Dawinder Singh Baring vs Union Of India And Others
2024 Latest Caselaw 7304 P&H

Punjab-Haryana High Court

Dawinder Singh Baring vs Union Of India And Others on 5 April, 2024

                                       Neutral Citation No:=2024:PHHC:046199



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

107                                    2024:PHHC:046199
                                       CWP No.7739 of 2024
                                       Date of Decision:05.04.2024

Dawinder Singh Baring

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Ms. Pratula Sethi, 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 respondent No. 3 to re-issue

him passport.

2. The petitioner was issued passport on 04.05.2010 which expired

on 03.05.2020. An FIR No. 61 dated 18.05.2012, under Sections 307, 506,

427, 148, 149 of IPC and Section 25 of the Arms Act, 1959 came to be

registered against different persons at Police Station, Raikot, Ludhiana,

however, the petitioner was not named in the said FIR. The Police

conducted investigation and thereafter filed its report under Section 173

Cr.P.C. He was not named in the charge sheet. The trial court vide judgment

dated 21.04.2014 acquitted all the accused persons, thus, matter arising out

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Neutral Citation No:=2024:PHHC:046199

CWP No.7739 of 2024 -2- 2024:PHHC:046199

of aforesaid FIR stands compromised. He applied for re-issuance of

passport on 15.09.2023, however, till date passport has not been issued to

him.

3. Notice of motion.

4. Ms. Sehej Sandhawalia, Central Government Counsel for Union

of India, who on advance notice is present in Court, accepts notice and

waives service. She submits that application of the petitioner would be

processed within eight weeks from today.

5. In the wake of statement of counsel for Union of India, the

petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 05.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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