BharatTaxGST

Aman Garg vs. Directorate General Of GST Intelligence Ghaziabad Zonal Unit

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BAIL APPLN./484/2026HC DelhiGSTCNR DLHC01003567202630 July 2026Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV1 pages
For Petitioner: Mr. Udbhav Sinha, Mr. Vedant Gupta and Mr. Devyansh Gupta, AdvocatesFor Respondent: Mr. Harpreet Singh, Advocate

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Cause title — parties, addresses and appearances
$~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 484/2026 AMAN GARG .....Petitioner Through: Mr. Udbhav Sinha, Mr. Vedant Gupta and Mr. Devyansh Gupta, Advocates. versus DIRECTORATE GENERAL OF GST INTELLIGENCE GHAZIABAD ZONAL UNIT .....Respondent Through: Mr. Harpreet Singh, Advocate. CORAM: HON’BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

30.07.

2026

1.

Learned counsel appearing for the respondent, on instructions, submits that as of now, the applicant is not an accused; no summons has been issued to him. He, however, submits that if the applicant’s complicity is found, he will be given due opportunity to explain the same.

2.

In view of the aforesaid, at this stage, the application has been rendered infructuous. The same is accordingly disposed of.

3.

Liberty, however, is granted to the applicant to take appropriate recourse in case, so required.

PURUSHAINDRA KUMAR KAURAV, J JULY 30, 2026/P

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