Santosh Kumar Gupta vs. Union Of INDIA
Held
The Court granted the petitioner interim bail for six weeks. This was to allow him to attend to his family's needs and make necessary arrangements for them.
Facts
The petitioner, arrested for alleged offences under the CGST Act, sought bail. He had been in custody since December 16, 2020, and his family was facing financial hardship due to his prolonged detention.
Key Issues
The primary issue was the petitioner's request for interim bail due to family hardship, despite previous bail rejections on merit.
Sections Cited
Section 132(1)(b)(e)(f)(i)(j)(I)
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Cause title — parties, addresses and appearances
Order 01. 15.12.2022
The matter is taken up through hybrid arrangement (virtual/ physical) mode.
This is the successive journey of the Petitioner, who is in custody in connection with 2(C) CC Case No.47 of 2020 pending in the Court of the learned S.D.J.M., Panposh at Rourkela running for the alleged commission of offence under section 132(1)(b)(e)(f)(i)(j)(I) of the CGST Act, in filling this application under Section 439 Cr.P.C. for his release on bail in the above mentioned case.
Learned counsel for the Petitioner, at the outset, instead of pressing this application for grant of bail, prays for its disposal considering the grant of interim bail to the Petitioner. He submits that this Petitioner being arrested in the ab
The judgment continues below.
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