Sri Aniket Sovasaria vs. The Union Of INDIA And Ors
Facts
The petitioner, Aniket Sovasaria, is facing prosecution in DGGI Case No. DGGI/INT/INTL/34/2025, which is at the trial stage. He was previously granted bail by the Gauhati High Court on May 8, 2025, with several conditions. One of these conditions stipulated that he shall not leave the territorial jurisdiction of the learned Chief Judicial Magistrate, Kamrup(M), Guwahati, without prior written permission. The petitioner, a businessman who needs to travel for his work, sought modification of this specific condition, arguing it handicapped him. He assured the court he would abide by all other existing and any new conditions.
Held
The Court found merit in the petitioner's submission that the bail condition restricting his movement was hindering his business. Consequently, the Court decided to modify/delete the specific condition. The Court reasoned that the petitioner's need to travel for his business activities warranted a relaxation of this particular restriction. The modified bail conditions now require the petitioner to regularly attend the trial court and cooperate for its early disposal, not to induce, threaten, or promise any person acquainted with the facts of the case to dissuade them from disclosing facts to the Court, and not to commit any similar offence in the future. The Court also cautioned that violation of these conditions could lead to cancellation of bail. The interlocutory application was allowed and disposed of.
Key Issues
1. Whether the condition imposed on the petitioner, restricting him from leaving the territorial jurisdiction of the learned Chief Judicial Magistrate, Kamrup(M), Guwahati, without prior written permission, should be modified or deleted, considering his profession as a businessman requiring travel? Petitioner's contention: The petitioner argued that the condition significantly hinders his business activities, as he is required to travel to various places, often at short notice. He sought modification to allow him greater flexibility in movement while continuing to comply with other bail conditions. Revenue's contention: The judgment does not record any specific arguments or contentions from the respondent revenue authority (Union of India and others, represented by the Directorate General of Goods and Services Tax Intelligence).
AI-generated summary — verify with the full judgment below
Page No.# 1/4 GAHC010175192025
2025:GAU-AS:10561
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : I.A.(Crl.)/852/2025 SRI ANIKET SOVASARIA S/O LATE RADHESHYAM SOVASARIA R/O FLAT NO. 2D, ROYAL PLAZA APARTMENT, BASISTHA BYE LANE 1 NEAR BSNL OFFICE, GUWAHATI, KAMRUP (M), PIN-781028 VERSUS THE UNION OF INDIA AND ORS REPRESENTED BY DIRECTORATE GENERAL OF GOODS AND SERVICES TAX, INTELLIGENCE GUWAHATI ZONAL UNIT, H.N. -77, RUPKONWAR JYOTIPRASAD AGARWALA ROAD, PANJABARI, GUWAHATI-781027 2:THE DIRECTORATE GENERAL OF GOODS AND SERVICES TAX INTELLIGENCE GUWAHATI ZONAL UNIT H.N. -77 RUPKONWAR JYOTI PRASAD AGARWALA ROAD PANJABARI GUWAHATI-781027 3:THE ASSISTANT DIRECTOR OF GOODS AND SERVICE TAX INTELLIGENCE GUWAHATI ZONAL UNIT GUWAHATI HOUSE NO. 77 PANJABARI GUWAHATI-2 Advocate for the Petitioner : MR. AMIT GOYAL, MR. A CHOUDHURY Advocate for the Respondent : SC, GST,
Page No.# 2/4 Linked Case : Bail Appln./1140/2025 ANIKET SOVASARIA S/O LATE RADHESHYAM SOVASARIA R/O FLAT NO. 2D ROYAL PLAZA APARTMENT BASISTHA BYE LANE 1 NEAR BSNL OFFICE GUWAHATI KAMRUP (M) PIN-781028 VER
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