Subair .T.B vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH MONDAY, THE 11TH DAY OF SEPTEMBER 2023 / 20TH BHADRA, 1945 WP(C) NO. 29676 OF 2023 PETITIONER: SUBAIR .T.B, AGED 60 YEARS, S/O THACHAYIL BEERAN, MOHABATT KINAVAKKAL, ALAVI PEEDIKA, KOTTAYAM MALABAR POST, KUTHUPARAMBA, KANNUR, PIN – 670643. BY ADVS. SRI. SHARAN SHAHIER SRI. JOSEPH KODIANTHARA (SR.) SMT. RAKHY BABY RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY(TAXES), DEPARTMENT OF FINANCES, GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM, PIN – 695001. 2 THE COMMISSIONER, KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, 9TH FLOOR, TAX TOWERS, KARAMANA P.O, KILLIPPALAM,THIRUVANANTHAPURAM, PIN – 695002. 3 INTELLIGENCE OFFICER, THE OFFICE OF THE INTELLIGENCE OFFICER, INTELLIGENCE UNIT, KANHANGAD, STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA, PIN – 671315. BY ADV. SMT. RESHMITA RAMACHANDRAN -GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 29676 OF 2023 2 DINESH KUMAR SINGH, J. -------------------------- W.P.(C) No.29676 of 2023 ------------------------- Dated this the 11th day of September, 2023 JUDGMENT
The present Writ Petition (Civil) under Article 226 of the Constitution of India is filed impugning Exhibits P-1 and P-2 summons for appearance of the petitioner for arrest for violation of Section 69 (1) of the CGST Act, 2017. 2. Mr. Joseph Kodianthara (Sr.), Learned Counsel for the petitioner submits that without compliying the mandatory provisions of Section 41A of the Cr.P.C., petitioner is sought to be arrested for an alleged offence as defined under of Section 69 (1) of the CGST Act, 2017. In support to his submission, Learned Counsel for the petitioner has placed reliance on the Supreme Court Judgment in State of Gujarat etc. v. Choodamani Prameshwaran Iyer and Another (2023 SCC Online SC 1043).
On the other hand, Ms. Rashmita Ramachandran, Learned Government Pleader has opposed the writ petition and submitted that the petitioner has been issued notice for appearance and despite the notice, the petitioner has not appeared to record his
WP(C) NO. 29676 OF 2023 3 statement. The petitioner is an absconder. She further submits that in fact, in this case, though there is no requirement of compliance of the provisions of Section 41A of the Cr. P.C., but the same should be deemed to have been complied by issuing summons vide Exhibits P-1 and P-2. 4. I have considered the submissions and gone through the Judgment in State of Gujarat etc. (supra) cited by the Learned Counsel for the petitioner. In the said Judgment reliance has been placed on an earlier Judgment passed by the High Court for the State of Telangana in P. P. Ramana Reddy v. Union of India (W.P.(C) No.4764 of 2019 and allied petitions decided on 18.04.2019). In P. P. Ramana Reddy (supra), in paragraphs 41 to 43 while interpreting the provisions of Section 69(1) of CGST Act, 2017 in juxtaposition of the provisions of Section 41 and 41A it has been held as under; “41. Though for the purpose of summoning of witnesses and for summoning the production of documents, the Proper Officer holding the enquiry under the CGST Act, 2017 is treated like a Civil Court, there are four other places in the Act, where a reference is made, directly or indirectly, to the Cr.P.C. They are (1) the reference to Cr.P.C. in relation to search and seizure under Section 67(10) of CGST Act, 2017, (2) the reference to Cr.P.C. under sub-Section (3) of Section 69 in relation to the grant of bail for a person arrested in connection to a non- cognizable and bailable offence, (3) the reference
WP(C) NO. 29676 OF 2023 4 to Cr.P.C. in Section 132 (4) while making all offences under the CGST Act, 2017 except those specified in clauses (a) to (d) of Section 132 (1) of CGST Act, 2017 as non-cognizable and bailable and (4) the reference to Sections 193 and 228 of IPC in Section 70(2) of the CGST Act, 2017. Therefore, the contention of learned Additional Solicitor General that in view of Section 69(3) of the CGST Act, 2017, the petitioners cannot fall back upon the limited protection against arrest, found in Sections 41 and 41A of Cr.P.C., may not be correct. As pointed out earlier, Section 41-A was inserted in Cr.P.C. by Section 6 of the Code of Criminal Procedure (Amendment) Act, 2008. Under sub-Section (3) of Section 41A Cr.P.C., a person who complies with a notice for appearance and who continues to comply with the notice for appearance before the Summoning Officer, shall not be arrested. In fact, the duty imposed upon a Police Officer under Section 41A(1) Cr.P.C., to summon a person for enquiry in relation to a cognizable offence, is what is substantially ingrained in Section 70(1) of the CGST Act. Though Section 69(1) which confers powers upon the Commissioner to order the arrest of a person does not contain the safeguards that are incorporated in Section 41 and 41A of Cr.P.C., we think Section 70(1) of the CGST Act takes care of the contingency.
In any case, the moment the Commissioner has reasons to believe that a person has committed a cognizable and non-bailable offence warranting his arrest, then we think that the safeguards before arresting a person, as provided in Sections 41 and 41A of Cr.P.C., may have to be kept in mind.
But, it may be remembered that Section 41A(3) of Cr.P.C., does not provide an absolute irrevocable guarantee against arrest. Despite the compliance with the notices of appearance, a Police Officer himself is entitled under Section 41A(3) Cr.P.C., for reasons to be recorded, arrest a person. At this stage, we may notice the difference in language between Section 41A(3) of Cr.P.C. and 69(1) of CGST Act, 2017. Under Section 41A(3) of Cr.P.C., "reasons are to be recorded", once the Police Officer is of the opinion that the persons concerned ought to be
WP(C) NO. 29676 OF 2023 5 arrested. In contrast,Section 69(1) uses the phrase "reasons to believe". There is a vast difference between "reasons to be recorded" and "reasons to believe."”
The High Court for the State of Telangana has held that there is vast difference between the phrase “reasons to believe” when placing reliance under Section 69 (1) of the CGST Act, 2017 and the phrase “reasons are to be recorded” under Section 41A(3) of Cr.P.C. The said Judgment does not laid down that Section 41A notice has to be issued to an offender who has allegedly committed an offence under Section 69(1) of the CGST Act, 2017. From reading of the extracted paragraphs, it would be evident that only safeguards that are provided under Section 41A of the Cr.P.C. are to be kept in mind, if a person is sought to be arrested for offences under Section 69 (1) of the CGST Act, 2017. 6. Therefore, I do not find any substance in the submission made by the Learned Counsel for the petitioner that the provisions of Section 41A of the Cr.P.C. are to be complied with in case of an offender for violation of Section 69(1) of the CGST Act, 2017. However, considering the facts and circumstances of the case, this Court finds that one opportunity to the petitioner to appear before the authorities for the purpose of recording his statement is to be given and, therefore, the petitioner is directed
WP(C) NO. 29676 OF 2023 6 to appear before the authority concerned on 13.09.2023 (Wedne ay). It is made clear that this Court has not prohibited for the exercise of discretion vested in the authority in respect of arrest of the petitioner. However, if the arrest is necessitated, the relevant parameters as per the Judgment in P. P. Ramana Reddy (supra) may be kept in mind. With the aforesaid directions and findings the writ petition is finally disposed of. DINESH KUMAR SINGH JUDGE Svn
WP(C) NO. 29676 OF 2023 7 APPENDIX OF WP(C) 29676/2023 PETITIONER’S EXHIBITS EXHIBIT P1 AOF THE SUMMONS DATED 31.07.2023 ISSUED UNDER SECTION 70 OF THE CGST ACT EXHIBIT P2 AOF THE SUMMONS DATED 17.08.2023 ISSUED UNDER SECTION 70 OF THE CGST ACT. EXHIBIT P3 AOF THE LETTER DATED 22.08.2023 ISSUED BY THE PETITIONER EXHIBIT P4 AOF THE JUDGMENT OF THE SUPREME COURT REPORTED IN 2023 SCC ONLINE SC 1043
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.