Sujay Maitra vs. State Of Odisha
Held
The Court rejected the petitioner's bail application, finding the alleged economic offences to be serious and grave, committed with deliberate design and affecting the economy. The petitioner's alleged role in making unlawful financial gains through bogus ITC was considered significant.
Facts
The petitioner was arrested for allegedly claiming, utilizing, and passing on bogus Input Tax Credit (ITC) without physical movement of goods, using fake invoices and fictitious business entities. The prosecution alleges a significant revenue fraud amounting to approximately Rs. 32.5 crores.
Key Issues
Whether the petitioner should be granted bail given the serious allegations of economic offences involving significant revenue fraud and the ongoing investigation.
Sections Cited
Section 132(1)(b)(c) and (l) of the OGST Act, 2017
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 30.09.2021
1. The matter is taken up through hybrid arrangement (virtual/physical) mode.
The Petitioner being in custody in connection with Case No.02 of 2021-22 dated 09.07.2021 of the CT & GST Enforcement Unit, Rourkela, corresponding to 2(C) CC Case No.32 of 2021 pending on the file of learned S.D.J.M., Panposh- Rourkela, registered for commission of offences punishable under section 132 (1)(b)(c) and (1) of OGST Act, 2017, has filed this application under Section-439 of the Code of Criminal Procedure for his release on bail.
Heard Mr. D.Panda, Learned Counsel for the Petitioner submits that on the allegations that the Petitioner had claimed, utilized and passed on bogus Input Tax C
The judgment continues below.
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