Obed Ulla A @ Obedulla A vs. Director General Of Goods And Services Tax
Original PDF →CRL.P/8235/2026HC KarnatakaGSTCNR KAHC01039454202615 June 2026Bench: S VISHWAJITH SHETTY2 pages
For Petitioner: SRI TAHIR, ADVOCATEFor Respondent: SRI MADHU N. RAO, ADVOCATE
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
- 1 -
HC-KAR
NC: 2026:KHC:28735
CRL.P No. 8235 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE, 2026
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
CRIMINAL PETITION NO.8235 OF 2026
BETWEEN:
OBED ULLA A @ OBEDULLA A
S/O. AYUB PS
AGED ABOUT 32 YEARS
R/AT NO.17, FLAT NO.T-3
MARIYAM APARTMENT
CLIENCE ROAD DAVIS ROAD
COOKE TOWN
BENGALURU-560 005
…PETITIONER
(BY SRI TAHIR, ADVOCATE)
AND:
1.
DIRECTOR GENERAL OF GOODS
AND SERVICES TAX INTELLIGENCE
DGGI, ADG
CHENNAI ZONAL UNIT
8TH FLOOR, BNSL BUILDING
TOWER-II, NO.16, GREAMS ROAD
CHENNAI-600 006
2.
SENIOR INTELLIGENCE OFFICER
DGGI, CZU
CHENNAI-600 006
…RESPONDENTS
(BY SRI MADHU N. RAO, ADVOCATE)
Digitally
signed by
VIDYA G R
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
HC-KAR
NC: 2026:KHC:28735
CRL.P No. 8235 of 2026
THIS CRL.P IS FILED U/S.438 CR.PC (FILED U/S. 482
BNSS) BY THE ADVOCATE FOR THE PETITIONER PRAYING TO
GRANT
TRANSIT/INTERIM
ANTICIPATORY
BAIL
TO
THE
PETITIONER IN RELATION TO THE PROCEEDINGS INITIATED
BY RESPONDENT NOS.1 AND 2 UNDER CGST ACT, BEARING
FILE
NO.DGGI/INT/INTL/335/2026
FOR
A
PERIOD
OF
08 WEEKS, OR FOR SUCH PERIOD AT THIS HON'BLE COURT
DEEMS FIT TO ENABLE THE PETITIONER TO APPROACH THE
COMPETENT JURISDICTIONAL COURT AT CHENNAI.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
At the request of learned counsel for the petitioner, the petition is dismissed as not pressed. (S VISHWAJITH SHETTY) JUDGE VP
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.