Sushil Kumar vs Union Of India And Others
2024 Latest Caselaw 4797 P&H

Punjab-Haryana High Court

Sushil Kumar vs Union Of India And Others on 4 March, 2024

                                                          Neutral Citation No:=2024:PHHC:030231




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

101                                    2024:PHHC:030231
                                       CWP No. 4974 of 2024
                                       Date of Decision:04.03.2024

Sushil Kumar

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Saransh Sabharwal, Advocate
             for the petitioner

             Mr. Hemant Hans, Central Govt. Counsel
             for the Union of India

                          ***

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. 2 to decide

his application dated 02.02.2021 and issue him passport.

2. The petitioner vide application dated 02.02.2021 applied for

passport. The petitioner was implicated in FIR No. 36 dated 03.02.2014,

under Sections 148, 149, 307,323, 506 of IPC and Sections 27 and 30 Arms

Act, 1959, registered at Police Station, Uchana. He was convicted vide

judgment dated 12.02.2020 passed by trial court and was awarded sentence

of three years. He has filed appeal CRA-S-787-SB of 2020 before this Court

which is still pending. Sentence has already been suspended.

3. Notice of motion.

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4. Mr. Hemant Hans, Central Government Counsel for Union of

India, who on advance notice is present in Court, accepts notice and waives

service.

5. Mr. Hemant Hans submits that as per his instructions file of the

petitioner was closed in 2021 itself, thus, no cause survives and petitioner is

at liberty to file fresh application which would be decided, in accordance

with law.

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

for the petitioner states that the present petition may be disposed of as not

pressed, however, liberty may be granted to petitioner to approach

competent authority.

7. Disposed of as not pressed with liberty as aforesaid.

(JAGMOHAN BANSAL) JUDGE 04.03.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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