Satish Kumar vs. State Of Haryana
Held
The Court granted bail to the petitioner, noting that co-accused had already been granted the same concession. The petitioner had also been arrested and challan presented.
Facts
The petitioner sought regular bail in an FIR registered under various IPC sections for allegedly claiming bogus refunds on input tax credit. The complaint alleged fraudulent refund of Rs. 24,65,494/- by using false documents and without actual movement of goods.
Key Issues
Whether the petitioner is entitled to regular bail given the allegations and the bail granted to co-accused.
Sections Cited
Section 483
AI-generated summary — verify with the full judgment below
CRM-M-58336-2024 -1- 230 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-58336-2024 Date of Decision: 03.12.2024 Satish Kumar …Petitioner vs. State of Haryana …Respondent
Coram : Hon’ble Mr. Justice N.S.Shekhawat Present : Mr. Karan Kapoor, Advocate, for the petitioner. Mr. Rajinder Kumar Banku, Deputy Advocate General, Haryana. *** N.S.Shekhawat J. (Oral)
The petitioner has filed the instant petition under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to grant a regular bail to him in case FIR No.643 dated 24.10.2020 registered under Sections 406, 409, 419, 420, 465, 467, 468, 471 and 120-B IPC at Police Station City Sirsa, District Sirsa.
The FIR in the present case was got registered on the complaint made by Excise and Taxation Officer, Ward No. 5, Sirsa to the Superintendent of Police, Sirsa and the same has been reproduced as under:- “OFFICE OF DY EXCISE TAXATION COMMISSIONER (ST) SIRSA, VANIJYA BHAWAN, BARNALA ROAD SIRSA. From Excise Taxation Officer Ward No. 5 Sirsa To, The Superintendent of Police Sirsa. No. 3600/dated 11.12. 19. Subject:- Regarding registration of FIR against Sh. Raman Kumar S/o Sh Krishan
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