VIPIN KANAIYALAL CHATURVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. D.K.Trivedi, learned counsel for the petitioner, Ms. Asmita Patel, learned APP for the respondent State and Ms. Hetvi Sancheti, learned counsel for respondent No.2- DRI, Sub-Regional Unit, Vapi, at length.

(2.) By way of this petition, the petitioner has prayed for the following main relief:-

(3.) Learned counsel for the petitioner submitted that the petitioner is consultant and he is doing custom clearance work with regard to exports made by his clients and he has nothing to do with the alleged offence. He further submitted that in the pretext of summons, respondent No.2 authority is intended to effect his arrest. However, the petitioner is ready and willing to join the investigation, but he has apprehension of his arrest. Therefore, present petitioner has approached this Court by present petition. Mr. Trivedi has relied on a decision of the Hon'ble Apex Court rendered in a case of State of Gujarat Vs. Choodamani Parmeshwaran Iyer and Anr.