Sri Surendra Kumar Agarwalla vs. The Union Of INDIA And 2 Ors.
Held
The Court dismissed the anticipatory bail application as withdrawn, based on the petitioner's counsel's instruction, granting liberty to file a fresh application.
Facts
The petitioner, Surendra Kumar Agarwalla, filed an anticipatory bail application against the Union of India and the Directorate General of Goods and Services Tax Intelligence.
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 GAHC010187752026
2026:GAU-AS:12913
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : AB/2100/2026 SRI SURENDRA KUMAR AGARWALLA SON OF LATE RAMGULAL AGARWAL, 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 SHANKARDEV KALAKHETRA 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
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