(1.) The petitioner, a travel blogger and consultant has visited this Court for the second time against the action of Regional Passport Authority, Bhopal in not issuing a regular passport for a period of ten years and on the contrary impounding his passport in utter violation of principles of natural justice.
(2.) Draped in brevity, the case of the petitioner is that being a travel blogger by profession, the petitioner is required to travel around the globe. The passport was initially issued to the petitioner on 5/9/1997. The said passport was renewed for a period of ten years on 2/6/2014 and a new passport valid till 1/6/2024 was issued.
(3.) There was a matrimonial discord of petitioner with his wife who allegedly left matrimonial house on 12/9/2016. The petitioner's wife took away the old passport of the petitioner with her. Petitioner filed the police complain regarding said action of his wife on 10/10/2016. Petitioner's wife also filed an F.I.R. in Crime No.729/2016 against the petitioner and his family members on 3/11/2016 alleging demand of dowry etc. The petitioner filed a petition for divorce under Sec. 13 of the Hindu Marriage Act which is still sub judice. The petitioner got bail in the said crime number on 26/4/2017. No condition was imposed in the bail order restricting the petitioner to travel abroad.