Sri Aditya Agarwal vs. The Union Of INDIA And 2 Ors.
Held
The Gauhati High Court allowed the petitioner to withdraw the Anticipatory Bail Petition, granting liberty to file a fresh application later.
Facts
The petitioner filed an Anticipatory Bail Petition, likely in connection with an investigation by the Directorate General of Goods Services Tax Intelligence.
Key Issues
The key legal issue was the petitioner's prayer for anticipatory bail in a case involving the Directorate General of GST Intelligence.
AI-generated summary — verify with the full judgment below
Page No.# 1/2 GAHC010187522026
2026:GAU-AS:12725
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : AB/2069/2026 SRI ADITYA AGARWAL S/O 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. 66A-A, NORTH BLOCK, NEW DELHI 110001. 2:THE ADDITIONAL DIRECTOR DIRECTORATE GENERAL OF GOODS SERVICES TAX INTELLIGENCE GUWAHATI ZONAL UNIT H. NO. 77 RUPKONWAR JYOTI PRASAD AGARWALA ROAD OPPOSITE SHANKARDEV KALAKSHETRA 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 KALAKSHETRA P.O. PANJABARI GUWAHATI 781037 ASSAM
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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