Raman Kumar Chopra vs. State Of Punjab
Held
The Court granted bail, noting that the petitioners had already been incarcerated for over 1 year and 4 months. It also considered that the trial had not commenced and the maximum sentence prescribed for the offense was 5 years.
Facts
Two petitioners sought regular bail in proceedings initiated for allegedly creating bogus firms to avail inadmissible input tax credit (ITC) on the strength of fake invoices. The total ITC involved was over Rs. 31 crores.
Key Issues
Whether continued detention of the petitioners is justified given the substantial period already spent in custody and the pendency of the trial.
Sections Cited
Section 132, Section 20
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (1)
CRM-M-12505-2022 (O&M) Raman Kumar Chopra ...Petitioner Versus State of Punjab
...Respondent (2) CRM-M-37892-2022 (O&M) Sunil Kumar ...Petitioner Versus State of Punjab and another
...Respondents Date of Decision:- 14.12.2022 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL Present: Mr. Hitesh Verma, Advocate for the petitioner in CRM-M-12505-2022. Mr. P.S.Ahluwalia, Advocate for the petitioner in CRM-M-37892-2022. Mr. Siddharth Attri, AAG, Punjab Mr. Sourabh Goel, Advocate, Senior Standing Counsel, CBIC Ms. Samridhi Jain, Advocate, Mr. Tej Bahadur, Advocate and Ms. Shivani Sahni, Advocate for the respondent. ***** GURVINDER SINGH GILL, J
.
This order shall dispose off the above mentioned two petitions filed on behalf of Raman Kumar Chopra and Sunil Kumar seeking grant of regular bail in proceedings initiated by Superintendent (Anti-Evasion) CGST, Commissionerate Ludhiana under Section 132 of the Central Goods and KAMAL KUMAR 2022.12.15 17:08 I attest to the accuracy and authenticity of this document
2 CRM-M-12505-2022 (O&M) CRM-M-378
The judgment continues below.
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