SARABJIT KAUR @ DALBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, I shall dispose of an application moved by applicant seeking permission to apply for a passport before the passport authority. The brief facts of the case are that appellant has been held guilty and convicted vide judgment and order dtd. 19/9/2014 passed by the Additional Sessions Judge, Gurdaspur and he has been sentenced to undergo imprisonment for 3 years with a fine of Rs.5,000.00 and in default of payment of fine to undergo SI for 2 months. The appellant preferred Criminal Appeal CRA-S-4122-SB-2014 which has been admitted vide order dtd. 7/10/2014 and his sentence has been suspended vide order dtd. 17/10/2014.

(2.) Now, the application in hand has been instituted seeking permission to apply for passport before the passport authority.

(3.) Learned counsel for the applicant contends that application in hand has been moved seeking permission of this Court to apply for issuance of passport of a passport in view of office memorandum dtd. 10/10/2019 by the Government of India, Ministry of External Affairs PSP Division regarding issuance of passports to the persons against whom criminal cases are pending. Infact, the sons of the applicant are residing in USA and Australia and he intends to visit them alongwith his wife. Therefore, he prays that the permission be granted to apply for the issuance of a passport.