Sri Mujeeb Rehman vs. State Of Karnataka
Held
The petitioner's counsel filed a memo seeking permission to withdraw the petition. The Court took the memo on record and accordingly dismissed the petition.
Facts
The petitioner, Sri Mujeeb Rehman, proprietor of M/s Bismillah Metal Mart, filed a criminal petition seeking bail. The petition was filed under Section 439 of Cr.P.C. for offences punishable under the CGST Act/KGST Act.
Key Issues
The primary issue was the petitioner's prayer for bail. However, the petition was withdrawn before any substantive legal arguments were made.
Sections Cited
Section 132
AI-generated summary — verify with the full judgment below
- 1 -
NC: 2024:KHC:46558 CRL.P No. 11635 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF NOVEMBER, 2024 BEFORE THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY CRIMINAL PETITION NO. 11635 OF 2024 BETWEEN:
SRI MUJEEB REHMAN S/O SRI MANGALORE ABDUL KHADER AGED ABOUT 42 YEARS PROPRIETOR OF M/S BISMILLAH METAL MART RESIDING AT 2-10-815/3 BISMILLAH MANZIL BEJAI MANGALORE BEJAI NEW ROAD DEKSHINA KANNADA - 575 004 …PETITIONER (BY SRI. SHREEHARI, ADVOCATE) AND:
STATE OF KARNATAKA THROUGH SRI MOHAN KUMAR M COMMERCIAL TAX OFFICER (VIGILANCE-03) OFFICE OF THE JOINT COMMISSIONER OF COMMERCIAL TAXES VIGILANCE VTK-2 A BLOCK III FLOOR KORAMANGALA BENGALURU - 560 047 …RESPONDENT (BY SRI. M. DIWAKAR MADDUR, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439 OF CR.P.C. (FILED UNDER SECTION 483 BNNS) PRAYING TO ALLOW THIS PETITION AND GRANT BAIL TO THE PETITIONER IN CR.NO.55/2024 ON THE FILE OF SPL.COURT FOR ECONOMIC OFFENCES AT BENGALURU FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 132(1)(a)(b)(c) AND (e) OF THE CENTRAL GOODS AND SERVICES TAX ACT, 2017/ KARNATAKA GOODS AND SERVICES TAX ACT, 2017.
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.