David Bhatti Alias David Masih Alias ... vs Union Of India And Another
2024 Latest Caselaw 925 P&H

Punjab-Haryana High Court

David Bhatti Alias David Masih Alias ... vs Union Of India And Another on 16 January, 2024

                                                         Neutral Citation No:=2024:PHHC:005212




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

103                                    2024:PHHC:005212
                                       CWP No.79 of 2024
                                       Date of Decision:16.01.2024

David Bhatti Alias David Masih Alias Tony

                                                    ....Petitioner

                                       vs.

Union of India and another
                                                    ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. G.S.Gill, Advocate
             for the petitioner

             Mr. Shivendra Pal, Central Govt. Counsel
             for the Union of India

                         ***

JAGMOHAN BANSAL, J. (ORAL)

1. On 08.01.2024, the following order was passed by this Court:-

"The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to issue him passport.

Counsel for the petitioner inter alia contends that petitioner has applied for passport. The application was filed on 22.06.2022, however, till date no order has been passed. The petitioner was implicated in FIR No. 123 dated 29.12.2014, under Sections 382, 379, 413, 401 of IPC, registered at Police Station Mehna, District Moga. The petitioner vide judgment dated 01.05.2018 was acquitted. The complainant has filed CRM-A-1949 of 2019 before this Court against the judgment of acquittal. The petitioner has filed representation dated 04.12.2023

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Neutral Citation No:=2024:PHHC:005212

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before passport authority, however, respondents have not paid heed to said representation.

Notice of motion, returnable for 16.01.2024. Mr. Shivendra Pal, Central Government Counsel for Union of India, who on advance notice is present in Court, accepts notice and waives service. He seeks time to get instructions.

To be shown in the urgent list."

2. Counsel for Union of India submits that passport authority

would look into representation dated 04.12.2023 of the petitioner and pass

an appropriate order within six weeks from today.

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

petition stands disposed of.

(JAGMOHAN BANSAL) JUDGE 16.01.2024 paramjit

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

Neutral Citation No:=2024:PHHC:005212

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