Vihwanath Ohri Alias Bunty vs Union Of India And Others
2024 Latest Caselaw 8097 P&H

Punjab-Haryana High Court

Vihwanath Ohri Alias Bunty vs Union Of India And Others on 18 April, 2024

                                      Neutral Citation No:=2024:PHHC:051501




       IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

101                                   2024:PHHC:051501
                                      CWP No. 7082 of 2024
                                      Date of Decision:18.04.2024

VISHWANATH OHRI ALIAS BUNTY


                                                    ....Petitioner

                                      vs.

UNION OF INDIA AND OTHERS


                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:    Mr. Rituraj Singh, Advocate
            for the petitioner

            Ms. Amrita Singh, Central Govt. Counsel
            for the Union of India

               ***
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. The petitioner was issued passport on 03.06.2013 which was

valid upto 02.06.2023. He was embroiled in FIR No. 187 dated 31.07.2021,

under Sections 323, 324, 325, 427, 452, 148, 149 of IPC (offence under

Section 326 IPC added later on read with Section 30/54/59 of the Arms Act,

1989), registered at Police Station Model Town, Hoshiarpur. Till date,

challan has not been presented.

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Neutral Citation No:=2024:PHHC:051501

CWP No. 7082 of 2024 -2- 2024:PHHC:051501

3. Counsel for the petitioner states 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. Ms. Amrita Singh, 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 six weeks.

5. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

6. 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 13.05.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within six weeks from

13.05.2024.

(JAGMOHAN BANSAL) JUDGE 18.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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