Jagriti Garg vs. Directorate General Of Goods And Services Tax Intelligence
Held
The petitioner, Jagriti Garg, sought permission to withdraw the writ petition. The Court, upon noticing the prayer made in the application (CRM-W-821-2021) to pre-pone the hearing, allowed the application and preponed the hearing of the main case. Subsequently, the counsel for the petitioner sought and was granted permission to withdraw the petition. Therefore, the Court dismissed the petition as withdrawn. No specific findings were made on the merits of the habeas corpus or certiorari claims, as the petition was withdrawn by the petitioner before any substantive adjudication.
Facts
The petitioner, Jagriti Garg, filed a writ petition under Article 226 of the Constitution of India seeking a writ of habeas corpus for the release of Sahil Garg, who was arrested by the Directorate General of Goods and Services Tax Intelligence (DGGI) and sent to Burail Jail, Chandigarh. The petitioner also sought a writ of certiorari to quash an order dated 18.06.2021. The petition was filed before the High Court of Punjab and Haryana at Chandigarh. An application (CRM-W-821-2021) was filed to pre-pone the hearing of the main case, which was allowed. Subsequently, the counsel for the petitioner sought and was granted permission to withdraw the main petition.
Key Issues
1. Whether the petitioner is entitled to a writ of habeas corpus directing the release of the detenue, Sahil Garg, from illegal detention by the Directorate General of Goods and Services Tax Intelligence and subsequent committal by the Duty Magistrate, Chandigarh. 2. Whether the order dated 18.06.2021, passed by the respondent authority, is liable to be quashed by a writ of certiorari. The petitioner argued for the release of the detenue and the quashing of the order, seeking relief under Article 226 of the Constitution. The respondent, the Directorate General of Goods and Services Tax Intelligence, was represented by its counsel. The judgment does not record specific arguments made by the respondent.
AI-generated summary — verify with the full judgment below
CRWP-6201-2021(O&M) 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (116) CRWP-6201-2021(O&M)
Date of decision: 20.07.2021 Jagriti Garg ...Petitioner Versus Directorate General of Goods and Services Tax Intelligence ...Respondent CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present:- Mr. Aman Garg, Advocate for the petitioner.
Mr. Rajesh Sethi, Senior Standing Counsel with Ms. Varinder Kaur Warraich, Standing Counsel for the respondent. ... SUVIR SEHGAL, J. (Oral)
The Court has been convened through video conferencing due to Covid-19 pandemic. CRM-W-821-2021 Noticing the prayer made in the application, it is allowed. Hearing of the main case is preponed to today and is ordered to be taken on Board. CRWP-6201-2021 Instant petition has been filed under Article 226 of the Constitution of India for a writ of habeas corpus directing the respondent to release detenue namely Sahil Garg, who has been arrested by the respondent and illegally sent to Burail Jail, Chandigarh by learned Duty Magistrate, Chandigarh and for a writ of certiorari for quashing order dated 18.06.2021 (Annexure P-3). KAMAL SHARMA 2021.07.20 17:12 I attest to the accuracy and int
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