Gaurav Babu Jain vs. State Of Haryana And Another
Held
The Court granted bail to the petitioner, noting that the evidence is primarily documentary and electronic, and prolonged detention would violate his right to a speedy trial. The Court emphasized that bail is the general rule and incarceration is the exception.
Facts
The petitioner is accused of masterminding a network of 11 bogus firms to generate fake invoices and pass fraudulent Input Tax Credit, causing a loss of over Rs. 16 crores. He was arrested and has been in custody since April 2025, with multiple bail applications being dismissed by lower courts.
Key Issues
The primary issue was whether the petitioner, accused of significant financial fraud under GST, should be granted bail considering the nature of evidence and the duration of custody.
Sections Cited
Section 132
AI-generated summary — verify with the full judgment below
CRM-M-48645-2025
-1- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH **** 234 CRM-M-48645-2025 Date of Decision : 03.11.2025 GAURAV BABU JAIN ...Petitioner VERSUS STATE OF HARYANA AND ANOTHER ...Respondent CORAM: HON’BLE MS. JUSTICE AARADHNA SAWHNEY Present: Ms. Urvashi Dhugga, Advocate, Mr. Harsh Sethi, Advocate and Mr. Raghav Luthra, Advocate for the petitioner. Mr. Vishal Singh, AAG, Haryana. Mr. Sunish Bindlish, Advocate and Ms. Ridhi Bansal, Advocate for respondent No.2- CGST. **** AARADHNA SAWHNEY, J. (ORAL)
This petition for grant of bail under Section 483 BNSS, has been filed by petitioner, an accused in criminal complaint case bearing COMA No.201/2025 dated 13.06.2025 titled “Central Goods & Services Tax Vs. Gaurav Babu Jain” registered against him for the commission of offence punishable under Clauses (b), (c) and (l) of Section 132 (1) of CGST Act, 2017. 2. In brief, the allegation against petitioner is that he created/setup and elaborate network of 11 tax paying bogus firms solely for the purpose of generating fake invoices and passing fraudulent Input Tax Credit. It has been alleged that petitioner defrauded the State Exchequer of over Rs.16 crores. I
The judgment continues below.
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