Ranjeet @ Ranjeet Singh vs. Union Of INDIA And 2 Others
Held
The Court found no good grounds to grant bail to the applicant. The prosecution's evidence indicated significant alleged tax evasion and fraudulent ITC claims, exceeding the threshold for a non-bailable offense.
Facts
The applicant sought bail in a case involving alleged evasion of GST and fraudulent availment of Input Tax Credit (ITC). Investigations revealed discrepancies, fake purchase bills, and the creation of forged firms by the applicant, with the potential tax evasion running into crores.
Key Issues
Whether the applicant is entitled to bail given the alleged quantum of tax evasion and fraudulent ITC, and whether the prosecution complied with the requirement of prior sanction from the Commissioner.
Sections Cited
Section 132(1)(b), Section 132(6)
AI-generated summary — verify with the full judgment below
Court No. - 55 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21843 of 2018 Applicant :- Ranjeet @ Ranjeet Singh Opposite Party :- Union Of India And 2 Others Counsel for Applicant :- Satya Dheer Singh Jadaun Counsel for Opposite Party :- B.K.Singh Raghuvanshi Hon'ble Vivek Kumar Singh,J.
Supplementary counter affidavit filed by the learned counsel for the complainant today in the Court is taken on record.
Heard Sri Satya Dheer Singh Jadaun, learned counsel for the applicant and Sri B.K.Singh Raghuvanshi, learned counsel for the complainant and Sri Abhinav Prasad, learned A.G.A. for State.
The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No. 02 of 2018, under Sections 132(1)(b) of Central Goods and Services Tax Act, 2017, Police Station Sahibabad, District Ghaziabad.
Pursuant to order dated 13.7.2018 a supplementary counter affidavit dated 27.7.2018 has been filed by the opposite party no.2, wherein in paragraph nos.3 it has been stated that still the investigation is going on and the quantum of fraudulent availment of ITC has gone up to Rs.30 crores in the investigation made so far on the basis of false declaration in
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.