Inderjeet Sharma @ Kakey vs. Union Of INDIA

Held

The Court noted that the learned counsel for the applicant stated that he did not want to press the bail application. Consequently, the Court rejected the application for grant of bail to the applicant, Inderjeet Sharma alias Kakey. No specific reasoning beyond the applicant's counsel not pressing the application was provided. The operative direction was the rejection of the bail application. No issues were expressly left undecided.

Facts

This matter concerns a bail application filed by Inderjeet Sharma @ Kakey. The applicant is involved in Case Crime No. 125 of 2021, registered under Section 132(1) punishable under Section 132(1)(i) of the Central Goods and Services Tax Act, 2017. The case was investigated by the Directorate General of GST Intelligence (DGGI) in Meerut. The applicant sought bail from the High Court. During the proceedings, the learned counsel for the applicant stated that he did not wish to press the bail application.

Key Issues

1. Whether the bail application filed by the applicant, Inderjeet Sharma @ Kakey, under Section 132(1)(i) of the Central Goods and Services Tax Act, 2017, should be granted? The applicant's counsel argued that they did not want to press the application. The opposite party, Union of India, was represented, but no specific arguments were recorded on their behalf regarding the merits of the bail application. The core issue revolved around the applicant's request for pre-arrest bail in a case involving alleged violations of the GST Act.