Sudarshan Saini vs Union Of India And Others
2024 Latest Caselaw 6857 P&H

Punjab-Haryana High Court

Sudarshan Saini vs Union Of India And Others on 2 April, 2024

                                      Neutral Citation No:=2024:PHHC:043584
CWP-4069-2024                          1                   2024:PHHC:043584



             IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

103                                            CWP-4069-2024
                                               Date of Decision : 02.04.2024

SUDARSHAN SAINI                                                 ... PETITIONER


                                      Versus

UNION OF INDIA & ORS                                      ... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present :    Ms. Komal Preet Kaur, Advocate for
             Mr. Deepak Arora, Advocate
             for the petitioner.

             Mr. Vishal Garg, Advocate for
             Ms.Ruchita Garg, Central Govt. Counsel
             for the respondents-UOI.

             Mr. Aman Dhir, DAG, Punjab.


       ****
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 vide application dated 10.01.2024 has applied for

passport. The application is still pending.

3. Ms. Komal Preet Kaur, Advocate submits that the petitioner in

terms of judgment of this Court in Mohan Lal @ Mohna vs. Union of India

and others, 2023 SCC Online (P&H) 1391 as well as instructions issued by

Central Government is entitled to passport because trial Court has not framed

charges against him, though, he is involved in two FIRs.

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Neutral Citation No:=2024:PHHC:043584 CWP-4069-2024 2 2024:PHHC:043584

4. Mr. Vishal Garg, Advocate submits that the matter of the petitioner

is under consideration and passport authority would decide his application within

08 weeks from today in accordance with law.

5. Learned counsel for the petitioner agrees to aforesaid arrangement.

6. In the wake of statement of both sides, the present petition stands

disposed of.

                                                          (JAGMOHAN BANSAL)
                                                              JUDGE
02.04.2024
anju


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




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