Vikas Saraf vs. The Assistant Commissioner Of Central Tax
Facts
The petitioner, Vikas Saraf, accused No. 4, filed a Criminal Petition under Section 439 of the Cr.P.C. seeking enlargement on bail. The petition was filed in relation to HQAE No. 205 of 2019-20, initiated by the Assistant Commissioner of Central Tax, Anti-Evasion, Medchal CGST Commissionerate. The petitioner's counsel submitted a letter to the Registry dated 17.02.2021, stating that the petitioner had instructed her to withdraw the Criminal Petition. The counsel sought permission from the Court to withdraw the petition.
Held
The Court considered the letter dated 17.02.2021 submitted by the learned counsel for the petitioner, which stated that the petitioner had instructed her to withdraw the Criminal Petition. The Court also took into account the oral submissions made by the learned counsel. Based on these submissions, the Court granted permission for the withdrawal of the Criminal Petition. Consequently, the Criminal Petition was dismissed as withdrawn. Any miscellaneous petitions pending in relation to this matter were also ordered to stand closed.
Key Issues
1. Whether permission should be granted to withdraw the Criminal Petition filed under Section 439 of the Cr.P.C. seeking bail, considering the instructions from the petitioner to withdraw. Arguments for the Petitioner: The petitioner's counsel submitted a letter to the Registry indicating the petitioner's instruction to withdraw the Criminal Petition and sought permission to do so. The counsel also made oral submissions to this effect. Arguments for the Respondent: The judgment records no specific arguments from the respondent (The Assistant Commissioner of Central Tax).
Sections Cited
Section 439
AI-generated summary — verify with the full judgment below
HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD PRESENT THE HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION NO: 851 OF 2021 Between: AND Vikas Saraf, S/o Suresh Saraf, Aged about 36 yrs, Occ. Auditor, Fl/o D. No. 4-6-84, Opp. Krishna Bhagvan Temple, Old Ghasmandi, Secunderabad. ...PETITIONER/ACCUSED No.4 The Assistant Commissioner of Central Tax, Anti-Evasion, lVedchal CGST Commissionerate, [t4edchal GST Bhavan, Hyderabad - 500004. Rep. by Spl. p.p., High Court, Hyderabad. ...RESPONDENT Petition under Section 439 of Cr.P.C praying that in the circumstances stated in the l\.4emorandum of Grounds of Criminal Petition, the High Court may be pleased to enlarge the petitioner / accused no.4 on bail in HQAE No. 205 of 2019-20, on the file of The Assistant Commissioner of Central Tax, Ir/edchal, Hyderabad and release the petitioner / accused No.4 on such terms and conditions.
This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Smt P. Parimala, Advocate for the Petitioner and Sri B. Narayana Reddy, Senior Standing Counsel for CEC & Service Tax, High Court of Telangana for the Sole Respondent.
The Court made
The judgment continues below.
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Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.