AMAR SINGH Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to issue him passport.

(2.) The petitioner was issued passport on 13/1/2005 which was valid upto 12/1/2015. The petitioner applied for re-issuance of passport vide application dtd. 23/10/2023. An FIR No. 44 dtd. 7/5/2014, under Ss. 279, 304, 337, 338, 420 and 427 of IPC was registered against the petitioner at Police Station, Sarai Amanat Khan, District Tarn Taran. The petitioner was convicted vide judgment dtd. 15/12/2016 passed by Additional Sessions Judge, Tarn Taran. The petitioner preferred CRA-S-20-SB of 2017 before this Court. Sentence of the petitioner was suspended vide order dtd. 11/1/2017 passed by this Court.

(3.) Counsel for the petitioner submits that case of the petitioner is squarely covered by judgment of this Court in Mohan Lal @ Mohna vs. Union of India and others 2023 SCC Online P&H 1391.