SANJEEVKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD both sides. Although the prayer has been made in the petition for quashing the summons (Annexure-6) issued by the Enforcement Directorate (FERA) directing the petitioner to appear with some documents in the Office at Calcutta on 19/1/1994, learned counsel for the petitioner submits that he is willing to appear before the concerned authority as called but he should have the liberty to engage an Advocate who may be present at the time of interrogation. Learned counsel for the Union of India submits that an Advocate may remain present but he cannot participate or interfere in any way when the petitioner is interrogated, In view of the submissions, we dispose of this petition with an observation that the petitioner will be entitled to engage an Advocate who may be present at the time of interrogation by the authority concerned but the Advocate will not interfere in the interrogation. Petition disposed.