Pawan Kumar vs. State Of Punjab And Anr
Held
The High Court held that the conditions imposed for bail were not onerous or arbitrary, considering the serious economic offense involving crores of rupees. The court found no reason to interfere with the bail conditions imposed by the lower court.
Facts
The petitioner was booked in a complaint under the CGST Act and related acts for alleged involvement in fake transactions and availing inadmissible input tax credit. He was granted bail under Section 167(2) Cr.P.C. with stringent conditions, including a heavy bank guarantee and FDR.
Key Issues
Whether the bail conditions imposed under Section 167(2) Cr.P.C. for a serious economic offense are stringent and onerous, and if the High Court should exercise its inherent powers under Section 482 Cr.P.C. to modify them.
Sections Cited
Section 132 (1) (b&c), Section 132 (1) (i), Section 167(2) Cr.P.C., Section 482 Cr.P.C., Section 446 Cr.P.C.
AI-generated summary — verify with the full judgment below
CRM-M- 16487 of 2021 -1- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CRM-M- 16487 of 2021 (O&M)
Date of decision : 28.5.2021 ... Coram: Hon'ble Mr. Justice H. S. Madaan Present: Mr. Atul Goyal, Advocate for the petitioner Mr. J.S. Ghuman, Deputy Advocate General, Punjab. Mr. Saurabh Goel, Advocate for the complainant.
... H. S. Madaan, J. (Oral) Case taken up through video conferencing. CRM-13831-2021 This is an application for pre-ponment of hearing in the main petition which is fixed for 23.8.2021. Heard. The application stands accepted. The main petition is pre-poned and taken up today. Main case. Petitioner - Pawan Kumar, aged about 50 years, s/o Joginder Pal, resident of House No. 243-B, Bhagya Hoes, Jain BANITA CHUGH 2021.05.28 15:50 I agree to specified portions of this document
CRM-M- 16487 of 2021 -2- Colony, Basti Jodhewal, Ludhiana, was booked as an accused in complaint under Section 132 (1) (b&c) punishable un
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