MANISHBHAI NARSHIBHAI TALAVIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties and taken up for final disposal.

(2.) By this petition, the Petitioners seek direction to the Respondent No. 2-Directorate of Revenue Intelligence (DRI) and its officers to permit the presence of their Advocate during the interrogation and recording of statements at visible but not audible distance and for video-graphing the interrogation, the cost of videography to be borne by the Petitioners.

(3.) Heard Dr. Sujay Kantawala, learned counsel for the Petitioner, Mr. Advait Sethana, learned counsel appearing for the Respondent Nos. 1 and 2 and Mr. Pednekar, learned APP for the Respondent-State