OM PRAKASH BHATT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. By consent of the parties, Petition is heard finally.

(3.) The Petitioner herein is aggrieved by travel restrictions imposed upon him. Although specifc look out circular or any such direction is not the subject matter of the present Petition, as the Petitioner states that he was not aware of any such document, the grievance of the Petitioner is, that he was wrongly detained at the Mumbai Airport on 29/09/2018 by immigration officials. The Petitioner was later released and then he was directed to contact Central Bureau of Investigation (CBI) on a particular mobile number. According to the Petitioner, when he made attempts to contact on the said mobile number, there was no response. On a series of communications sent to the Respondent No. 2-CBI, inquiring as to why he was detained, the Petitioner did not receive any reply. According to the Petitioner, he is constrained to file the present Writ Petition, since he does not wish to attempt to travel abroad without any clarity in the matter, as he might be further detained at the airport, which would have an adverse effect on his reputation.