Shri Mohammed Kamran vs. The Senior Intelligence Officer
Held
The High Court found that the alleged offences are not punishable with death or life imprisonment and are exclusively triable by a Magistrate. The petitioner is not required for further investigation, and the complainant being a public servant makes witness tampering unlikely.
Facts
The petitioner, Mohammed Kamran, was arrested and is in judicial custody for alleged offences under the CGST Act. His bail application was rejected by the Special Court due to apprehension of witness tampering and evidence destruction.
Key Issues
The primary issue was whether the petitioner should be granted bail considering the nature of the alleged offences and the grounds for rejection by the lower court.
Sections Cited
Section 16(2)(b), Section 132(1)(b), Section 132(1)(c), Section 132(1)(f), Section 135, Section 132(1)(i)
AI-generated summary — verify with the full judgment below
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HC-KAR NC: 2025:KHC:54809 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF DECEMBER, 2025 BEFORE THE HON'BLE MR. JUSTICE G BASAVARAJA CRIMINAL PETITION NO. 16884 OF 2025 (439(Cr.PC) / 483(BNSS))
BETWEEN:
SHRI MOHAMMED KAMRAN S/O. SHRI AKRAM PASHA, AGED ABOUT 24 YEARS, R/AT HOUSE NO-L1G61, 3RD STAGE, BANNIMANTAPPA, MYSURU-570 015. (NOW IN JUDICIAL CUSTODY, CENTRAL PRISON, BANGALORE) …PETITIONER (BY SRI. HASHMATH PASHA, SR. COUNSEL FOR SRI. KARIAPPA N.A.,ADVOCATE) AND:
THE SENIOR INTELLIGENCE OFFICER DIRECTORATE GENERAL OF GOODS AND SERVICE TAX INTELLIGENCE, BANGALORE ZONAL UNIT, NO.112, S. P. ENCLAVE, ADJACENT TO KARNATAKA BANK, K. H. ROAD, BANGALORE CITY-560027. (REPRESENTED BY LEARNED SPECIAL PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA, BANGALORE-560 001) …RESPONDENT (BY SRI. MADHU N. RAO,ADVOCATE) LAKSHMINARAYAN N Location: HIGH COURT OF KARNATAKA HC-KAR NC: 2025:KHC:54809 THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483 BNNS) BY THE ADVOCATE FOR T
The judgment continues below.
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