Sri N Irfath Ahmed vs. State By
Original PDF →CRL.P/286/2021HC KarnatakaGSTCNR KAHC01001250202128 January 2021Bench: MOHAMMAD NAWAZ2 pages
For Petitioner: Sri Daliya Singh, AdvocateFor Respondent: Sri M.Divakar Maddur, HCGP
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JANUARY, 2021
BEFORE:
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO.286 OF 2021
Between:
Sri N. Irfath Ahmed
S/o S.R. Nazir Ahmed
Aged about 37 years
Residing at 302, 3rd Floor
LCR Apartment, B.K.Nagar
Yeshwanthpur
Bengaluru-560022.
… Petitioner
(By Sri Daliya Singh, Advocate)
And:
State by Inspector of Central Tax
(Preventive)
Bengaluru North Commissionerate
No.59, Ground Floor
HMT Bhavan, Ganganagar
Bengaluru-560032.
… Respondent
(By Sri M.Divakar Maddur, HCGP)
* * *
This Criminal Petition is filed under Section 439
Cr.P.C., pleased to allow the bail petition in bearing
Cr.No.27/2020 (F.No.GEXCOM/AE/INV/GST/1471/2020)
for the offence punishable under Section 132 of CGST and
KGST Act, registered before the respondent and pending
before the Hon’ble Special Court of Economic Offence
Court, Bangalore and etc.,
2
This criminal petition coming for Orders on this day,
the court made the following:
Learned Counsel Ms Daliya Singh appearing on behalf of Sri Govindraya Kamath.K, submits that this petition has become infractuous.
2.
In view of the said submission petition is dismissed as infractuous. 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.