Amrinder Singh vs. State Of Punjab
Held
The Court granted regular bail to the petitioner, noting that similarly situated co-accused had already been granted bail. The Court considered the petitioner's period of custody and the fact that the maximum sentence was five years.
Facts
The petitioner was arrested in connection with a case involving the creation of fake firms and evasion of GST amounting to over Rs. 122 crores. The investigation revealed a network of individuals colluding to defraud the state exchequer by availing fraudulent Input Tax Credit (ITC).
Key Issues
Whether the petitioner is entitled to regular bail given the serious allegations of GST evasion and the fact that co-accused have been granted bail.
Sections Cited
Section 132(1)(a), Section 132(1)(b), Section 132(1)(c)
AI-generated summary — verify with the full judgment below
CRM-M-38409-2021 #1# 2023:PHHC:076460 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH. CRM-M-38409-2021 Date of Decision:-25.05.2023 CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI Present:- Mr. S.S. Grewal, Advocate for Ms. Prabhnoor Kaur Bains, Advocate for the Petitioner. Mr. Kirat Singh Sidhu, Deputy Advocate General, Punjab. *** JASJIT SINGH BEDI, J.(ORAL)
The prayer in the petition under Section 439 Cr.PC is for grant of regular bail in Complaint No.15 of 2021 titled as State Versus Vinod Kumar & Ors. Registered on 12.05.2021 under Sections 132(1) (a), (b) & (c) of Central Goods & Services Tax Act, 2017 and Punjab Goods & Services Tax Act, 2017 filed before the Court of Sub Divisional Judicial Magistrate, Khanna, District Ludhiana.
The brief facts of the case as culled out from the complaint are as under:- An investigation into the business activities of firms under subject has revealed that a group of persons as mentioned below have colluded and connived with each other to make a network of fake firms and defraud the state exchequer. All these below mentioned ind
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