Jeetendra Kantilal Gandhi vs. State Of Karnataka By
Held
The High Court directed the Special Court to consider the petitioner's application for regular bail expeditiously and pass orders in accordance with law.
Facts
The petitioner, a proprietor of a steel company, was arrested for alleged violation of GST provisions. His application for regular bail was pending before the Special Court for Economic Offences.
Key Issues
The primary issue was the delay in considering the petitioner's application for regular bail by the Special Court.
Sections Cited
None
AI-generated summary — verify with the full judgment below
1 IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 5TH DAY OF NOVEMBER, 2018
BEFORE
THE HON' BLE MR. JUSTICE P.S.DINESH KUMAR
CRL.P NO 7465 OF 2018
BETWEEN:
JEETENDRA KANTILAL GANDHI S/O LATE KANTILAL LILADHAR GANDHI AGED ABOUT 70 YEARS, PROPRIETOR, M/S GANDHI IRON & STEEL COMPANY, GSTN: 29AANPG8686RIZD, R/AT NO 76, 5TH BLOCK, 71ST CROSS, RAJAJINAGAR, BENGALURU - 560010 ... PETITIONER
(BY SRI. CHITNIS P R, ADVOCATE)
AND:
STATE OF KARNATAKA BY COMMISSIONER OF COMMERCIAL TAXES GANDHI NAGAR, BENGALURU
ASSISTNAT COMMISSIONER OF COMMERCIAL TAXES (ENF- 18), SOUTH ZONE, O/O ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES (ENFORCEMENT), VTK 2, KORAMANGALA, BENGALURU - 560047
ASSISTANT COMMISSIONER OF COMMERCIAL TAXES (ENF-1) SOUTH ZONE,
2 O/O ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES (ENFORCEMENT) VTK 2, KORAMANGALA BENGALURU - 560047
REPTD. BY GOVT PLEADER HIGH COURT BUILDINGS BANGALORE - 560001 ... RESPONDENTS
(BY SRI. NITIN RAMESH, AAG A/W SRI. S.RACHAIAH, HCGP)
T
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