Rajiv Jindal vs. State Of U.P.
Held
The Court held that the genuineness of the complaint questioning territorial jurisdiction cannot be raised solely on the basis of where the GST firm was registered, as its connections with other fake firms also need to be considered. The Court found the case unsuitable for granting bail.
Facts
The applicants sought bail in connection with multiple FIRs alleging offenses under Sections 420, 467, 468, 471 IPC and 120B IPC. The allegations involved the registration of fake firms and potential GST fraud.
Key Issues
The primary issue was whether the applicants were entitled to bail given the serious nature of the allegations, including economic offenses and potential GST fraud. The court also considered the territorial jurisdiction in relation to GST registration and fake firms.
AI-generated summary — verify with the full judgment below
1 AFR Neutral Citation No. - 2024:AHC:146622 HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 75 CRIMINAL MISC. BAIL APPLICATION No. - 53010 of 2023 Rajiv Jindal ---- ----
Opposite Party With - Criminal Misc. Bail Application Nos. 52966/2023, 53475/2023, 55125/2023, 55131/2023, 51907/2023, 51920/2023, 52254/2023, 53246/2023, 50362/2023, 50510/2023, 55268/2023, 55161/2023, 55235/2023, 55245/2023, 6728/2024, 8746/2024, 9061/2024, 10526/2024, 10527/2024, 10528/2024, 6882/2024, 5007/2024, 50753/2023, 10603/2024, 8643/2024, 11406/2024, 11452/2024, 11581/2024, 50337/2023, 2994/2024, 2742/2024, 525/2024, 561/2024, 56396/2023, 8136/2024, 52956/2023, 53087/2023, 53088/2023, 18705/2024, 12687/2024, 13150/2024, 13386/2024, 16146/2024, 16288/2024, 16413/2024, 16981/2024, 16999/2024, 17749/2024, 17802/2024, 17809/2024, 18616/2024, 19304/2024. 26838/2024, 26942/2024. --- Appearance: Mr. Kamal Krishna Sr. Advocate Mr. Manish Tiwary, Sr. Advocate Mr. Vinay Saran Sr. Advocate Mr. Arvind Srivastava, Advocate Mr. Prakhar Saran Srivastava, Advocate Mr. Eshan Lamba, Advocate Mr. Aushim Luthra, Advocate Mr. Vineet Sa
The judgment continues below.
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