Punjab-Haryana High Court
Tersaim Kumar vs Union Of India And Anr on 12 May, 2017
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(226) CWP-3898-2017
Decided on: May 12, 2017.
Tarsaim Kumar
.... Petitioner
Versus
Union of India and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. G.C. Shahpuri, Advocate, for the petitioner.
Mr. Inderesh Goel, Advocate, for the respondents.
M.M.S. BEDI, J (ORAL)
Petitioner, after having been convicted in a case under the Prevention of Corruption Act, 1988 and his appeal being pending before the Appellate Court, through instant writ petition, seeks a direction to the respondents to take appropriate steps to issue passport to the petitioner in reference to file No. CH1060186433616 dated 08.08.2016 as he wants to visit British Colombia in connection with annual convocation to be held in the Campus of the Northern Lights College, Dawson Creek Campus.
As per the judgment of this Court in Daler Singh Vs. Union of India and others CWP No.12143 of 2015 decided on 01.10.2015, the petitioner can be granted the passport and approval certificate subject to the orders passed by the appropriate criminal Court of competent jurisdiction for specified period.
This petition is allowed. A direction is issued that in case the petitioner is granted permission to leave India during pendency of his appeal, necessary formalities to release the passport for a particular period, be granted to him to enable him to travel subject to the conditions in the criminal appeal.
(M.M.S. BEDI)
JUDGE
May 12, 2017
harsha
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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