Ritu Bala vs Union Of India And Others
2024 Latest Caselaw 1492 P&H

Punjab-Haryana High Court

Ritu Bala vs Union Of India And Others on 23 January, 2024

                                                          Neutral Citation No:=2024:PHHC:008374




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

109                                    2024:PHHC:008374
                                       CWP No. 642 of 2024
                                       Date of Decision:23.01.2024

Ritu Bala

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Vikram Sharma, Advocate
             for the petitioner

             Ms. Shruti, Central Government Counsel
             for the Union of India

             Mr. Inderpreet Singh Kang, AAG, 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 issue her

passport.

2. The petitioner vide application dated 28.06.2022 applied for

passport. An FIR No. 15 dated 23.02.2021, under Sections 420, 421, 188,

120-B of IPC came to be registered against the petitioner at Police Station

Sadar Budhlada, District Mansa. The petitioner has been granted concession

of anticipatory bail vide order dated 23.05.2022 passed by this Court in

CRM-M-14588 of 2021. As on date police has not filed its report under

Section 173 Cr.P.C.

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Neutral Citation No:=2024:PHHC:008374

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3. Counsel for the petitioner 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. Inderpreet Singh Kang, AAG, Punjab, on instructions from

HC Pal Singh, submits that it is factually correct that till date challan has

not been presented against the petitioner.

5. Faced with this, counsel for Union of India submits that

application of the petitioner shall be processed and adjudicated within six

weeks from today. In case, passport authority comes to a conclusion that

petitioner is not entitled to passport, he would be granted an opportunity of

hearing.

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

instant petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 23.01.2024 paramjit

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2024:PHHC:008374

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