Raman Kumar Chaurasia And Another vs. Directorate General Of GST Intelligence, Ludhiana And Another
Held
The Court granted regular bail to the petitioners, noting their period of incarceration, the nature of evidence (documentary and electronic), and the maximum punishment for the alleged offences. It emphasized that further detention was not justified and that bail should be granted unless extraordinary circumstances exist.
Facts
The petitioners, partners of firms engaged in metal scrap trading, were arrested for allegedly creating fake entities and fraudulently availing Input Tax Credit (ITC) amounting to over Rs. 8.63 Crores. Investigations revealed the use of bogus firms and non-existent suppliers, causing a significant loss to the government exchequer.
Key Issues
The primary issue was whether the petitioners, accused of fraudulent ITC claims and tax evasion, were entitled to regular bail given the gravity of the allegations and the stage of the proceedings.
Sections Cited
Section 132, Section 69
AI-generated summary — verify with the full judgment below
CRM-M-35599-2025 (O&M) -1- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 336 CRM-M-35599-2025 (O&M) Date of decision:30.10.2025 Raman Kumar Chaurasia & another ... Petitioners Vs. Directorate General of GST Intelligence, Ludhiana & anr. ... Respondents CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Nikhil Ghai, Advocate for the petitioners. Mr. Sourabh Goel, Sr. Standing counsel with Ms. Deify Jindal, Advocate for the respondent No.
Ms. Sakshi Bakshi, AAG, Punjab. ... Manisha Batra, J. (Oral). The instant petition has been filed by the petitioners Raman Kumar Chaurasia and Devinder Singh under Section 483 of the Bhartiya Nagarik Suraksha Sanhita 2023 (for short 'BNSS') seeking indulgence of this Court for grant of regular bail in case No.202505DNN 50000665556 and No.202505DNN50000333B8D filed under Sections 132 and 69 of the Central Goods and Service Tax Act, 2017 (for short 'CGST Act').
Adumbrated facts as emanating from the record and relevant for the purpose of disposal of this petition are that the petitioners are partners of firm M/s Aar Dee Enterprises and petitioner No.1 is proprietor of M/s Aashi Steel Industries. Both these firms are engaged
The judgment continues below.
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