AKSHAY VINOD KULKARNI Vs. CHIEF PASSPORT OFFICER

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed by the Petitioner - Mr. Akshay Vinod Kulkarni, who was married to Ms. Neha Ahuja in 2012. The Petitioner's case is that he and his wife have matrimonial disputes and are living separately in the U.S.A.

(3.) The Petitioner was an Indian passport holder having passport bearing No. M - 4819805, which was issued on 30th January, 2015 by the Consulate General of India, Houston, U.S.A. The Petitioner is working as a Senior Implementation Manager in a company in the health sector. The Petitioner and his wife had various matrimonial disputes. From the facts narrated hereinafter, it appears that it is during the matrimonial proceedings that the Petitioner was informed that his passport has been suspended by the Indian Consulate in Houston, U.S.A, pursuant to a complaint filed by his wife. The said information was learnt by the Petitioner sometime in September, 2019,though suspension of the passport is alleged to have taken place on 17th September, 2018.