Anupam Singla vs. State Of Haryana
Held
The Court granted regular bail to the petitioner, emphasizing that bail is the rule and refusal is the exception. It noted that the grant of bail should be judicious and humane, considering factors like the accused's conduct during investigation and the right to a speedy trial.
Facts
The petitioner sought regular bail in an FIR registered under IPC sections for fraud and HGST Act sections for issuing fake invoices and wrongful Input Tax Credit (ITC) availment. The prosecution alleged that the petitioner was involved in a scheme of fake invoices and ITC fraud through various firms.
Key Issues
The primary issue was whether the petitioner was entitled to regular bail given the allegations of GST fraud and the principles governing bail applications.
Sections Cited
Section 132(1) B & C of HGST Act, 2017, Section 70 of HGST Act, 2017
AI-generated summary — verify with the full judgment below
CRM-M-51963-2024
1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 211 CRM-M-51963-2024 DATE OF DECISION: 28.10.2024 ANUPAM SINGLA
...PETITIONER Versus STATE OF HARYANA ... RESPONDENT CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL Present: Mr.G.S. Sidhu, Advocate for the petitioner(s). Mr. Chetan Sharma, DAG, Haryana. *** SANDEEP MOUDGIL, J (ORAL)
Relief Sought This petition has been filed under Section 439 Cr.P.C. for grant of concession of regular bail to the petitioner in case F.I.R. No. 10 dated 05.01.2019 (Annexure P-1), registered under sections 420, 467, 468, 471 of I.P.C & 132 (1) B & C of HGST Act, 2017, Police Station- Model Town, Rewari, District Rewari.
Prosecution story set up in the present case as per the version in the FIR reads as under :- ‘To, The SHO, Model Town, Rewari No. Spl. 1/DTI / dated 05.01.2019 Subject: Lodging of FIR against M/s Praveen Industries, Proprietor Naveen Kumar and Anupam Singla, Praveen Kumar Yadav and Charan Singh for committing fraud with the State Centre Exchequer. On the basis of information received from Head Office, Panchkula through e-mail ID hoaetctax@gamil.com regarding involvement of M/s Praveen Industries GSTI
The judgment continues below.
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