Manmohan Singh Sapra vs. State Of Ut Chandigarh, Dg Of GST Intelligence
Held
The Court, considering the principles of bail as a general rule and the right to speedy trial, found the petitioner entitled to bail. The Court ordered the petitioner's release on bail subject to furnishing bonds and specific conditions.
Facts
The petitioner was arrested for alleged commission of offences under the CGST Act, including availing Input Tax Credit (ITC) on fake invoices, causing loss to the state. The petitioner sought bail, raising several grounds including innocence, procedural irregularities during search, and medical condition.
Key Issues
Whether the petitioner is entitled to bail considering the allegations of fraudulent ITC claims and the procedural aspects of the investigation and arrest. The court also considered the right to speedy trial.
Sections Cited
Section 132(1)(b), Section 132(1)(c), Section 132(1)(i), Section 135(5)
AI-generated summary — verify with the full judgment below
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-38179 of 2025 Reserved On: 16.10.2025 Pronounced On: 15.12.2025 Manmohan Singh ... Petitioner(s) Versus State (Directorate General of GST Intelligence), Chandigarh ... Respondent(s) CORAM: Hon'ble Mr. Justice Surya Partap Singh. Present: Mr. Anil Mehta and Ms. Livleen Brar, Advocates for the petitioner(s). Mr. Rajesh Sethi, Senior Standing Counsel for the respondent. Mr. Vaibhav Mittal, Additional Public Prosecutor for U.T. Chandigarh. Surya Partap Singh, J.
Alleging the commission of offence punishable under Section 132(1)(b)&(c) read with Sections 132(1(i) and 135(5) of the Central Goods and Services Tax Act, 2017, hereinafter being referred to as “CGST Act”, the case No. INT/7-2005-Group-E O/o ADG-DGGI-ZU-Chandigarh has been registered, wherein the petitioner has been implicated as an accused and therefore, taken into custody on 28.05.2025. The petitioner is seeking for the benefit of bail with regard to above mentioned arrest.
In nut-shell, the facts projected by the respondent/complainant are that on 26.05.2025 two searches,
The judgment continues below.
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