Sumedh Gulati vs Union Of India And Others
2024 Latest Caselaw 8261 P&H

Punjab-Haryana High Court

Sumedh Gulati vs Union Of India And Others on 19 April, 2024

                                       Neutral Citation No:=2024:PHHC:052418



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

101                                    2024:PHHC:052418
                                       CWP No. 8494 of 2024
                                       Date of Decision:19.04.2024

Sumedh Gulati

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Amaninder Preet, Advocate
             for the petitioner

             Ms. Monica Chawla, Central Govt. Counsel
             for the Union of India

             Mr. Pawan Kumar, 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 to re-issue him

passport.

2. The petitioner was issued passport on 27.12.2004 which expired

on 26.12.2014. Three FIRs were registered against the petitioner. FIR No.98

dated 06.06.2014, under Sections 420,120-B of IPC, registered at Police

Station, City Kharar, District SAS Nagar Mohali, stands quashed. In FIR

No.62 dated 22.03.2014, under Sections 120-B, 420, 406, 465, 467, 468, 471

of IPC, registered at Police Station, Phase-I, Mohali, he stands acquitted and

in FIR No. 3 dated 08.01.2016, under Sections 419, 420, 465, 467, 468,

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Neutral Citation No:=2024:PHHC:052418

CWP No. 8494 of 2024 -2- 2024:PHHC:052418

471,120-B of IPC, the police has filed cancellationreport. The matter is

pending before trial court for recording statement of complainant.

3. Mr. Aminder Preet, Advocate 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.

4. Mr. Pawan Kumar, DAG, Punjab confirms factual position as

narrated above of aforesaid FIR(s).

5. Faced with this, Ms. Monica Chawla, Advocate assures the

Court that passport authority would pass an appropriate order considering

status of afore-stated FIRs and judgment of this Court in Mohan Lal @

Mohna (supra). The petitioner may be directed to appear before the

passport authority alongwith requisite documents and the passport authority,

thereafter, would pass an appropriate order 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 13.05.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within eight weeks from

13.05.2024.

(JAGMOHAN BANSAL) JUDGE 19.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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