The Directorate Of GST Intelligence Chandigarh Zonal Unit vs. Sunil Goel
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The Directorate of GST Intelligence (DGGI), Chandigarh Zonal Unit, filed a petition before the Delhi High Court seeking a direction for the expeditious disposal of a bail application. The bail application, filed by Sunil Goel, was pending before the learned Trial Court since August 18, 2025. The petitioner informed the High Court that the trial court case was listed for the following day, January 31, 2026. The respondent's counsel accepted notice and stated there was no objection to the prayer made by the petitioner.
Held
The Delhi High Court allowed the petition filed by the Directorate of GST Intelligence. The Court directed the learned Trial Court to decide the bail application of Sunil Goel, which had been pending since August 18, 2025, within a period of one month from the date of the order. The Court noted that the respondent's counsel had no objection to this prayer. The reasoning was based on the need for expeditious disposal of a long-pending bail application. The ratio decidendi is that High Courts can direct subordinate courts to expedite the disposal of pending matters, particularly bail applications, upon a showing of undue delay and without objection from the opposing party.
Key Issues
1. Whether the High Court should direct the Trial Court to expeditiously dispose of the pending bail application of the respondent, considering its pendency since August 18, 2025. Petitioner's Argument: The petitioner, DGGI, argued that the bail application of the respondent, Sunil Goel, had been pending for an extended period and sought a direction for its speedy resolution. They highlighted that the case was already listed for the next day before the Trial Court. Respondent's Argument: The respondent, Sunil Goel, through his counsel, stated that he had no objection to the prayer made by the petitioner for the expeditious disposal of his bail application.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2026 CRL.M.A. 3185/2026 (exemption)
Allowed, subject to all just exceptions.
Application stands disposed of. CRL.M.C. 814/2026 & CRL.M.A. 3186/2026
By way of the present petition, the petitioner seeks a direction to the learned Trial Court to expeditiously dispose of Bail Application no. 1396/2025 titled as Sunil Goel v. DGGI, pending before it.
The learned counsel appearing for the petitioner states that the anticipatory bail application of the applicant is pending before the learned Trial Court since 18.08.2025. This Court is also informed that the case before the learned Trial Court is listed tomorrow itself, i.e. 31.01.2026. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/01/2026 at 14:06:48
Issue notice. The learned counsel accepts notice on behalf of the respondent. He submits that he has no objection to the prayer made in the present petition.
Accordingly, the prayer made in the present petition is allowed and the learned Trial Court is directed to decide the aforesaid bail application within a period of one month from date.
Petition stands disposed of.
The order be uploaded on the website forthwith. DR. SWARANA KANTA SHARMA, J JANUARY 30, 2026/A/GJ This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/01/2026 at 14:06:48
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.