Ashish Rajput vs. Union Of INDIA And 2 Others
Held
The Court found merit in the applicant's submissions, noting that the allegations against him and a co-accused were similar. Therefore, the applicant is entitled to bail pending the conclusion of the trial.
Facts
The applicant was arrested in connection with alleged GST evasion, including issuing invoices from bogus firms and availing fraudulent input tax credit. The applicant claims innocence, false implication, and that a co-accused has been granted bail.
Key Issues
Whether the applicant is entitled to bail given the alleged GST fraud and the bail granted to a co-accused with similar allegations.
Sections Cited
Section 132(1)(b), Section 132(1)(c), Section 132(1)(i)
AI-generated summary — verify with the full judgment below
Court No. - 79 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19060 of 2022 Applicant :- Ashish Rajput Opposite Party :- Union Of India And 2 Others Counsel for Applicant :- Bijendra Kumar Mishra Counsel for Opposite Party :- A.S.G.I.,Dhananjay Awasthi,G.A.,Parv Agarwal Hon'ble Subhash Vidyarthi,J.
Heard Sri Bijendra Kumar Mishra, the learned counsel for the applicant, Sri Shashi Shekhar, the learned A.G.A. for the State and perused the record.
The present bail application has been filed by the applicant in Case Crime No. 1 of 2021, under Sections 132(1)(b), 132(1)(c), 132(1) (i) of Central Goods and Services Tax Act, 2017 at Directorate General of GST Intelligence (DGGI), Dehradun Zonal Unit, with the prayer to enlarge him on bail.
In the affidavit filed in support of the bail application it has been specifically stated that the opposite party no.3 had issued summons to the applicant, in response to which he appeared before the opposite party no.3 and was arrested on 29-09-2021, however, in the counter affidavit it has been stated that the applicant appeared in the office of the opposite party no.3 on 29-09-2021, on which date his statement was recorded but it could not be con
The judgment continues below.
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