Chandra Bijay Jha vs. Union Of INDIA
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04.02.2021:
The matter is taken up through video conferencing mode.
The Petitioner having been asked to appear before the CT & GST Enforcement Unit, Rourkela vide summons No. 529 of 2018, and SIPL/2019-19/021 of 2018 issued under section 70 of the Odisha Goods and Services Tax Act, 2017 in connection with an ongoing investigation as to wrong availment of huge Input Tax credit by playing fraud, has filed this application under section 438 of Cr.P.C. for grant of bail in the event of his arrest in the said case.
Heard learned counsel for the Petitioner and learned counsel for the OGST.
Considering the submissions made and on going through the documents as placed; I do not find it to be a fit case to entertain this application for grant of anticipatory bail to the Petitioner.
The ABLAPL is accordingly dismissed.
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D. Dash, J. Narayan ABLAPL NO.16279 OF 2020
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.