ARVINDKUMAR JAIN DHAKAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Petition is filed seeking following reliefs.

(3.) As far as relief claimed in prayer clause (b) is concerned, petitioners are seeking direction similar or to the one issued by the Apex court in Vijay Sajnani Vs. Union of India (Criminal M.P.No. 10117 of 2012) and Rajinder Arora Vs. Union of India and ors (WP (Cri) 389 of 2010) and permit the petitioner to have an Advocate at visible but not audible distance during their interrogation by the Officers of the DRI.