Cause title — parties, addresses and appearances
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NC: 2024:KHC:11262
CRL.P No. 1579 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF MARCH, 2024
BEFORE
THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
CRIMINAL PETITION NO. 1579 OF 2024
BETWEEN:
SHRI. IMRAN PASHA,
S/O SRI NIYAS PASHA,
AGED ABOUT 39 YEARS,
AGED MAJOR,
PROPRIETOR OF M/S RUB TRADERS,
HEBBAL INDUSTRIAL AREA,
RING ROAD JUNCTION, MYSURU-570 017,
R/A NO.2591, M10, 4TH CROSS,
MKDK ROAD, MANDI MOHALLA
MYSURU-570 021.
…PETITIONER
(BY SRI. SHREEHARI, ADVOCATE)
AND:
PRINCIPAL COMMISSIONER OF CENTRAL TAX,
MYSURU, GST COMMISSIONERATE,
S1 AND S2, VINAYAMARGA,
SIDDHARTHANAGARA, MYSURU-560 017.
…RESPONDENT
(BY SRI. K. NAGESHWARAPPA, HCGP)
THIS CRL.P IS FILED U/S.439 CR.P.C PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN C.C.NO.16/2024
(O.R.NO.91/2023 - 24) ON THE FILE OF V ADDITIONAL I
MAGISTRATE AND J.M.F.C., MYSURU FOR THE OFFENCE P/U/S
132(1)(b) AND 132(1)(c) OF THE CENTRAL GOODS AND
SERVICES TAX ACT, 2017 AND KARNATAKA GOODS AND
SERVICES TAX ACT, 2017 R/W 20 OF THE INTEGRATED GOODS
AND SERVICE TAX ACT, 2017.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
Digitally
signed by
SOWMYA D
Location:
High Court
of Karnataka
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NC: 2024:KHC:11262
CRL.P No. 1579 of 2024
ORDER
The learned counsel for the petitioner submits a memo stating that the charge sheet is not yet submitted and the petitioner is entitled for statutory bail under Section 167(2) of Cr.P.C. which was already granted to other accused. Hence, he would submit that he may be permitted to withdraw this petition with liberty to approach the juri ictional V JMFC, Mysuru by seeking statutory bail under Section 167(2) of Cr.P.C.
2.The submission and memo are placed on record.
In view of the said memo, the petition is dismissed as withdrawn with liberty as prayed for. JUDGE
DS List No.: 1 Sl No.: 34
