Anupam Singla vs. State Of Haryana

Facts

The petitioner, Anupam Singla, invoked the jurisdiction of the High Court under Section 439 Cr.P.C. seeking regular bail. The bail application pertains to FIR No. 73, dated January 28, 2019, registered at Police Station City Bhiwani, District Bhiwani. The FIR was registered under Sections 420, 467, 468, 471, 201, and 120-B of the Indian Penal Code, and also under Section 132(1)(B) and (C) of the CGST Act, 2017. The respondent is the State of Haryana. After some arguments, the learned counsel for the petitioner sought permission to withdraw the petition.

Held

The Court considered the prayer made by the learned counsel for the petitioner. The counsel for the petitioner, after arguing the matter for some time, sought permission to withdraw the bail petition. The Court accepted this prayer. Consequently, the petition was dismissed as withdrawn. No findings were made on the merits of the bail application or the allegations under the CGST Act or the IPC. The operative direction was to dismiss the petition as withdrawn.

Key Issues

The primary issue before the Court was whether the petitioner, Anupam Singla, was entitled to regular bail in connection with FIR No. 73 dated 28.01.2019. This FIR was registered under various sections of the Indian Penal Code and Section 132(1)(B) and (C) of the CGST Act, 2017. The petitioner, through their counsel, argued for the grant of bail. The respondent, State of Haryana, was represented by its counsel. However, the judgment records that after arguing for some time, the learned counsel for the petitioner prayed for the withdrawal of the present petition. No specific arguments from the State's side regarding the merits of the bail application are recorded.