Gurcharan Singh @ Gurcharan Singh ... vs State Of Punjab And Others
2024 Latest Caselaw 7303 P&H

Punjab-Haryana High Court

Gurcharan Singh @ Gurcharan Singh ... vs State Of Punjab And Others on 5 April, 2024

                                      Neutral Citation No:=2024:PHHC:046384




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

101                                   2024:PHHC:046384
                                       CWP-4140-2024
                                      Date of Decision:05.04.2024

GURCHARAN SINGH @ GURCHARAN SINGH SANDHU


                                                    ....Petitioner

                                      vs.

STATE OF PUNJAB AND OTHERS

                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. P.S.Sekhon, Advocate
             for the petitioner

             Mr. Aman Dhir, DAG, Punjab

             Mr. Amit Sharma, Senior Panel Counsel
             for the Union of India

                         ***

JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Article 226 of the

Constitution of India is seeking direction to respondents No. 1 to 4 to issue

him passport.

2. The petitioner in June' 2023 applied for passport. An FIR

No.66 dated 02.06.2007, under Sections 15 and 25 of the NDPS Act, 1985,

was registered against him at Police Station, Dehlon, District Ludhiana.

Trial Court vide judgment dated 27.05.2013 convicted him. He was

sentenced to undergo RI for a period of two years alongwith fine. He filed

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Neutral Citation No:=2024:PHHC:046384

CWP-4140-2024 -2- 2024:PHHC:046384

CRA-S-1991-SB of 2013 before this Court. His sentence was suspended by

this Court. On account of said case, till date passport has not been issued to

him.

3. Notice of motion.

4. Mr. Amit Sharma, Senior Panel Counsel for Union of India,

who on advance notice is present in Court, accepts notice and waives

service. He submits that as on date, no application filed by the petitioner

before passport authority at Chandigarh/Jalandhar is pending and if he files a

fresh application, it would be disposed of, in accordance with law.

5. Counsel for the petitioner agrees to the aforesaid arrangement.

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

disposed of.

(JAGMOHAN BANSAL) JUDGE 05.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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