Sukhram Singh vs Union Of India And Another
2023 Latest Caselaw 19787 P&H

                                                          Neutral Citation No:=2023:PHHC:144598




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

109                                    2023:PHHC:144598
                                       CWP No.25598 of 2023
                                       Date of Decision:15.11.2023

Sukhram Singh

                                                     ....Petitioner

                                       vs.

Union of India

                                                     ....Respondent

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Amandeep Singh Manaise, Advocate
             for the petitioner

             Ms. Monica Chawla, Central Govt. Counsel
             for the Union of India

                          ***

JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to respondent No. 2 to issue

passport.

2. The petitioner has applied for passport. An FIR No. 84 dated

15.05.2010, under Sections 307, 341, 323, 34 of IPC, at Police Station Sadar,

Ferozepur, District Ferozepur, was registered against the petitioner. The

petitioner was convicted vide judgment dated 19.05.2017. The petitioner

was awarded sentence of three months under Section 323 of IPC. The

petitioner has preferred CRA-S-2241-SB of 2017 before this Court which is

still pending. The sentence of the petitioner has been suspended. The

petitioner was involved in another FIR No. 132 dated

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Neutral Citation No:=2023:PHHC:144598

CWP No.25598 of 2023 -2- 2023:PHHC:144598

26.05.2008, under Sections 326, 325, 324, 323, 427 of IPC, registered at

Police Station Ferozepur, District Ferozepur in which he was acquitted vide

judgment dated 11.03.2015 passed by ACJM, Ferozepur.

3. Learned counsel for Union of India submits that passport

authority has received adverse police report, thus, passport was not issued.

The petitioner may be asked to appear before passport authority alongwith

requisite documents. If the petitioner appears before the passport authority

alongwith requisite documents, the case of the petitioner would be

considered and decided in terms of judgment of this Court in Mohan Lal @

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

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

the petitioner is directed to appear before passport authority on 06.12.2023

alongwith all requisite documents relating to the aforesaid FIRs. The

passport authority, thereafter, would pass an appropriate order within six

weeks.

5. Petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 15.11.2023 paramjit

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

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