LAKHWINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in the instant civil writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of mandamus for directing respondents No. 1 and 2 to re-issue the passport of the petitioner.

(2.) Briefly, petitioner is an accused in case FIR No. 44 dtd. 25/4/2018, registered under Sec. 61/1/14 of the Punjab Excise Act, 1914, at Police Station Nurpur Bedi, District Rupnagar.

(3.) During the pendency of investigation in the aforesaid FIR, the petitioner left for Portugal on 10/3/2022. Subsequently, due to his non-appearance before the trial Court, he was declared a Proclaimed Person on 18/5/2023 by the Court of learned SDJM, Anandpur Sahib.