Citation : 2023 Latest Caselaw 17316 P&H
Judgement Date : 6 October, 2023
Neutral Citation No:=2023:PHHC:129634
CWP-22505-2023 -1- 2023:PHHC:129634
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
118 CWP-22505-2023
Date of Decision : 06.10.2023
Kuldeep Singh ......... Petitioner
Versus
Union of India and others ......... Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present : Mr.Prateek Gupta, Advocate
for the petitioner.
Mr. Karan Kumar Jund, Central Govt. Counsel
for respondents No.1 and 2-UOI.
Mr. Deepanjay Sharma, DAG, Punjab.
****
JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227
of Constitution of India is seeking direction to the respondents to re-issue
passport.
2. Learned counsel for the petitioner submits that the petitioner
was convicted vide judgment dated 09.10.2015. The sentence of the
petitioner was suspended vide order dated 15.12.2018 passed by this Court.
3. Learned counsel for respondents No.1 and 2 submits that the
petitioner has already withdrawn his application and in the absence of any
application, passport cannot be issued.
4. Learned counsel for the petitioner submits that the respondents
may be directed to consider application of the petitioner, if any, filed at
subsequent stage in accordance with law.
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Neutral Citation No:=2023:PHHC:129634
CWP-22505-2023 -2- 2023:PHHC:129634
5. The petition stands disposed of with liberty to the petitioner to
file fresh application which would be disposed of in accordance with law.
( JAGMOHAN BANSAL )
06.10.2023 JUDGE
anju
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:129634
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