Sant Kumar And Another vs. State Of Haryana
Held
The Court granted regular bail to the petitioners, noting that the offences are triable by a Judicial Magistrate and the trial is likely to take considerable time. The Court emphasized that keeping the petitioners incarcerated longer would serve no purpose.
Facts
The petitioners are accused of claiming bogus Input Tax Credit (ITC) worth Rs. 1,16,00,296/-, causing loss to the government exchequer. They have been in custody for over 1 year and 7 months.
Key Issues
Whether the petitioners are entitled to regular bail given the duration of their custody and the nature of the alleged GST offence.
Sections Cited
GST Act
AI-generated summary — verify with the full judgment below
( 1 ) CRM-M-48414 of 2021 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-48414 of 2021 Date of Decision:- 05.12.2022 Sant Kumar and another ….Petitioners Vs. State of Haryana ….Respondent
CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH Present:- Mr. Birender Singh Rana, Sr. Advocate with Mr. Nayandeep Rana, Advocate for the petitioners. Mr. M.S. Nagra, AAG, Punjab. KARAMJIT SINGH
, J.(Oral) Prayer is for grant for regular bail to the petitioners in case having FIR No.0016 dated 09/10.01.2019 registered under Section 420, 467, 468, 471, 120 B and 201 of IPC, Police Station Bhuna, Fatehabad. The counsel for the petitioners has inter-alia contended that the petitioners have been falsely implicated in the present case alleging that they claimed bogus Input Tax Credit (ITC) worth Rs.1,16,00,296/- and thereby caused loss to Government exchequer. PUNEET CHAWLA 2022.12.06 14:16 I attest to the accuracy and authenticity of this document
( 2 ) CRM-M-48414 of 2021 The counsel for the petitioners further contended that both the petitioners are in custody for last more than 1 year and 7 months and all the offences are triable by the
The judgment continues below.
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