Jagdish S/O Amraram vs. Union Of INDIA

CRLMB/11169/2026HC RajasthanGSTCNR RJHC02066899202619 August 2026Bench: SAMEER JAIN3 pages

AI SummaryDismissed

Held

The Court denied bail, citing the magnitude of the economic offense, the sophisticated online fraud mechanism, and the ongoing investigation. It also directed steps to safeguard public revenue and coordinate with PMLA authorities.

Facts

The petitioner sought bail in connection with a GST Intelligence case involving alleged tax evasion of Rs. 120 Crores through fake invoicing and fictitious firms. The petitioner claimed to not be the registered owner and that the offenses were triable by a Magistrate.

Key Issues

Whether the petitioner is entitled to bail given the large-scale GST fraud and ongoing investigation. The court also considered directions for safeguarding public revenue.

Sections Cited

Section 132(1)(i), Section 73

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[2026:RJ-JP:33281] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Bail Application No. 11169/2026 CNR: RJHC020668992026 | URN: CRLMB / 20652U / 2026 Jagdish S/o Amraram, R/o 10, Rwd Village Keharwal, Tehsil Tibbi, District Hanumangarh (Raj.) At Present Resident Of Near Johad, Ward No. 2, Village Nanakpur, Tehsil And District Sirsa (Haryana) (At Present In Central Jail, Jaipur). ----Petitioner Versus Union Of India, Through Special Pp ----Respondent For Petitioner(s) : Mr. Rajesh Kumar Sharma For Respondent(s) : Mr. Jitendra Singh Poonia Special PP DGGI with Mr. Santosh Kumar Meena, Sr. Inteligence Officer for DGGS HON'BLE MR. JUSTICE SAMEER JAIN

Order 19/08/2026

The instant bail application has been filed under Section 483 of the BNSS, 2023 on behalf of the accused-applicant. The accused-applicant was arrested in connection with File No. DGGI/INT/INTL/702/2025-Gr-M-O/o-DD-DGGI-RU-Udaipur, registered by the office of the Directorate General of GST Intelligence (DGGI), Regional Unit, Udaipur, for the offence(s) punishable under Section 132(1)(i) of the Central Goods and Services Tax (CGST)

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.