Ikechukwu Orji vs Union Of India And Others
2024 Latest Caselaw 6713 P&H

Punjab-Haryana High Court

Ikechukwu Orji vs Union Of India And Others on 1 April, 2024

                                         Neutral Citation No:=2024:PHHC:042520



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

101                                      2024:PHHC:042520
                                         CWP No.3994 of 2024
                                         Date of Decision:01.04.2024
Ikechukwu Orji


                                                      ....Petitioner

                                         vs.

Union of India and others

                                                      ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. R.S.Hooda, Advocate
             for the petitioner

             Mr. Harmanjot Singh Gill, Senior Panel Counsel
             for the Union of India

             Mr. Viran Jeet Singh Mahal, Addl. PP for U.T.Chandigarh

               ***
JAGMOHAN BANSAL, J. (ORAL)

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

the Constitution of India is seeking direction to respondents No. 3 and 4 to

take him to the office of respondent No. 2 for completing necessary

formalities for issuance of passport.

2. Mr. R.S.Hooda, Advocate, contends that petitioner was

implicated in FIR No. 45 dated 27.06.2017, under Sections 8, 21 and 29 of

Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police

Station NCB Zonal Unit Chandigarh. He was convicted vide judgment dated

06.12.2019 passed by learned Special Court, Chandigarh and awarded

sentence of 10 years. He filed CRA-S- 460-SB of 2020 before this Court

which stands admitted. This Court vide order dated 30.05.2023

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Neutral Citation No:=2024:PHHC:042520

CWP No.3994 of 2024 -2- 2024:PHHC:042520

suspended sentence of the petitioner. The petitioner lost his passport and on

the earlier occasion, he filed CWP- 10000 of 2023 before this Court seeking

direction to respondents to re-issue him passport. The said petition, in the

wake of statement made by both sides, was disposed of vide order dated

06.09.2023. The petitioner was given wrong impression that passport has

already been issued whereas it was not issued.

3. Mr. Viran Jeet Singh Mahal, Advocate for UT, Chandigarh

submits that police authorities would take the petitioner away to the office

of Nigerian Embassy on 09.04.2024.

4. Faced with this, counsel for the petitioner submits that petition

may be disposed of.

5. In the wake of statement of both sides, the petition stands

disposed of.

(JAGMOHAN BANSAL) JUDGE 01.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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