Davinder Singh vs Union Of India And Others
2024 Latest Caselaw 9703 P&H

Punjab-Haryana High Court

Davinder Singh vs Union Of India And Others on 6 May, 2024

                                       Neutral Citation No:=2024:PHHC:061942



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

106                                    2024:PHHC:061942
                                       CWP No. 10184 of 2024
                                       Date of Decision:06.05.2024
Davinder Singh


                                                     ....Petitioner

                                       vs.

Union of India and others

                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present:     Mr. Deepak Verma, Advocate
             for the petitioner

             Ms. Shweta Nahata, Senior Panel Counsel
             for the Union of India (through VC)

             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 10.08.2011 which expired

on 09.08.2021. He, in December' 2012, solemnized marriage with Reena

Rani as per sikh rites. He left for Italy in January' 2013. His wife lodged

FIR No. 151 dated 06.12.2014, under Sections 498-A and 406 of IPC against

him and his parents at Police Station Rahon, District SBS Nagar. The trial

court vide judgment dated 06.03.2019 acquitted his parents and appeal

against judgment of acquittal stands dismissed. Wife of the petitioner got ex

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Neutral Citation No:=2024:PHHC:061942

CWP No. 10184 of 2024 -2- 2024:PHHC:061942

parte decree of divorce and solemnized second marriage. The petitioner

was declared proclaimed offender. On the basis of Emergency Travel

Certificate (Annexure P-7), he came to India and joined proceedings. He

has applied for re-issuance of passport because he has to leave for Italy.

3. Notice of motion.

4. Ms. Shweta Nahata, Senior Panel Counsel for Union of India

and Mr. Aman Dhir, DAG, Punjab, who on advance notice are present in

Court, accept notice and waive service.

5. Mr. Aman Dhir, DAG, Punjab submits that as per his

instructions, police after competing investigation has filed its report on

02.05.2024 and next date before trial court is 15.05.2024. No other case is

pending against the petitioner.

6. Ms. Shweta Nahata, Advocate submits that passport authority,

in the wake of statement of State counsel, would process application of the

petitioner and pass an appropriate order within eight weeks from today.

7. Counsel for the petitioner agrees to the aforesaid arrangement.

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

disposed of.

(JAGMOHAN BANSAL) JUDGE 06.05.2024 paramjit

Whether speaking/reasoned: Yes Whether reportable: No

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