Paramjit Kaur vs Union Of India And Others
2024 Latest Caselaw 9070 P&H

Punjab-Haryana High Court

Paramjit Kaur vs Union Of India And Others on 29 April, 2024

                                       Neutral Citation No:=2024:PHHC:058079



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

106                                    2024:PHHC:058079
                                       CWP No. 9533 of 2024
                                       Date of Decision:29.04.2024

Paramjit Kaur

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Lovepreet Kaur, Advocate for
             Mr. A.S.Barnala, 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 respondents to issue her

passport.

2. An FIR No. 68 dated 30.08.2007, under Sections 302, 34 of IPC

came to be registered against the petitioner at Police Station Sehna, District

Barnala. She was sentenced to life imprisonment by the trial court. She

preferred CRA-D- 918-DB of 2009 before this Court. A Division Bench of

this Court vide judgment dated 07.10.2013 acquitted her. She, vide

application dated 22.01.2024, applied for issuance of passport, however, till

date passport has not been issued to her.

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Neutral Citation No:=2024:PHHC:058079

CWP No. 9533 of 2024 -2- 2024:PHHC:058079

3. Ms. Lovepreet Kaur, 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. Notice of motion.

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

of India and Mr. Aman Dhir, DAG, Punjab, who on advance notice are

present in Court, accept notice and waive service.

6. Ms. Sehej Sandhawalia, Advocate, submits that petitioner may

be directed to appear before passport authority alongwith requisite

documents and the passport authority, thereafter, would pass an appropriate

order after considering the afore-stated judgment within six weeks.

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

8. 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 22.05.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within six weeks from

22.05.2024.

(JAGMOHAN BANSAL) JUDGE 29.04.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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