Rakesh Puri vs. State Of Haryana
Held
The Court granted bail to the petitioner, considering his prolonged custody, the commencement of trial, and the non-violent nature of the alleged offence. It was deemed that further preventive custody would serve no useful purpose.
Facts
The petitioner was arrested in connection with an FIR registered for offences including cheating and forgery, related to fraudulent GST registration using false documents and fake invoices. The petitioner claims to have been falsely implicated and his identity misused by others.
Key Issues
The primary issue was whether the petitioner, accused of GST fraud, should be granted bail given the stage of the trial and his period of custody.
Sections Cited
Rule 25
AI-generated summary — verify with the full judgment below
CRM-M-35188-2023 (O&M)
2023:PHHC:096180
222
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-35188-2023 (O&M)
Date of decision: 27.07.2023
Rakesh Puri
….Petitioner
Versus
State of Haryana
….Respondent
CORAM: HON’BLE MR. JUSTICE ARUN MONGA
Present:- Mr. Gulshan Mehta, Advocate
for the petitioner.
Mr. Karan Garg, AAG, Haryana.
**** ARUN MONGA, J. (ORAL)
Custody certificate of the petitioner has been tendered in Court by learned State counsel, which is taken on record.
Petitioner seeks bail in criminal case bearing FIR No.626 dated 25.06.2019, registered under Sections 420, 467, 468, 471 and 201 of the Indian Penal Code, 1860 (for short ‘IPC’), at Police Station Chandni Bagh, Panipat, Haryana.
A complaint dated 20.06.2019 was filed by the Proper Officer-cum-Excise & Taxation Officer (State Tax), Panipat, resulting in the registration of an FIR. The complaint alleged that one N. Nasarbasha fraudulently registered himself under the CGST/HGST Act, 2017, using the name of M/s Sh. Shyam Enterprises with GSTIN- 06ARWPN8011
The judgment continues below.
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