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Saaransh Chotwani vs Directorate Of Revenue Intelligence on 29 January, 2026

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~79
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    BAIL APPLN. 396/2026
                               SAARANSH CHOTWANI                        .....Petitioner
                                              Through: Mr. Mohit Mathur, Senior Advocate
                                                       with Mr. Kushal Kumar, Mr. Rishabh
                                                       Saxena, Mr. Vigensh Malhotra, Mr.
                                                       P. Amrut, Mr. Harsh Ahuja,
                                                       Advocates.
                                              versus
                               DIRECTORATE OF REVENUE INTELLIGENCE .....Respondent
                                              Through: Mr. Anurag Ojha, Sr. Standing
                                                       Counsel with Mr. Vipul Kumar, Mr.
                                                       Priyatam Bhardwaj, Advocates.

                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 29.01.2026 CRL.M.A. 3014/2026 Exemption allowed, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed-of.

CRL.M.A. 3015/2026 (for stay) By way of the present petition filed under section 482 of the Bharatiya Nagarik Suraksha Sanhita 2023, the petitioner seeks anticipatory bail in the matter arising out of Summons dated 22.12.2025 and 31.12.2025 issued by the respondent under section 108 of the Customs Act, 1962.

2. Issue notice.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/02/2026 at 20:30:47

3. Mr. Mohit Mathur, learned senior counsel appearing for the petitioner submits, that admittedly the name of the petitioner has only come in by way of a supplementary statement dated 27.11.2025 recorded of the principal accused, one Mandaviya Mahmadsafi Habibbhai, much after the said person was admitted to regular bail vide order dated 04.11.2025 by the learned Roster Judge, ASJ-02, New Delhi District, Patiala House Courts, New Delhi in Bail Matter No. 1783/2025.

4. Mr. Mathur submits, that the case of the respondent/Directorate of Revenue Intelligence ('DRI') is that 9354 pieces of e-cigarettes/vapes were recovered from the said co-accused alongwith certain cash. Learned senior submits, that admittedly, no recovery has been made from the petitioner.

5. Issue notice.

6. Mr. Anurag Ojha, learned senior standing counsel appearing on behalf of the respondent on advance copy; accepts notice; and seeks time to file status report.

7. Let status report be filed within 06 weeks; with copy to the opposing counsel.

8. Re-notify on 06th May 2026.

9. In the meantime, subject to the petitioner joining investigation as and when called by the Senior Intelligence Officer, DRI, by written notice no coercive steps shall be taken against the petitioner till the next date of hearing before this court.

ANUP JAIRAM BHAMBHANI, J JANUARY 29, 2026/ds BAIL APPLN. 396/2026 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/02/2026 at 20:30:47