Karandeep Singh vs Union Of India And Others
2024 Latest Caselaw 7034 P&H

Punjab-Haryana High Court

Karandeep Singh vs Union Of India And Others on 3 April, 2024

                                       Neutral Citation No:=2024:PHHC:044531



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

102                                    2024:PHHC:044531
                                       CWP No.5840 of 2024
                                       Date of Decision:03.04.2024

Karandeep Singh

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Shubham Mehta, Advocate
             for the petitioner

             Ms.Sehej Sandhawalia, Central Govt. Counsel
             for the Union of India

             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 direction to respondents No. 3 and 4 to

issue him passport.

2. The petitioner vide application dated 05.01.2024 has applied for

issuance of passport. The petitioner was embroiled in three FIRs. FIR No.

160 dated 12.09.2019, under Sections 323, 324, 326, 148, 149 of IPC,

registered at Police Station Majitha, District Amritsar stands quashed by this

Court vide order dated 10.05.2023 (Annexure P-5). Matter emanating from

FIR No. 303 dated 04.12.2020, under Sections 307, 241, 336, 506, 34 of

IPC and Sections 25, 27 of the Arms Act, 1959, registered at Police Station

Majitha, District Amritsar has been compromised and police has not filed its

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Neutral Citation No:=2024:PHHC:044531

CWP No.5840 of 2024 -2- 2024:PHHC:044531

report. FIR No.63 dated 27.04.2020, under Sections 456, 436, 427, 120-B of

IPC, registered at Police Station Majitha, District Amritsar is still pending

and police have not filed its report.

3. Mr. Shubham Mehta, Advocate, inter alia contends that case of

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

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

4. Mr. Aman Dhir, DAG, Punjab, confirms that till date challan

has not been presented against the petitioner.

5. Ms. Sehej Sandhawalia, Advocate, submits that petitioner may

be directed to appear before the passport authority alongwith requisite

documents and the passport authority, thereafter, would pass an appropriate

order after considering the afore-stated judgment within eight weeks.

6. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

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

disposed of with a direction to petitioner to appear before the passport

authority on 25.04.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within eight weeks from

25.04.2024.

(JAGMOHAN BANSAL) JUDGE 03.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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