Ashutosh Pandey S/O Umesh Pandey vs. Directorate General Of GST Intelligence And Anr
Held
The High Court granted permission for the applicant to withdraw the anticipatory bail application. It also granted liberty to the applicant to file a fresh application if an order under Section 69 of the Central Goods and Services Tax Act, 2017 is subsequently served upon them.
Facts
The applicant filed an anticipatory bail application against the Directorate General of GST Intelligence. Citing a recent Supreme Court judgment in Union of India vs. Sunil Biyani, the applicant's counsel sought permission to withdraw the application.
Key Issues
The key legal issue was whether to permit the withdrawal of an anticipatory bail application in a GST matter, with liberty to file a fresh one upon service of a Section 69 order, in light of a recent Supreme Court judgment.
Sections Cited
Section 69
AI-generated summary — verify with the full judgment below
KVM 1/1 902 - ABA 1854 OF 2026.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION ANTICIPATORY BAIL APPLICATION NO. 1854 OF 2026 ASHUTOSH PANDEY S/O UMESH PANDEY ….. 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. Arfan Sait, 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 17:40:17 +
The judgment continues below.
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