Deepak Kumar Routray vs. State Of Odisha (GST)
Held
The Court disposed of the pre-arrest bail application after the CGST counsel stated that the apprehension of arrest was misconceived and the authorities did not intend to take the petitioner into custody. The petitioner was directed to appear before the Investigating Officer on a specified date and cooperate with the investigation, with liberty to renew the bail prayer if an arrest threat arose.
Facts
The petitioner sought pre-arrest bail against summons issued by the Directorate General Goods and Service Tax Intelligence under Section 70 of the Central Goods and Services Tax Act, 2017. The summons required his appearance for an ongoing investigation.
Key Issues
Whether the petitioner was entitled to pre-arrest bail against summons issued under Section 70 of the CGST Act, 2017, when the authorities stated no intention to arrest.
Sections Cited
Section 70
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 17.09.2026
1. Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is seeking pre-arrest bail as against the summons issued by Senior Intelligence Officer-cum-Additional Assistant Director, Directorate General Goods and Service Tax Intelligence summons dated 07.08.2026 under Section 70 of the Central Goods and Services Tax Act, 2017. 3. Mr. Avinash Kedia, learned Jr. Standing Counsel has entered appearance on behalf of the CGST, Central Excise and Customs by filing appearance memo. The same is taken on record.
Registry is requested to reflect the name of Mr. Kedia, learned
The judgment continues below.
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