Rajinder Kumar Garg vs. State Of Punjab
Held
The High Court allowed the regular bail petition, noting that 34 out of 37 co-accused had already been granted bail. The petitioner was ordered to be released on furnishing bail/surety bonds to the satisfaction of the trial court.
Facts
The petitioner sought regular bail in a case involving large-scale Goods & Services Tax (GST) evasion, bribery of GST officials, and availing bogus input tax credits. He was accused of working with a co-accused and informing officials at Toll Plazas to facilitate the illegal transactions.
Key Issues
Whether the petitioner, accused in a large-scale GST evasion and corruption case, was entitled to regular bail, considering that most co-accused had already been granted bail.
Sections Cited
None mentioned
AI-generated summary — verify with the full judgment below
CRM-M No.46963
IN THE
Rajinder Kuma
State of Punjab
CORAM: HO
Present: D
M
SANJAY VAS
Pe under Section dated 21.08.20 120-B of the 336(2), 338, 3 [Section 201 I [wrongly men Prevention of Bureau, Phase 3 of 2026 (O&M) -1- E HIGH COURT OF PUNJA AT CHANDIGAR
CRM-M N Date of D ar Garg Versus
b ON'BLE MR. JUSTICE SANJA Dr. Mohammad Arshad, Advocat Mr. Neeraj Madaan, Sr. DAG, Pu * * * * SHISTH, J. (ORAL) etitioner-Rajinder Kumar Garg 483 of BNSS, 2023, seeking re 020 (Annexure P-1), under Sect Indian Penal Code, 1860 (corre 336(3), 340(2) & 61 of the Bh PC now Section 238 of BNS ad ntioned as 7(7) in the impugned Corruption Act, 1988, registere -I, District SAS Nagar, Mohali.
253 AB AND HARYANA RH
No.46963 of 2026 (O&M) Decision: 11.09.2026 ….Petitioner ….Respondent
AY VASHISTH e for the petitioner. unjab for the respondent. has filed the instant petition egular bail in case FIR No.08 tions 420, 465, 467, 468, 471, esponding to Sections 318(4), haratiya Nyaya Sanhita, 2023) dded later on]; Sections 7, 7(A) d order] and Section 8 of the ed at Police Station Vigilance JITENDER 2026.09.14 14:16
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