RAJINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Bar Association has resolved to abstain from work.

(2.) This petition has been filed, inter alia, for issuance of a writ, in the nature of certiorari, for quashing status report dtd. 13/11/2025, Annexure P-8, whereby respondent no.2 has "not recommended " issuance of police clearance certificate to petitioner no.1.

(3.) A perusal of the petition shows that petitioner no.1 was issued a police clearance certificate dtd. 17/10/2023, Annexure P-1, on the basis of which he was issued a Canadian visa, which is valid till 28/12/2025. He came to India in March, 2024 and flew back on 20/3/2024. Petitioner no.1 has named as an accused in FIR bearing no.48, dtd. 20/3/2024, Annexure P-3, registered for offences under Ss. 323, 324, 148 and 149, IPC at Police Station Sardulgarh, District Mansa. During investigation, petitioner no.1 was found to be innocent as he was not present at the time of occurrence and report dtd. 15/5/2024, Annexure P-5, was prepared. Challan was presented before the Trial Court, Annexure P-7, wherein his name was kept in column no.2. As his visa is expiring, petitioner no.1 applied for a police clearance certificate, however, vide impugned status report, it has not been recommended.