Mohd Arif vs. Union Of INDIA And Another
Held
The Court granted bail to the applicant, considering the substantial deposit made towards the tax evasion amount and the applicant's lack of criminal history. The bail was granted subject to certain conditions to ensure cooperation with the trial.
Facts
The applicant sought bail in a case involving alleged tax evasion under the CGST and IGST Acts. He had deposited a significant portion of the demanded tax amount, demonstrating bona fide intention.
Key Issues
The primary issue was whether the applicant should be granted bail considering the substantial deposit made towards tax evasion and his conduct during the investigation.
Sections Cited
Section 132(1)(i) of CGST Act, Section 20 of IGST Act
AI-generated summary — verify with the full judgment below
Court No. - 49 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21715 of 2020 Applicant :- Mohd Arif Opposite Party :- Union Of India And Another Counsel for Applicant :- Swetashwa Agarwal,Irfan Chaudhary Counsel for Opposite Party :- Ramesh Chandra Shukla Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Sri Swetashwa Agarwal, learned counsel for the applicant, Sri Ramesh Chandra Shukla, learned counsel for the Union of India, Sri Prashant Kumar, learned A.G.A. for the State and perused the material on record.
The instant bail application has been filed on behalf of the applicant- Mohd Arif with a prayer to release him on bail in Case No. 02 of 2019, under Section 132(1)(i) of CGST Act read with Section 20 of IGST Act, District- Meerut, during pendency of trial.
It is argued by the learned counsel for the applicant that as per the arrest memo, applicant was directed to deposit an amount of Rs.7.82 crores which was the amount regarding tax evasion. As is clear from the order dated 26.08.2020 which has been passed by this Court, applicant has already deposited an amount of 7,68,82,000/- through RTGS on 16th November, 2019 with the department which has not been denied by the counsel for the d
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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.