Gurjinder Singh vs Union Of India And Another
2024 Latest Caselaw 2029 P&H

Punjab-Haryana High Court

Gurjinder Singh vs Union Of India And Another on 30 January, 2024

                                                     Neutral Citation No:=2024:PHHC:012041




CWP-28920-2023                           1            2024:PHHC:012041

102
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                         CWP-28920-2023
                                         Date of Decision:30.01.2024

GURJINDER SINGH                                           ......... Petitioner

                                     Versus

UNION OF INDIA AND ANOTHER                                ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr. S.S. Rangi, Advocate,
            Ms. Sukhan Rangi, Advocate
            Mr. Khushkaran K. Goyal, Advocate
            for the petitioner.

            Ms. Gurneet Sagoo, Central Govt. Counsel
            for the respondents-UOI.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. On 21.12.2024, the following order was passed:

"Learned counsel for the petitioner inter alia contends that petitioner was issued passport on 16.05.2006 which expired on 15.05.2016. An FIR No.98 dated 23.10.2013 under Sections 447, 511, 427, 506 and 34 of IPC was registered against the petitioner. The petitioner was acquitted vide judgment dated 09.06.2023. The complainant of the FIR has filed revision before Sessions Court, however, there is no stay of judgment of acquittal.

Notice of motion.

Ms. Gurneet Sagoo, Advocate accepts notice on behalf of the respondents No.1 and 2 and seeks time to get instructions.

Adjourned to 30.01.2024."

2. Learned counsel for the respondents-UOI submits that as per

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her instructions application of the petitioner has already been processed

and an appropriate order would be passed within 4 weeks from today.

3. Learned counsel for the petitioner agrees with the aforesaid

arrangements.

4. In the wake of statement of learned counsel for the

respondents-UOI, the present petition stands disposed of with liberty to

petitioner to move an appropriate application if respondents fail to

process the application within aforesaid period.

( JAGMOHAN BANSAL ) JUDGE 30.01.2024 Ali Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

Neutral Citation No:=2024:PHHC:012041

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