Rakesh Puri vs. State Of Haryana
Held
The Court granted post-arrest bail to the petitioner considering his custody period of over twenty-two months and the initial stage of the trial. The release is subject to furnishing bail bonds and an undertaking not to be involved in any other criminal case.
Facts
A fake firm was registered using bogus documents to deceive the exchequer of input tax credit by generating e-bills and issuing invoices. The petitioner was implicated based on a disclosure statement after the investigation was complete.
Key Issues
Whether the petitioner is entitled to post-arrest bail given the length of custody and the stage of the trial, and the admissibility of disclosure statements as evidence.
Sections Cited
Section 439 Cr.P.C.
AI-generated summary — verify with the full judgment below
2023:PHHC:086435 CRM-M-5598-2023 -1- IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH (216) CRM-M-5598-2023 Date of decision:- 12.07.2023 Rakesh Puri ... Petitioner Versus State of Haryana ... Respondent CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL Present:- Mr. Gulshan Mehta, Advocate for the petitioner. Mr. Munish Sharma, DAG, Haryana for State-respondent. **** SUVIR SEHGAL, J. (ORAL)
Instant petition has been filed under Section 439 Cr.P.C. seeking grant of post-arrest bail in:- FIR No. Dated Police Station Sections 732 28.07.2019 Chandni Bagh, Panipat, Haryana 420, 467, 468, 471 and 201, IPC
Case of the prosecution is that above stated FIR has been registered on a complaint received from Taxation Inspector on the allegation that a fake firm in the name of M/s Shree Balaji Associates had been registered and during the enquiry, it was found that no such firm was existing at the given address. Further enquiry reveals that payments have KAMAL SHARMA 2023.07.14 14:31 I attest to the accuracy and authenticity of this order/judgment High Court, Chandigarh
2023:PHHC:086435 CRM-M-5598-2023 -2- been made to different bank accounts of the firm by various buyers. Int
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