Amit Patil vs. Union Of INDIA And Another
Held
The Court granted bail to the applicant, considering the maximum punishment of up to five years and the period already spent in custody. The applicant is to be released on furnishing a personal bond and sureties.
Facts
The applicant was arrested for allegedly raising false input tax credit of Rs. 39.55 Crores through a fictitious firm. He claims to be innocent and has been enlarged on bail in a previous similar case.
Key Issues
Whether the applicant is entitled to bail given the allegations of fraudulent input tax credit claims and the quantum of punishment.
Sections Cited
Section 132(1)(c), Section 132(1)(i)
AI-generated summary — verify with the full judgment below
Court No. - 79 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34227 of 2022 Applicant :- Amit Patil Opposite Party :- Union Of India And Another Counsel for Applicant :- Manish Gupta,Arjit Gupta,Bijendra Kumar Mishra Counsel for Opposite Party :- A.S.G.I.,Kuldeep Singh Chauhan,Parv Agarwal Hon'ble Subhash Vidyarthi,J. 1.Heard the learned counsel for the applicant, Sri Parv Agarwal, learned counsel for the informant, Sri Jitendra Kumar Jaiswal, the learned A.G.A. for the State and perused the record. 2.The present bail application has been filed by the applicant with the prayer to enlarge him on bail in Case Crime No.580 of 2022, under Sections 132(1)(c)& (i) CGST Act, 2017, District Meerut.
The applicant has been arrested on allegation of raising false claims of input tax credit through his fictitious firm M/s Swastik Trader.
The Directorate General of GST Intelligence has filed a complaint in the Court of Special Chief Judicial Magistrate, Meerut alleging that the applicant has raised false input tax credit to the tune of Rs.39.55 Crores. 5.It has been averred in the affidavit filed in support of the bail application that the applicant is an innocent person, he has been
The judgment continues below.
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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.