Dharminder Kumar @ Bobby Garg vs. Investigating Officer Dg Of Goods And Services Tax Intelligence

Facts

The petitioner, Dharminder Kumar @ Bobby Garg, filed a petition before the High Court of Punjab and Haryana at Chandigarh. The petition was against the Investigating Officer, DG of Goods and Services Tax Intelligence. The petitioner's counsel submitted that the petitioner had been granted default bail under Section 167(2) of the Code of Criminal Procedure (Cr.P.C.), rendering the present petition infructuous. The respondent's counsel did not dispute this submission. The case was taken up for hearing through video-conferencing.

Held

The Court held that the petition had become infructuous. This finding was based on the undisputed submission by the petitioner's counsel that default bail had been granted to the petitioner under Section 167(2) of the Code of Criminal Procedure. The respondent's counsel did not contest this assertion. Consequently, the Court found no necessity to proceed further with the petition. The ratio decidendi is that a petition filed before a High Court becomes infructuous if the underlying grievance is resolved by subsequent events, such as the grant of default bail, and this is not disputed by the opposing party. The operative direction was to dismiss the petition as having become infructuous.

Key Issues

1. Whether the present petition has become infructuous due to the grant of default bail to the petitioner under Section 167(2) Cr.P.C.? Petitioner's Argument: The petitioner argued that the grant of default bail under Section 167(2) Cr.P.C. has made the current petition infructuous. Respondent's Argument: The respondent (Investigating Officer, DG of Goods and Services Tax Intelligence) did not dispute the petitioner's submission regarding the grant of default bail and the consequent infructuousness of the petition.