Vikram Bhatt vs Union Of India And Anr
2024 Latest Caselaw 5836 P&H

Punjab-Haryana High Court

Vikram Bhatt vs Union Of India And Anr on 14 March, 2024

                                                          Neutral Citation No:=2024:PHHC:036635




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

109                                    2024:PHHC:036635
                                       CWP No. 5982 of 2024
                                       Date of Decision:14.03.2024

Vikram Bhatt

                                                     ....Petitioner

                                       vs.

Union of India and another

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Vikram Satpal Anand, Advocate
             for the petitioner

             Mr. Ashutosh Dhankar, Advocate
             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 respondents to issue him

passport.

2. The petitioner was embroiled in two FIRs. In FIR No. 117

dated 17.10.2015, under Sections 323, 325 of IPC, registered at Police

Station Cantt. Ferozepur, he was acquitted vide judgment dated 01.12.2016

passed by JMIC, Ferozepur. In FIR No. 20 dated 07.03.2008, under Sections

392, 34, 120-B of IPC and Sections 25, 27, 54, 59 of the Arms Act, 1959,

registered at Police Station Cantt. Ferozepur, he was convicted for the period

already undergone vide judgment dated 02.05.2012 passed by JMIC,

Ferozepur. The petitioner vide application dated 18.09.2023 has applied for

passport, however, till date passport has not been issued.

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3. Notice of motion.

4. Mr. Ashutosh Dhankar, Advocate for Union of India, who on

advance notice is present in Court, accepts notice and waives service. He

submits that petitioner may be directed to appear before the passport

authority alongwith requisite documents and the passport authority,

thereafter, would pass an appropriate order within six weeks, in accordance

with law.

5. Learned counsel for the petitioner agrees to the aforesaid

arrangement.

6. 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 09.04.2024 alongwith requisite documents. On doing so, the

passport authority would pass an appropriate order within six weeks from

09.04.2024.

(JAGMOHAN BANSAL) JUDGE 14.03.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

Neutral Citation No:=2024:PHHC:036635

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