BHAVIKA SONI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Learned APP waives notice on behalf of Respondent No.1 and Ms.Yadav wives notice on behalf of contesting Respondent-DRI i.e. Respondent No.2 against whom the relief is sought.

(3.) By this petition, the Petitioner seeks a direction to the Respondent No.2-DRI to permit the Petitioner to attend the proceedings in question before the DRI in his advocate's presence i.e. the advocate would be at a visible distance, but not audible distance, during the course of his interrogation by the Respondent No.2. The Petitioner also prays that videography of the Petitioner's interrogation be permitted, at Petitioner's cost.