As per case facts, petitioners, traders of Udaan brand bidi, faced a search and survey by the Respondent DGGI due to alleged clandestine trading and GST evasion. Incriminating materials were ... seized, and one petitioner was arrested and later bailed. Petitioners sought to set aside summons, release seized goods, and prevent illegal detention, arguing procedural violations and prematurity. The question arose whether DGGI summons at the inquiry stage, prior to formal proceedings, are valid, and if anticipatory bail can be granted. Finally, the court held that summons under the CGST Act are an inquiry step for information gathering, not the initiation of proceedings, deeming the Writ Petition premature. It also noted that sufficient safeguards exist under the relevant statute for arrest, and anticipatory bail is permissible based on reasonable apprehension, as clarified by higher courts.