Dibyajyoti Mishra vs. State Of Odisha
Held
The Court found no perceptible threat of arrest for the petitioner. Therefore, the application for pre-arrest bail was not maintainable at this stage.
Facts
The petitioner, a priest, apprehended arrest due to alleged GST violations and sought pre-arrest bail. The assessment raised a demand of Rs. 33,05,562/- for FY 2018-19.
Key Issues
Whether there is a genuine apprehension of arrest warranting pre-arrest bail in a GST matter where no immediate threat is perceived.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 21.08.2026 03. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
It is submitted that the Petitioner, who is working as a priest in a temple at Rourkela, has been falsely implicated for violation of provisions of GST Act. He has received summons. Therefore, he apprehends arrest and, hence, may be protected by pre-arrest bail.
Mr. Kedia, learned Junior Standing Counsel, Central GST and Central Excise, on instruction, submits that in the case at hand assessment has been made raising a demand of Rs.33,05,562/- on account of Financial Year 2018-19. It is further subm
The judgment continues below.
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