Badrilal Maali S/O Mukna Ram Mali vs. Senior Intelligence Officer
Facts
The petitioner, Badrilal Maali, filed a criminal miscellaneous bail application before the High Court of Rajasthan, Bench at Jaipur. The application was filed against the Senior Intelligence Officer, Directorate General of Goods and Services Tax Intelligence, Jaipur Zonal Unit, and the State of Rajasthan. The petitioner was confined in Central Jail Jaipur. The specific tax period, the order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the provided judgment. The procedural history leading to the bail application is also not detailed.
Held
The Court granted the petitioner's request to withdraw the bail application. Consequently, the bail application was dismissed as withdrawn, with liberty granted to the petitioner to file afresh at an appropriate stage. The Court did not delve into the merits of the bail application or the underlying GST dispute. The reasoning for granting the withdrawal is solely based on the petitioner's request. No specific GST provisions were discussed or interpreted by the Court in this order.
Key Issues
1. Whether the petitioner is entitled to bail in the present circumstances? (Question of law/mixed law and fact). The petitioner's counsel sought permission to withdraw the bail application with liberty to file afresh at an appropriate stage. The respondents' arguments are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Bail Application No. 11747/2021 Badrilal Maali S/o Mukna Ram Mali, Aged About 27 Years, R/o Vill. Bhasu Tehsil Todaraisingh Dist. Tonk Raj. Present R/o Aaditya Apartment Ground Floor Plot No. G-67 Vishwa Nagar New Sanganer Road Sodala Jaipur (At Present Confined In Central Jail Jaipur) ----Petitioner Versus
Senior Intelligence Officer, Directorate General Of Goods And Services Tax Intelligence Jaipur Zonal Unit Jaipur
State Of Raj., Through P.P. Metropolitan Jaipur No. 2 Jaipur ----Respondents For Petitioner(s) : Mr. Bajrang Lal Choudhary For Respondent(s) : Mr. Mahendra Meena, Public Prosecutor Mr. Kinshuk Jain, Sr. Standing Counsel for GST Department HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 31/08/2022 Learned counsel for the petitioner seeks permission to withdraw this bail application with liberty to file afresh at appropriate stage. Permission, as sought for, is granted. The bail application is dismissed as withdrawn with liberty, as prayed. (CHANDRA KUMAR SONGARA),J Payal/2
The judgment continues below.
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