BharatTaxGST

Sri. Mukund Agarwal vs. Commercial Tax Officer

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CRL.P/6653/2025HC KarnatakaGSTCNR KAHC01030429202519 January 2026Bench: M.NAGAPRASANNA3 pages
For Petitioner: SRI. DARSHAN R., ADVOCATE

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2026:KHC:2735 CRL.P No. 6653 of 2025 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 19TH DAY OF JANUARY, 2026 BEFORE THE HON'BLE MR. JUSTICE M.NAGAPRASANNA CRIMINAL PETITION NO. 6653 OF 2025 BETWEEN: SRI. MUKUND AGARWAL S/O GHANSHYAMLAL AGARWAL, AGED 29 YEARS, DIRECTOR OF M/S. LAWRAGA METALS PRIVATE LIMITED, RESIDING AT 460, 4TH MAIN, 6TH CROSS, JP NAGAR 3RD PHASE, BANGALORE - 560 078. …PETITIONER (BY SRI. DARSHAN R.,ADVOCATE) AND: COMMERCIAL TAX OFFICER (ENFORCEMENT) 07, ADDITIONAL COMMISSIONER OF COMMERCIAL TAXES, SOUTH ZONE, B BLOCK, 3RD FLOOR, KORAMANGALA - 560 047 …RESPONDENT Digitally signed by NAGAVENI Location: High Court of Karnataka - 2 - HC-KAR NC: 2026:KHC:2735 CRL.P No. 6653 of 2025 THIS CRL.P IS FILED U/S 482 OF CR.PC (FILED U/S 528 BNSS) PRAYING TO 1. QUASH THE PROCEEDINGS IN CR.NO.18/2025 (FILE NO.ADCOM/ENF/S2/CTO (ENF) 07/Arsst- 01/24-25) DATED 27.03.2025 FOR THE OFFENCE P/U/S 132(1) OF CGST ACT PENDING BEFORE THE SPL.COURT FOR ECONOMIC OFFENCES, BENGALURU PRODUCED AT ANNEXURE- M. THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA

ORAL ORDER

Learned counsel appearing for the petitioner files a memo seeking withdrawal of the petition. The memo so filed reads as follows: "MEMO FOR WITHDRAWAL

The undersigned Counsel for the petitioner respectfully submits that the above petition has been preferred challenging the crime No.18/2025 pending before the Hon'ble Special Court for Economic Offences, Bengaluru wherein the petitioner is now withdrawing the above petition. The petitioner may be permitted to file a fresh petition with the liberty to challenge the chargesheet or HC-KAR NC: 2026:KHC:2735 CRL.P No. 6653 of 2025

the final report filed by the Respondent. Hence this memo.

WHEREFORE, Petitioner prays that this Hon'ble Court may be pleased to permit the petitioner to withdraw the present petition with the liberty to file a fresh petition and pass such other orders as deemed fit in the interest of justice. This memo may be taken on record in the interest of justice."

In terms of memo, the petition is disposed as withdrawn. (M.NAGAPRASANNA) JUDGE

JY List No.: 2 Sl No.: 50

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.