GURMUKH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent No. 2 to re-issue him passport.

(2.) An FIR No. 07 dtd. 13/1/2021, under Ss. 354, 341, 506, 427, 148, 149 of IPC and Ss. 3, 4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 was registered against the petitioner at Police Station Sadar Zira, District Ferozepur. The police filed cancellation report on 4/2/2022 and it has been approved on 18/5/2023, however, report has still not been filed in the court. 2. Learned counsel for Union of India, who on advance notice is present in Court, 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.

(3.) Learned counsel for the petitioner agrees to the aforesaid arrangement.