Prince Kumar And Anr vs. State Of Punjab And Anr
Held
The Court granted bail to the petitioners, noting that the maximum punishment for the offense is five years and that the trial is likely to take time. The Court emphasized that denial of bail is an exception in economic offenses and that the evidence is primarily documentary and electronic.
Facts
The petitioners are accused of creating and operating 34 bogus firms to generate fake invoices and fraudulently avail Input Tax Credit (ITC) amounting to approximately Rs. 81.61 crores. They were arrested and have been in custody since March 5, 2025.
Key Issues
The primary issue was whether the petitioners should be granted bail given the serious allegations of GST fraud and their prolonged custody. The court also considered the nature of the evidence and the potential duration of the trial.
Sections Cited
Section 132(1)(B), Section 132(1)(c), Section 132(1), Section 20, Section 70
AI-generated summary — verify with the full judgment below
CRM-M- IN
230 Prince Ku
v. State of P
CORAM
Present:
AARADH 1. been file COMA/63 Intelligen commissi punishabl Tax Act, Integrated 2. created/se members, -33635-2025
-1- N THE HIGH COURT OF PUNJ CHANDIG
umar and another
Punjab and another
M: HON’BLE MS. JUSTICE A Mr. Vipin Ghai, Senior Advo Mr. Chanderhas Yadav, Adv Mr. Gautam Thapar, Sr. DAG Mr. Sunish Bindlish, Senior A Ms. Ridhi Bansal, Advocate Mr. Parth Sharma, Advocate **** HNA SAWHNEY, J. (Oral) This petition for grant of bai ed by petitioners, an accus 309/2025 dated 3.5.2025, titl nce v. Prince Kumar and anoth on of offences punishable und le with Sub Clause (i) of Section 2017 (in short “the CGST A d Goods and Service Tax Act, 20 In brief, the allegation a etup an elaborate network of , 30 of which were bogus
JAB AND HARYANA AT GARH CRM-M-33635-2025 Date of Decision: 03.12.202
…Petitioners.
…Respondents. AARADHNA SAWHNEY. ocate with vocate for the petitioners. G, Punjab.
Advocate with and for respondent No.2. il under Section 483 of BNSS, ed in criminal complaint N led “Director General of G her” registered against them for
The judgment continues below.
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