Tusharanshu Singhal S/O Shri Banwari Lal Singhal vs. Union Of INDIA

Held

The Court held that bail provisions are not punitive or preventive, and the gravity of the allegation or quantum involved cannot be the sole consideration for declining bail. It noted that the evidence is documentary and electronic, the investigation is substantially complete, and no further recovery or custodial interrogation is required.

Facts

The petitioner was arrested in connection with an investigation into alleged wrongful availment and passing on of Input Tax Credit amounting to approximately Rs. 13.21 Crores. The case involved search proceedings, seizure of documents and electronic records, and recording of statements.

Key Issues

Whether the petitioner is entitled to bail given the nature of evidence, completion of investigation, and absence of criminal antecedents. The court also considered whether continued incarceration is necessary for recovery of alleged tax liability.