Vikas Goel vs. Central Goods And Services Tax Commissionerate, Gurugram
Held
The Court held that the petitioner, being the main accused in an economic offense of huge magnitude, is not entitled to bail. The serious nature and gravity of the offense were considered.
Facts
The petitioner is accused of involvement in a GST fraud involving bogus billing and false claims of tax relief exceeding ₹80 crore. The case involves paper transactions without actual goods transportation or sale.
Key Issues
Whether the petitioner, accused of a large-scale economic offense, is entitled to regular bail.
Sections Cited
Section 132, Section 69
AI-generated summary — verify with the full judgment below
-1- CRM-M-18992-2019
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-18992-2019
Date of Decision: 24.07.2019 Vikas Goel
... Petitioner Versus
Deputy Director, Directorate General of Goods and Service Tax Intelligence, Gurugram Zonal Unit.
... Respondent CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Vinod S. Bhardwaj, Advocate, for the petitioner. Mr. Sunish Bindlish, Standing Counsel, for the respondent. INDERJIT SINGH, J. Petitioner has filed this second petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in a complaint case bearing No.COMA-137 dated 13.11.2018, titled as 'Shankar Prasad Sarma Versus MICA Industries and others', under Section 132 of the CGST Act, 2017 read with Section 10 of the IGST in exercise of the powers conferred under Section 69 of the CGST Act, 2017. Notice of motion was issued. Learned counsel appeared and filed a reply on behalf of the respondent-State and contested this petition. PARVEEN KUMAR 2019.07.29 17:13 I attest to the accuracy and integrity of this docum
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