HUKUM 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 respondents No. 1 and 2 to re-issue him passport.

(2.) The petitioner, on the earlier occasion, was issued passport on 18/11/2010 which expired on 17/11/2020. He was embroiled in FIR No. 01 dtd. 2/1/2019, under Ss. 323, 325, 149 of IPC, registered at Police Station, Talwandi Choudarian, District Kapurthala. He applied for re-issuance of passport vide application dtd. 29/4/2023. He is not involved in any other offence still passport authority is not issuing him passport.

(3.) Learned counsel for the petitioner submits that police after completing investigation has filed its report under Sec. 173 Cr.P.C. He further 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.