Puneet Sonkar vs. State Of Haryana
Held
The Court granted bail to the petitioner, considering he is a first-time offender, has been in custody for a significant period, and a substantial number of prosecution witnesses have already been examined. The Court noted that the case is triable by a Magistrate and no serious apprehension of absconding or tampering was raised by the State.
Facts
The petitioner is accused of forming a bogus firm, M/s Boston International, using forged documents and causing a revenue loss of over Rs. 3 crores by facilitating fraudulent Input Tax Credit claims. The firm was allegedly registered using fake rent agreements and electricity bills.
Key Issues
Whether the petitioner is entitled to regular bail in a case involving economic offenses and alleged GST fraud, considering the stage of the trial and the period of custody.
Sections Cited
Section 439 Cr.P.C.
AI-generated summary — verify with the full judgment below
2023:PHHC:109406 CRM-M-19401-2023 (O & M) (219) IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-19401-2023 (O & M)
Date of decision: 22.08.2023 Puneet Sonkar
…... Petitioner V/s State of Haryana ...Respondent CORAM: HON’BLE MR. JUSTICE JASJIT SINGH BEDI Present: Mr. Salil Dev Singh Bali, Advocate, for the petitioner. Mr. Kanwar Sanjiv Kumar, AAG, Haryana. ***** JASJIT SINGH BEDI,
J. (Oral) The prayer in this second petition under Section 439 Cr.P.C. is for the grant of the regular bail to the petitioner in FIR No.401 dated 12.10.2018 under Sections 420, 467, 468, 471, 201 and 120-B IPC registered at Police Station Farakpur, District Yamuna Nagar, Haryana.
The brief facts of the case are that Bhupender Nath, Excise and Taxation officer, gave a complaint to Superintendent of Police, Yamuna Nagar for taking legal action against Rayyan s/o Irfan proprietor M/s Boston International, 55-Krishna Colony, Yamuna Nagar GSTIN 06CGIPR7078D122 and others. In the said complaint it was alleged that Rayyan got himself registered under the GST law in the name of M/s Boston International at Yamuna Nagar w.e.f. 16-02-2018. In this regard, inquiry of the firm w
The judgment continues below.
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