BALJIT 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 to re-issue him passport.

(2.) The petitioner vide application dtd. 6/1/2024 has applied for re-issuance of passport. He was embroiled in FIR No.19 dtd. 26/4/2020, under Ss. 323, 325, 34, 188 of IPC, registered at Police Station Maloud, District Khanna. The police after completing investigation has filed Cancellation report. The petitioner is not involved in any other offence still passport authority is not issuing him passport.

(3.) Notice of motion.