Shivam Shukla Alias Anshu Shukla vs. Directorate General Of GST Intelligence And Anr
Held
The High Court allowed the withdrawal of the anticipatory bail application. It granted liberty to the applicant to file a fresh application if an order under Section 69 of the CGST Act is served.
Facts
An applicant filed an anticipatory bail application in a GST matter. Citing a recent Supreme Court judgment, the applicant requested to withdraw the application.
Key Issues
The primary legal issue concerned the maintainability of an anticipatory bail application in a GST case, influenced by a recent Supreme Court judgment. The court also considered the conditions for future applications related to Section 69 of the CGST Act.
Sections Cited
Section 69 of the Central Goods and Services Tax Act, 2017
AI-generated summary — verify with the full judgment below
KVM 1/1 901 - ABA 1851 OF 2026.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION ANTICIPATORY BAIL APPLICATION NO. 1851 OF 2026 SHIVAM SHUKLA ALIAS ANSHU SHUKLA ….. APPLICANT VS DIRECTORATE GENERAL OF GST INTELLIGENCE & ANR. ….. RESPONDENTS Adv. Dashang Doshi i/b. Dewani Associates for the Applicant. Adv. Shyamrishi Pathak a/w. Adv. Sangeeta Yadav, Adv. Umesh Gupta, Adv. Jyoti R. Barai for the Respondent No.
Mr. Ashok A. Gawai, APP for the Respondent – State.
CORAM : PRAFULLA S. KHUBALKAR, J.
DATE : 21ST AUGUST, 2026
P.C. :- 1) In view of the judgment of Hon’ble Supreme Court in the [PRAFULLA S. KHUBALKAR, J.] KANCHAN VINOD MAYEKAR KANCHAN VINOD MAYEKAR Date: 2026.08.21 17:40:
The judgment continues below.
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