RAKESH KUMAR GUPTA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petitions have been filed by the Petitioners - Rakesh Kumar Gupta and Vibhuti Bhushan Das under Article 226 and 227 of the Constitution of India seeking issuance of an appropriate writ directing the Respondent to release the electronic devices of the Petitioners.

(3.) The Respondent-Directorateof Revenue Intelligence (hereinafter 'DRI') received intelligence in respect of smuggling of substantial quantity of foreign origin gold in a completely concealed manner through triangular valves.