Hussandeep Singh vs Union Of India And Another
2023 Latest Caselaw 16591 P&H

                                                             Neutral Citation No:=2023:PHHC:125335




CWP-20879-2023                   -1-                 2023:PHHC:125335


      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

109                              CWP-20879-2023
                                 Date of Decision : 22.09.2023

Hussandeep Singh                                              ......... Petitioner

                                       Versus
Union of India and others                                     ......... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

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

             Mr. Amit Sharma, Central Govt. Counsel
             for the respondents.

             *****

JAGMOHAN BANSAL, J. (Oral)

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

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

passport.

2. The petitioner has applied for passport vide application dated

20.04.2023. An FIR No.14 dated 20.02.2019, under Sections 366 and 380

IPC at Police Station Sadar Batala, District Gurdaspur, was registered

against the petitioner. The FIR was registered on 20.02.2019, however, till

date, police has not filed challan against the petitioner.

3. The case of the petitioner is squarely covered by the judgment

of this Court in Mohan Lal @ Mohna vs. Union of India and others,

2023 SCC Online (P&H) 1391.

4. Learned counsel for the respondents submits that the petitioner

has filed two applications, thus, he may be directed to withdraw one

application so that another may be processed.

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Neutral Citation No:=2023:PHHC:125335

CWP-20879-2023 -2- 2023:PHHC:125335

5. Learned counsel for the petitioner submits that the petitioner

would withdraw one application within a week from today.

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

petition stands disposed of with a direction to respondents to pass an

appropriate order within 06 weeks from the date of withdrawal of one

application seeking passport.

                                               ( JAGMOHAN BANSAL )
22.09.2023                                           JUDGE
anju

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

Neutral Citation No:=2023:PHHC:125335

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