Shri. Priysh Kumar Kothari vs. Senior Intelligence Officer
Original PDF →CRL.P/126/2021HC KarnatakaGSTCNR KAHC01000586202119 February 2021Bench: MOHAMMAD NAWAZ2 pages
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Cause title — parties, addresses and appearances
1
IN THE HIGH COURT OF KARNATAKA
AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2021
BEFORE:
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO.126 OF 2021
BETWEEN:
SHRI PRIYSH KUMAR KOTHARI
S/O LATE AJAY KUMAR KOTHARI
AGED 33 YEARS
RESIDING AT NO.SFC-1904
19TH FLOOR, PURVA SUNFLOWER
NO.236/4, WARD NO.25
RAMA CHANDRAPURA
MAGADI ROAD
BANGALORE – 560 023
... PETITIONER
[BY SRI. ANOOP, ADVOCATE
FOR SRI MADHU.N.RAO, ADVOCATE]
AND:
SENIOR INTELLIGENCE OFFICER
DIRECTORATE GENERAL OF GST INTELLIGENCE
BANGALORE ZONAL UNIT NO.112
S P ENCLAVE ADJUSTANT TO KARNATAKA
K H ROAD
BANGALORE – 560 027.
... RESPONDENT
[BY SRI.AMIT ANAND DESHPANDE, HCGP]
* * *
2
THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER
ON
BAIL
IN
F.NL.VA/155/2019/DGGI/BZU
IN
CR.NO.29/2020
OF
DIRECTORATE
GENERAL
OF
GST
INTELLIGENCE BENGALURU FOR THE OFFENCE P/U/S
132(1)(B) 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 Sri Anoop appearing on behalf of Madhu.N.Rao submits that the petition has become infructuous.
2.
In view of the submission made by the learned counsel, petition is dismissed as become infructuous. JUDGE HB/-
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.