Jatinder Singh @ Sonu vs Union Of India And Others
2024 Latest Caselaw 5382 P&H

Punjab-Haryana High Court

Jatinder Singh @ Sonu vs Union Of India And Others on 11 March, 2024

                                                          Neutral Citation No:=2024:PHHC:033932




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

102                                    2024:PHHC:033932
                                       CWP No.1948 of 2024
                                       Date of Decision:11.03.2024

Jatinder Singh @ Sonu

                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Anmol Jeevan Singh Gill, Advocate
             for the petitioner

             Mr. Ashutosh Dhankar, Advocate
             for Union of India

             Mr. Aman Dhir, DAG, Punjab

               ***
JAGMOHAN BANSAL, J. (ORAL)

1. The petitioner through instant petition under Articles 226/227 of

the Constitution of India is seeking direction to respondents to re-issue him

passport.

2. The petitioner was issued passport on 23.04.2007 which expired

on 22.04.2017. As per petitioner, he lost his expired passport on 13.08.2023.

The petitioner applied for re-issuance of passport on 26.08.2023. The

petitioner was involved in three FIRs. The petitioner vide judgment dated

01.05.2014 passed by this Court in CRA-S-1542-SB of 2003 was acquitted

in FIR No. 93 of 2002. The petitioner was convicted in FIR No. 94 of 2002

and he was awarded sentence of rigorous imprisonment of six months with

fine of Rs. 1000/-. The petitioner has already undergone the sentence of six

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Neutral Citation No:=2024:PHHC:033932

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months and paid fine. This Court vide order dated 04.03.2009 passed in

CRM-M- 1570 of 2008 has quashed FIR No. 178 of 28.07.2007.

3. Mr. Ashutosh Dhankar, Advocate, submits that petitioner may

be directed to appear before the passport authority alongwith requisite

documents. Thereafter, the passport authority would pass an appropriate

order within six weeks.

4. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

5. In the wake of statement of both sides, the petition stands

disposed of with a direction to petitioner to appear before the passport

authority on 02.04.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within six weeks from

02.04.2024.

(JAGMOHAN BANSAL) JUDGE 11.03.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

Neutral Citation No:=2024:PHHC:033932

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