JAGDEEP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Jagdeep Singh by invocation of Article 226 of the Constitution of India has sought against the respondents writ in the nature of mandamus directing the respondents tore-issue his passport. The case of the petitioner is that FIR bearing No. 96 dated 11.06.2017 under Sections 406 and 498-A IPC was registered against him in Police Station Chabal Amritsar (Annexure P-1) and that during the course of investigations he has been found to be innocent in the light of the report of the inquiry officer (Annexure P-2). During the course of time, petitioner applied for re-issuance of his passport under application reference No. 18-0014105342 dated 18.09.2018 (Annexure P-3) and to the utter dismay of the petitioner, the respondents have failed to re-issue the passport of the petitioner and on inquiry the reason is forthcoming that a case was registered against him.

(3.) The respondents in their reply though accept that file (Annexure R-1) was moved by the petitioner, however, on account of adverse police verification report from COP Amritsar, the petitioner was called upon to provide copy of the Court judgment and as the petitioner did not respond for a long time the file was closed on 10.06.2019 (Annexure R-4).