Sreena vs. Senior Intelligence Officer
Original PDF →Bail Appl./11209/2023HC KeralaGSTCNR KLHC01094503202328 February 2024Bench: HONOURABLE MR.JUSTICE C.S.DIAS2 pages
For Petitioner: ASWIN GOPAKUMAR, ANWIN GOPAKUMAR, ADITYA VENUGOPALAN, NIKITHA SUSAN PAULSON, MAHESH CHANDRAN, SARANYA BABUFor Respondent: SR PP SRI C S HRITHWIK
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 28TH DAY OF FEBRUARY 2024 / 9TH PHALGUNA, 1945
BAIL APPL. NO. 11209 OF 2023
PETITIONER:
SREENA
AGED 35 YEARS
KOLLAT HOUSE, ERAVU P.O., THRISSUR, KERALA, PIN -
680620
BY ADVS.
ASWIN GOPAKUMAR
ANWIN GOPAKUMAR
ADITYA VENUGOPALAN
NIKITHA SUSAN PAULSON
MAHESH CHANDRAN
SARANYA BABU
RESPONDENTS:
1
SENIOR INTELLIGENCE OFFICER
INTELLIGENCE UNIT, STATE GOODS AND SERVICES TAX
DEPARTMENT, KASARGODE, PIN - 671121
2
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
OTHER PRESENT:
SR PP SRI C S HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
28.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
B.A. NO.11209 OF 2023 2
Dated this the 28th day of February, 2024
The learned counsel appearing for the petitioner submits that the bail application may be dismissed as withdrawn. The said submission is recorded.
Resultantly, the bail application is dismissed as withdrawn. rmm28/2/2024 C.S.DIAS, JUDGE
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.