Dashrath Singh S/O Shri Swai Singh vs. Union Of INDIA
Original PDF →No AI summary yet for this judgment.
[2023/RJJP/002912] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Second Bail Application No. 1826/2023 Dashrath Singh S/o Shri Swai Singh, Aged About 31 Years, R/o Village Post Sankhu, Tehsil Laxmangarh, District Sikar (Rajasthan) (Presently Confined At Central Jail Jaipur) ----Petitioner Versus Union Of India, Through Superintendent Central Goods And Service Tax And Central Product Tax Commissionerate, Jaipur. ----Respondent For Petitioner(s) : Ms. Anisha Yadav on behalf of Mr. Kapil Gupta For Respondent(s) : Mr. Kinshuk Jain, Sr. Standing Counsel for CGST HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 16/02/2023 Learned counsel for the petitioner seeks permission to withdraw this second bail application.
Permission, as sought for, is granted.
Accordingly, the second bail application is dismissed as withdrawn. (CHANDRA KUMAR SONGARA),J Satyendra/10
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.