Subair .T.B vs. State Of Kerala
Original PDF →This is an application filed for anticipatory bail in respect of an offence registered under the provisions of Section 70 of the Central Goods and Services Tax Act, 2017 (for short, the Act).
When the matter came up for consideration, the learned Special Public Prosecutor pointed out that, in the light of the decision rendered by the Hon'ble Supreme Court in Criminal Appeal which arising out of SLP (Crl.)No.4212-4213 of 2019, no application for anticipatory bail can be entertained in respect of the offences under the Act. In such circumstances, as this application is not maintainable, Bail Application is dismissed as withdarwn without prejudice to the rights and remedies of the petitioner. ZIYAD RAHMAN A.A. JUDGE shg
BAIL APPL.NO.7478 OF 2023 3 APPENDIX OF BAIL APPL. 7478/2023 PETITIONER ANNEXURES Annexure 1 AOF THE SUMMONS DATED 31.07.2023 ISSUED BY THE 2ND RESPONDENT Annexure 2 AOF THE SUMMONS DATED 17.08.2023 ISSUED BY THE 2ND RESPONDENT Annexure 3 AOF THE ORDER DATED 22.04.2021 IN BA 220 OF 2021
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.