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Dhiraj Jindal vs. Senior Intelligence Officer

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CRM-M/7228/2024HC Punjab and HaryanaGSTCNR PHHC01018184202428 May 2024Bench: MR. JUSTICE MAHABIR SINGH SINDHU3 pages

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Cause title — parties, addresses and appearances
CRM-M-722 204 IN T Dhiraj Jind Senior Inte CORAM: Present:- MAHABI Procedure COMA-14 Officer Vs & Services (2) fraudulent by issuing 28-2024 THE HIGH COURT OF PU AT CHANDI dal Versus elligence Officer : HON'BLE MR. JUSTICE MA Mr.Deepak Gupta, Advocate Mr.Sourabh Goel, Advocate f ****** IR SINGH SINDHU, J. First petition under Section (for short ‘Cr.P.C.’) has been fi 49-2023 dated 05.01.2023 (P-2 s. Varinder Singh and others” s Tax Act, 2017. Allegations are that petiti tly availed Input Tax Credit (ITC fake bills. UNJAB AND HARYANA IGARH CRM-M-7228-2024 (O&M) Date of decision : 28.05.2024 ...Petitio ...Respond AHABIR SINGH SINDHU for the petitioner. for the respondent. n 438 of the Code of Crimi iled for grant of anticipatory bai 2) titled as “Senior Intelligen ” under Section 132, Central Go ioner created bogus firms a C) to the tune of Rs.19.02/- cror 4 oner dent inal il in nce ods and res, SUDHIR KUMAR 2024.05.31 15:23 I attest to the accuracy and integrity of this document CRM-M-722 (3) Con 23.04.2024 learned Ch (4) Abo the respo interrogati (5) Hea (6) This following 28-2024 ntends that this Court granted 4 and in terms thereof, he has alr hief Judicial Magistrate, Ludhian ove factual position is duly ack ondent and further submitted ion of the petitioner is not requir ard learned counsel for the partie s Court on 23.04.2024 while is

order:- “While making refrer 19.02.2024 of Sh. Ravinde Officer, Directorate Genera Zonal Unit, contends that a allegedly availed/passed on b crore (Rs.1,09,31,485 + R hence, the offence would be entire documents are alread thus, custodial interrogation any purpose. Also contends proceedings before learned tr unwarranted arrest. On the other hand, learned not able to show any justific the petitioner; however, h instructions in the matter. Posted for 28.05.2024. In the meanwhile, petit learned Chief Judicial Magis doing so, he shall be releas furnishing bail bonds/surety b trial Court/Duty Magistrate a interim bail to the petitioner ready joined the proceedings bef na. knowledged by learned counsel d on instructions that custod ed. es and perused the paper-book. ssuing notice of motion passed rence to para 3 of reply da r Pal Singh, Senior Intellige al of GST Intelligence, Ludhia amount of Input Tax Credit (IT by the petitioner is less than Rs Rs.1,64,36,213 = Rs.2,74,95,20 e bailable. Further contends t dy available with the prosecuti of the petitioner would not se that petitioner is ready to join rial Court, but he be protected fr counsel for the sole responden cation for cutodial interrogation he seeks time to have furt tioner shall join proceedings bef strate, Ludhiana, and in case of ed on interim bail in this case bonds to the satisfaction of learn as the case may be.”

on fore for dial the ated nce ana TC) s. 5 02); that ion; erve the rom nt is n of ther fore f his on ned SUDHIR KUMAR 2024.05.31 15:23 I attest to the accuracy and integrity of this document

CRM-M-722 (7) pursuance interrogati (8) absolute su (9) before lear (10) of opinion bail matter (11) petitioner, recalling o (12) (13)

28th May, 28-2024

It is acknowledged by learned of above order, petitioner has jo ion is not required at this stage. In view of above, interim ubject to the conditions as envisa Petitioner shall appear on ea rned trial Court, without seeking The above observations may n on merits of the case; rather c r. It is made clear that in case o the respondent would be at l of this order. Disposed off accordingly. Pending application(s), if any 2024

( M

Whether speaking/reason Whether Reportable d counsel for the respondent tha oined proceedings and his custod order dated 23.04.2024 is m aged under Section 438(2) Cr.P.C ach and every date of the hear g any unnecessary adjournment(s not be construed as an express confined only to decide the pres of any recurrence on the part of iberty to move an application y, shall also stand disposed off. MAHABIR SINGH SINDHU )

JUDGE ed Yes/No Yes/No

at in dial ade C. ring s). sion sent the for SUDHIR KUMAR 2024.05.31 15:23 I attest to the accuracy and integrity of this document

Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.