Shant Jain vs. State Of Punjab And Another
Held
The Court granted bail to the petitioner, emphasizing the principles of presumption of innocence and the right to a speedy trial. It noted that the petitioner had already deposited substantial amounts and cooperated with the investigation.
Facts
The petitioner was arrested for alleged GST evasion, including claiming refunds and receiving Input Tax Credit (ITC) based on bogus invoices. The petitioner claims to be a bona fide businessman who cooperated with the authorities and made voluntary tax payments.
Key Issues
Whether the petitioner is entitled to bail given his cooperation, voluntary tax payments, and the principles of criminal jurisprudence regarding bail and speedy trial.
Sections Cited
Section 70, Section 132(1)(b), Section 132(1)(c), Section 132(1)(e), Section 132(1)(l), Section 132(1)(i), Section 20, Section 67, Section 107(6), Section 112(8)
AI-generated summary — verify with the full judgment below
CRM-M-47646-2025 (O&M)
1 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-47646-2025 (O&M) Reserved on : 14.10.2025 Pronounced on : 15.12.2025
Shant Jain ..... Petitioner VERSUS State of Punjab & Anr.
..... Respondents
CORAM: HON’BLE MR. JUSTICE SURYA PARTAP SINGH
Argued by : Mr. R.S. Randhawa, Advocate, Ms. Ravinder Kaur, Advocate and Mr. Varun Tuteja, Advocate for the petitioner.
Mr. Jasdev Singh Thind, DAG Punjab.
Mr. Sourabh Goel, Sr. Standing Counsel with
Ms. Deify Jindal, Advocate for the respondent No.2. ***** SURYA PARTAP SINGH, J.
The instant petition is the first petition for bail moved by the petitioner. In nut-shell the facts emerging from record are that on 08.07.2025, when petitioner appeared before the Inspector (Anti-Evasion), Central Goods and Services Tax Commisionerate, Ludhiana, hereinafter being referred to as ‘complainant’ only, in response to a notice received by him under Section 70 of the Central Goods and Services Tax Act 2017, hereinafter being referred to as ‘CGS
The judgment continues below.
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