Shri Jayaramaiah G vs. Senior Intelligence Officer
Original PDF →CRL.P/722/2021HC KarnatakaGSTCNR KAHC01003125202123 February 2021Bench: MOHAMMAD NAWAZ2 pages
For Petitioner: SRIYUTHS K.P. SHRAVAN MADHAV FOR IRFANA NAZEER, ADVOCATESFor Respondent: SRI. AMIT ANAND DESHPANDE, ADVOCATE
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF KARNATAKA BENGALURU
DATED THIS THE 23RD DAY OF FEBRUARY, 2021
BEFORE
THE HON’BLE MR.JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO.722 OF 2021
BETWEEN:
SHRI. JAYARAMAIAH G.
S/O GIRIYAPPA,
AGED 54 YEARS,
DIRECTOR OF AISHWARYAGIRI
CONSTRUCTIONS PRIVATE LIMITED,
RESIDENT OF NO.147,
4TH CROSS, VIDYAGIRI LAYOUT,
CHANDRA LAYOUT,
BANGALORE - 560 040.
...PETITIONER
(BY SRIYUTHS K.P. SHRAVAN MADHAV
FOR IRFANA NAZEER, ADVOCATES)
AND
SENIOR INTELLIGENCE OFFICER,
DIRECTORATE GENERAL OF
GST INTELLIGENCE,
BANGALORE ZONAL UNIT,
NO.112, S.P. ENCLAVE,
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ADJACENT TO KARNATAKA BANK,
K.H. ROAD,
BANGALORE - 560 027.
(REP. BY SPECIAL PUBLIC PROSECUTOR)
...RESPONDENT
(BY SRI. AMIT ANAND DESHPANDE, ADVOCATE)
This Criminal Petition is filed under Section 439 of Cr.P.C.
praying to enlarge the petitioner on bail in Crime No.V/112/2020/
DGGI/BZU in Cr. No.33/2020 of Directorate General of GST
Intelligence, Bengaluru for the offence punishable under sections
132(1)(C) and 132(1)(i) of the Central Goods and Services Tax Act.
This Criminal Petition coming on for Orders this day, the
Court made the following:
Learned counsel for petitioner has filed a memo seeking withdrawal of petition.
Memo is placed on record.
Accordingly, petition is dismissed as withdrawn. JUDGE LL
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.