Jagir Singh vs Union Of India And Anr
2023 Latest Caselaw 16590 P&H

                                                          Neutral Citation No:=2023:PHHC:125082




CWP-21258-2023                   -1-                 2023:PHHC:125082

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

114                              CWP-21258-2023
                                 Date of Decision : 22.09.2023

Jagir Singh                                                 ......... Petitioner

                                       Versus
Union of India and another                                  ......... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :     Mr.J.S.Dadwal, Advocate
              for the petitioner.

              Mr. Arvind Seth, Central Govt. Counsel
              for the respondents-Union of India.

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

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

of Constitution of India is seeking directions to the respondents to re-issue

passport.

2. The petitioner was issued passport on 24.03.1997 which

expired on 23.03.2007. An FIR No.7 dated 03.03.2006, under Section 7

read with Section 13(2) of Prevention of Corruption Act, 1988 at Police

Station Vigilance Bureau, Amritsar, came to be registered against the

petitioner. The petitioner was convicted and awarded sentence of 1½ years.

The petitioner has preferred CRA-S-2628-SB-2010 before this Court which

vide order dated 01.11.2010 has suspended his sentence. The petitioner

vide application dated 03.06.2023 applied for re-issuance of passport,

however, respondents have rejected his application on the ground of

pendency of appeal.

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

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

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Neutral Citation No:=2023:PHHC:125082

CWP-21258-2023 -2- 2023:PHHC:125082

@ Mohna vs. Union of India and others, 2023 SCC Online (P&H) 1391.

4. Learned counsel for the respondents-UOI submits that the

competent authority would pass an appropriate order within 06 weeks after

considering the judgment of this Court in Mohan Lal @ Mohna's case

(supra).

5. In the wake of statement of learned counsels for the parties, the

petition stands disposed of.

                                               ( JAGMOHAN BANSAL )
22.09.2023                                           JUDGE
anju


              Whether speaking/reasoned          Yes/No
                  Whether Reportable             Yes/No

Neutral Citation No:=2023:PHHC:125082

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