JAGMOHAN BANSAL, J. (ORAL)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to re-issue her passport.
2. The petitioner is holding passport dated 19.12.2016 which is valid upto 18.12.2026. The petitioner applied for re-issuance of passport because she lost her passport. There is change in the particulars of the petitioner. The respondents have not re-issued passport because FIR No. 20 dated 13.02.2021, under Sections 406 and 120-B of IPC, registered at Police Station Sadar Khanna, District Khanna, is pending against the petitioner.
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CWP No.21169 of 2023 -2- 2023:PHHC:132056
3. Learned counsel for the petitioner inter alia submits that police after completing investigation filed cancellation report, however, trial court has asked the police to make further investigation.
4. Learned State counsel, on instructions from ASI Baljit Singh, submits that it is factually correct that police after completing investigation filed cancellation which was not accepted by trial court and matter has been referred for further investigation and till date no police report under Section
173 Cr.P.C. has been filed.
5. Counsel for Union of India submits that in the wake of statement of learned State counsel, case of the petitioner shall be considered and decided in terms of judgment of this Court in Mohan Lal @ Mohna vs. Union of India and others 2023 SCC Online P&H 1391. She further assures the Court that appropriate order shall be passed within six weeks from today.
6. Learned counsel for the petitioner agrees to the aforesaid arrangement.
7. In the wake of statements of both sides, the petition stands disposed of.
(JAGMOHAN BANSAL)
JUDGE
11.10.2023
paramjit Whether speaking/reasoned: Yes Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:132056
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