GURPREET 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 to 3 to issue him passport.

(2.) The petitioner applied for passport in the year 2016. He was embroiled in FIR No. 15 dtd. 6/3/2011, under Ss. 302, 308, 307, 325, 323, 148, 149, 120-B of IPC, registered at Police Station Bareta, District Mansa. He was convicted vide judgment dtd. 3/5/2013 passed by Additional Sessions Judge, Mansa and was awarded life imprisonment.

(3.) Learned counsel for the petitioner submits that petitioner was convicted in the year 2013 i.e. more than five years back, thus, his case is squarely covered by judgment of this Court in Mohan Lal @ Mohna vs. Union of India and others 2023 SCC Online P&H 1391.