Balbir Singh vs State Of Punjab And Others
2024 Latest Caselaw 7176 P&H

Punjab-Haryana High Court

Balbir Singh vs State Of Punjab And Others on 4 April, 2024

                                       Neutral Citation No:=2024:PHHC:045235



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

104                                    2024:PHHC:045235
                                       CWP No. 6174 of 2024
                                       Date of Decision:04.04.2024

Balbir Singh

                                                     ....Petitioner

                                       vs.

State of Punjab and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. H.S.Randhawa, Advocate
             for the petitioner

             Mr. Rahul Verma, 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 to re-issue him

passport.

2. Mr. H.S.Randhawa, Advocate, inter alia contends that petitioner

was issued passport on 23.03.2006 which was valid upto 22.03.2016. He

was embroiled in FIR No. 38 dated 09.06.2007, under Sections 302, 307,

201, 506, 323, 148, 149 of IPC and Section 25, 54, 59 of the Arms Act,

1989. He was convicted by trial court and awarded sentence of seven years

imprisonment. He has filed appeal before this Court which stands admitted.

The sentence has been suspended by this Court vide order dated 23.08.2013.

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Neutral Citation No:=2024:PHHC:045235

CWP No. 6174 of 2024 -2- 2024:PHHC:045235

He submits 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.

3. Mr. Rahul Verma, Central Government Counsel for Union of

India 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.

4. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

5. 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 30.04.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within eight weeks from

30.04.2024.

(JAGMOHAN BANSAL) JUDGE 04.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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