Jagmohan Bansal, J
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents No. 1 and 2 to re-issue his passport.
2. Learned counsel for the petitioner inter alia contends that petitioner has applied for re-issuance of passport. An FIR No. 35 dated 28.02.2013, under Sections 302, 307, 120-B, 148 and 149 of IPC and Sections 25, 27, 30 of Arms Act came to be registered against the petitioner at Police Station, Dirba. The petitioner, vide order dated 25.11.2014 passed by Additional Sessions Judge, Sangrur, was convicted in the aforesaid FIR and was awarded life sentence. The petitioner preferred CRA-D-25 of 2015 before this Court. The sentence of the petitioner was suspended vide order dated 27.07.2021 passed by this Court.
3. Learned counsel for Union of India, who on advance notice is present in Court, submits that passport of the petitioner has already been printed and it would be dispatched within two weeks from today.
4. In the wake of statement of learned counsel for Union of India, the petition stands disposed of. It is made clear that the petitioner shall not leave country without getting prior approval of the Division Bench of this Court, where appeal of the petitioner is pending.
