Jagvinder Singh vs. Union Of INDIA Through Directorate General Of Dst Intelligence, Zonal Unit
Held
The Court granted bail to the applicant, noting that his case was similar to a co-accused who had already been granted bail. The Court considered the nature of the offense, evidence, and the applicant's right to liberty.
Facts
The applicant is accused of operating fake firms and issuing fake invoices to facilitate fraudulent Input Tax Credit (ITC) claims, amounting to crores of rupees. The applicant allegedly admitted his role in issuing fake bills.
Key Issues
The primary issue was whether the applicant, accused of large-scale GST fraud, should be granted bail, especially considering a co-accused with similar allegations was already released.
Sections Cited
Section 132(1)(b), Section 132(1)(i), Section 132(2), Section 132(5), Section 70
AI-generated summary — verify with the full judgment below
Court No.74 Case :- Criminal Misc.Bail Application No.39032 of 2022 Applicant:- Jagvinder Singh Opposite party:- Union of India through Directorate General of Dst Intelligence, Zonal Unit.
Counsel for Applicant:- Anshuman Vidhu Chandra, Pankaj Rai Counsel for Opposite Party :- Dhananjay Awasthi Hon'ble Deepak Verma, J.
Counter affidavit filed on behalf of the informant, is taken on record.
Learned counsel for the applicant refused to file rejoinder affidavit.
Heard Sri Anshuman Vidhu Chandra, learned counsel for the applicant, Sri Dhananjay Awasthi, learned counsel for the informant, learned A.G.A. for the State and perused the record.
The instant bail application has been filed on behalf of the applicant Jagvinder Singh with a prayer to release him on bail in Case No.DGCI/GRU/INV/4582/2021, under Sections 132(1)(b) punishable 132(1)(i) of Central Goods and Servicew Tax Act, 2017, Directorate General, DGGI, GST, Ghaziabad Regional Unit, Meerut Zonal Unit, Meerut during pendency of the trial.
Allegations in the complaint filed by Directorate General of G.S.T.
Intelligence, Zonal Unit, Meerut regarding offences committed under section 132(1)(b) of the Central Goods and Services T
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.