Sri Shubham Agarwal vs. The Union Of INDIA And 2 Ors.
Held
The Gauhati High Court dismissed the anticipatory bail application as withdrawn by the petitioner's counsel. The Court granted liberty to the petitioner to file a fresh application.
Facts
Sri Shubham Agarwal filed an anticipatory bail application against the Union of India and Directorate General of GST Intelligence. During the hearing, the petitioner's counsel sought to withdraw the application.
Key Issues
The key legal issue was whether the petitioner should be granted anticipatory bail in a matter involving GST Intelligence.
AI-generated summary — verify with the full judgment below
Page No.# 1/2 GAHC010187762026
2026:GAU-AS:12914
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : AB/2101/2026 SRI SHUBHAM AGARWAL SON OF SRI SURENDRA KUMAR AGARWALLA, RESIDENT OF ROYAL HERITAGE, BLOCK-C, FLAT NO.E-2, VIP ROAD, RADHA NAGAR, SIX MILE, KHANAPARA, GUWAHATI, KAMRUP (M), ASSAM, 781022. VERSUS THE UNION OF INDIA AND 2 ORS. REPRESENTED BY THE SECRETARY OF GOVERNMENT OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, ROOM NO.66-A, NORTH BLOCK NEW DELHI - 110 001. 2:THE ADDITIONAL DIRECTOR DIRECTORATE GENERAL OF GOODS SERVICES TAX INTELLIGENCE GUWAHATI ZONAL UNIT H. NO. 77 RUPKONWAR JYOTI PRASAD AGARWALA ROAD OPPOSITE SHANKARDEVKALAKHETRA P.O. PANJABARI GUWAHATI-781037 ASSAM. 3:THE SENIOR INTELLIGENCE OFFICER DIRECTORATE GENERAL OF GST INTELLIGENCE GUWAHATI ZONAL UNIT H. NO. 77 RUPKONWAR JYOTI PRASAD AGARWALA ROAD OPPOSITE SHANKARDEV KALASHWTRA P.O. PANJABARI GUWAHATI ASSAM-781037
Page No.# 2/2 Advocate for the Petitioner : MR. R S MISHRA, MS. M DEY,MS B SARMA Advocate for the Respondent : DY.S.G.I., SC, GST
The judgment continues below.
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