Kanika Dhingra vs. State Of U.P.
Held
The Court rejected the bail applications, finding that the applicants' alleged involvement in the financial transactions, despite their husband/father already being granted bail in a related GST Act case, warranted continued detention.
Facts
Multiple FIRs were lodged alleging the fraudulent creation of GST registrations using stolen PAN cards and personal details. The applicants are accused of involvement in transactions between companies that allegedly passed on input tax credit.
Key Issues
Whether the applicants are entitled to bail given their alleged role in financial irregularities and the ongoing investigation into fraudulent GST registrations.
Sections Cited
CGST Act, 2017
AI-generated summary — verify with the full judgment below
1 AFR Neutral Citation No. - 2024:AHC:142289 HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 75 CRIMINAL MISC. BAIL APPLICATION No. - 25547 of 2024 Kanika Dhingra ---- ----
Opposite Party With - Criminal Misc. Bail Application Nos. 27277/2024, 27447/2024, 27485/2024, 27549/2024 & 27693/2024. --- Appearance: Mr. Anoop Trivedi Sr. Advocate Mr. Nafees Ahmad, Advocate … For Applicants Mr. Manish Goel, Sr. Advocate/ Additional Advocate General, U.P. Mr. Amit Singh Chauhan, AGA-I Mr. Mayank Awasthi, Brief Holder Mr. Rishi Kumar, Additional Chief Standing Counsel Mr. Nitesh Srivastava, AGA … For Opposite Party --- Hon'ble Mrs. Manju Rani Chauhan,J.
This bunch of bail applications arises out of three first information reports, which are: (i) FIR /Case Crime No. 203 of 2023, dated 04.05.2023, under Sections 420, 467, 468, 471 IPC, Police Station Noida Sector-20, District Gautam Buddh Nagar (ii) FIR/Case Crime No. 248 of 2023, dated 01.06.2023, under Sections 420, 467, 468, 471 IPC, Police Station Noida Sector-20, District Gautam Buddh Nagar, and (iii) FIR/Case Crime No. 255 of 2023, dated 08.06.2003, under Secti
The judgment continues below.
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