Mohinder Singh vs Union Of India And Another
2023 Latest Caselaw 15309 P&H

                                                          Neutral Citation No:=2023:PHHC:117414




IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

105                                    2023:PHHC:117414
                                       CWP No.19373 of 2023
                                       Date of Decision:06.09.2023
Mohinder Singh


                                                     ....Petitioner

                                       vs.

Union of India and another

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:    Mr. Tanvir Singh Grewal, Advocate
            for the petitioner

            Mr. Ankur Sharma, Semior Panel 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 respondents to issue his

passport.

2. An FIR No. 71 dated 30.03.2007, under Sections 302, 323, 324,

148 and 149 of IPC, Section 25 of the Arms Act and Section 3 of the

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, was

registered against the petitioner at Police Station Majitha, District Amritsar.

The petitioner came to be convicted vide judgment dated 21.02.2011. The

petitioner preferred CRA-D-270-DB of 2011 before this Court. The

sentence of the petitioner has been suspended vide order dated 20.12.2011.

The petitioner moved an application in 2016 seeking passport which was

closed on account of pendency of criminal case.

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Neutral Citation No:=2023:PHHC:117414

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3. Learned counsel for the petitioner submits that case of the

petitioner is squarely covered by judgment of this Court in Mohan Lal @

Mohna vs. Union of India and others, CWP No. 27167 of 2018.

4. Learned counsel for Union of India submits that as on date, no

application of the petitioner is pending before the passport authorities. If the

petitioner moves an application, it would be decided considering the

aforesaid judgment within six weeks from the date of application.

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

the petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 06.09.2023 paramjit

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

Neutral Citation No:=2023:PHHC:117414

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