Mohammad Faheem vs. Union Of INDIA And Another
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Court No. - 80 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6525 of 2021 Applicant :- Mohammad Faheem Opposite Party :- Union Of India And Another Counsel for Applicant :- Namit Srivastava Counsel for Opposite Party :- G.A.,R.C. Shukla Hon'ble Om Prakash Tripathi,J.
This anticipatory bail application has been moved by applicant in summons under Section 70 of Central Goods and Services Tax Act 2017 issued by Superintendent CGST Commissionerate, Gautam Budh Nagar, Greater Noida.
None present on behalf of applicant to press this anticipatory bail application even in revised call.
Learned A.G.A. for State is present.
Accordingly, instant anticipatory bail application is rejected.
Interim protection, if any, in favour of applicant is vacated.
Order Date :- 13.9.2022 Sharad/- SRIVASTAVA Date: 2022.09.15 12:02:28 IST Reason: Location: High Court of Judicature at Allahabad
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