Parkash Singh vs Union Of India And Anr
2024 Latest Caselaw 10946 P&H

Punjab-Haryana High Court

Parkash Singh vs Union Of India And Anr on 5 July, 2024

                  CWP-15070
                      15070-2024                                 1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                  (109)                                          CWP-15070-2024
                                                                  Date of Decision:- 05.07.2024
                  PARKASH SINGH
                                                                                   ......Petitioner
                                                        V/S
                  UNION OF INDIA AND ANR
                                                                               ......Respondent
                  CORAM:          HON'BLE MR. JUSTICE ALOK JAIN
                                        ****
                  Present:        Mr. Pankaj Kumar, Advocate for the petitioner.

                                  Mr. Amit Sharma, Sr. Panel Counsel (UOI)
                                  For the respondents.

                                                    ****
                  ALOK JAIN, J. (Oral)

1. The present petition has been filed inter alia submitting that

the petitioner had applied for issuance of the passport on 21.03.2024.

However, the authorities after receiving the police report intimated the

petitioner on 03.05.2024 that he had concealed the factum of his conviction.

2. Learned counsell for the petitioner has submitted that the

petitioner duly responded to the said letter dated 03.05.2024 on 115.05.2024, .05.2024,

which has been received by the passport office on 117.05.2024 .05.2024 in which he

has clarified that, in fact there were two FIRs which were lodged ged against

him in the year 2011 and 2014. As regards the FIR No.115 dated

09.05.2011 no cognizance has been taken by the Court and in FIR No.199

dated 31.07.2014, 31.07.20 4, the petitioner was convicted for 04 years vide judgment

dated 04.01.2017 against which he has already filed an appeal before this

Court and was granted the concession of suspension of sentence. He

submits that although in the application for issuance of the passport this fact

CWP-15070

was not mentioned, however, in Annexure P P-5, admittedly received by the

Passport Office, the details have been duly disclosed.

3. Learned counsel for the respondents submits that the letter had

been received in the passport office and they are waiting for the inquiry

report and, in case, the credentials of the petitioner are found to be in order,

appropriate steps shall be taken in accordance with law.

4. In light of the above, without commenting on the merits of the

case, the present petition is disposed of with the direction to the respondents

to look into the matter expeditiously expeditiously in accordance with law and take a

decision by passing a speaking order duly recorded in writing and

informing the petitioner about the same within 08 weeks from today.

5. It is made clear that this order be not read as any expression of

opinion on on the merits which shall be looked into by the authorities in

accordance with law.

                                                                                 (ALOK JAIN)
                  July 05, 2024                                                     JUDGE
                  manju
                               Whether speaking/reasoned:-   Yes/No
                               Whether Reportable:-          Yes/No