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[Cites 9, Cited by 0]

Punjab-Haryana High Court

Rajinder Nain Singh vs State Of Punjab And Ors on 9 December, 2020

Author: Ritu Bahri

Bench: Ritu Bahri

CWP No.21087 of 2020                                                       -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH


                                            CWP No.21087 of 2020
                                            Date of decision: 09.12.2020


Rajinder Nain Singh

                                                               ...Petitioner
                                        Versus

State of Punjab and others
                                                               ...Respondents

CORAM:HON'BLE MS. JUSTICE RITU BAHRI

Present: Mr. Swarn Tiwana, Advocate,
         for the petitioner.
                ***

Ritu Bahri, J.

This petition has been filed for issuance of direction to respondent Nos. 1, 3 and 4 to issue the identity card of the petitioner, as corresapondent, for the year 2020-21.

Learned counsel for the petitioner refers to the order dated 26.10.2018 passed by this Court in Inderjit Singh Maggo vs. State of Punjab and others, CWP No.27335 of 2018 (Annexure P-3), whereby petitioner was seeking grant of identity card, which was being denied to him on account of registration of FIR No.80, under Sections 341/354/506 IPC at Police Station, Mandi Gobindgarh. After disposal of the said petition, respondents have now issued the identity card to him (petitioner therein). Learned counsel contends that in the present case, FIRNo.113 dated 12.07.2019, under Sections 353/186/149/160 IPC and Section 4 of Punjab Protection of Medicare Service Persons and Medicare Service Institutions (Prevention of Violence and Damage to Property) Bill, 2008, has been 1 of 2 ::: Downloaded on - 10-12-2020 20:20:07 ::: CWP No.21087 of 2020 -2- registered against the petitioner at Police Station, Fatehgarh Sahib, District Fatehgarh Sahib. This FIR is being made basis to deny identity card to the petitioner.

Notice of motion.

On the asking of the Court, Ms. Simran Grewal, AAG, Punjab, accepts notice on behalf of respondent-State.

This petition is disposed of by giving direction to respondent Nos.3 and 4 to take appropriate decision on the application made by the petitioner for grant of identity card to him, within a period of four weeks from the date of receipt of certified copy of this order.




                                                       (RITU BAHRI)
09.12.2020                                               JUDGE
ajp


                  Whether speaking/reasoned         Yes/No
                  Whether reportable                Yes/No




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