HIMANSHU MONGIA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C., 1973 filed by the applicant seeking anticipatory bail in file No.DRI-HQ-CI/C50D/INT/13/2022 being investigated by the respondent-Directorate of Revenue Intelligence (for Short 'DRI').

(2.) The case of the prosecution is that the applicant was running dummy entities through untrained and random individuals. It is alleged that one such entity was M/s. Green Globe Enterprises, which imported three consignments in the month of December 2022. The same were intercepted by the DRI on allegations of evasion of duty and based thereon the case was instituted.

(3.) Mr. N. Hariharan, learned senior counsel appearing for the applicant submits that it is a matter of record that the applicant is not a Director/Partner/Key Managerial person/employee of the said entity. He further submits that the actual partners of the said entity, one Sh. Mukesh and Sh. Rajbeer, in their statements have categorically mentioned that the said entity was incorporated on the instructions of one Manjeet and not the applicant.