Vinay Gupta vs. Directorate General Of Goods And Service Tax Intellligence Shankar Prasad Sarma
Held
The petitioner appeared before the trial court, furnished bail bonds, and has been regularly attending proceedings. The interim bail order was made absolute.
Facts
The petitioner sought anticipatory bail in a complaint case under the CGST Act and IGST Act. He had previously been granted interim bail and directed to appear before the trial court.
Key Issues
The primary issue was whether to confirm the interim anticipatory bail granted to the petitioner in a GST-related case.
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 216 CRM-M-20837-2022 (O&M) Date of decision: 11.10.2022 VINAY GUPTA
...Petitioner Versus SHANKAR PRASAD SARMA, DEPUTY DIRECTOR, DIRECTORATE GENERAL OF GOODS AND SERVICE TAX INTELLLIGENCE .....Respondent CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL Present:- Mr. Deepak Gupta, Advocate for the petitioner. Mr. TK Joshi, Senior Standing Counsel for the respondent. **** Magistrate/trial Court/Duty Magistrate and on his doing so, the Court concerned was directed to release him on bail. Learned counsel for the petitioner submits that pursuant to the aforesaid, the petitioner has appeared before the learned Additional Chief Judicial Magistrate, Gurugram, on 26.05.2022 and had furnished
The judgment continues below.
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