passport considering the fact that petitioner has already been

acquitted in the alleged criminal case.

2. Learned counsel for the petitioner inter alia contends that on

26.03.2012, the petitioner was issued passport which was valid up to

25.03.2022. The petitioner applied for re-issuance of passport, however,

respondent has not re-issued on the ground that police verification report

is not clear. An FIR No.60 dated 05.12.2015, under Sections 457, 380,

447, 294, 323, 506, 120B and 201 of IPC, was registered against the

petitioner. The petitioner was acquitted vide judgment dated 25.07.2019

passed by JMIC, Malerkotla. The complainant preferred an appeal before

Appellate Court which came to be withdrawn, thus, at present no case is

pending against the petitioner.

1 of 2

Neutral Citation No:=2023:PHHC:085858

CWP-14166-2023 -2- 2023:PHHC:085858

3. Mr. Arvind Seth, Advocate who on advance notice is present

in Court on behalf of respondents No.1 and 2 submits that petitioner may

be directed to appear before respondent No.2 alongwith all requisite

documents. The Passport Authority would redress grievance of the

petitioner.

4. In view of statement of learned counsel for respondents No.1

and 2, the present petition stands disposed of with a direction to petitioner

to appear before respondent No.2 on 20.07.2023 alongwith all requisite

documents. On doing so, respondent No.2 would pass an appropriate

order within a period of 4 weeks from 20.07.2023.

                                                ( JAGMOHAN BANSAL )
                                                       JUDGE
07.07.2023
Ali
                    Whether speaking/reasoned    Yes/No

                        Whether Reportable       Yes/No

Neutral Citation No:=2023:PHHC:085858

2 of 2