Gourav Bansal vs. State Of Haryana
Held
The High Court granted regular bail to the petitioners, considering the period of custody, the nature of offenses (triable by Magistrate), and the fact that similar allegations in other FIRs had already led to bail.
Facts
The petitioners were accused in an FIR related to GST input tax credit fraud, involving the creation of a fake firm and issuance of invoices without goods movement. They sought regular bail, relying on bail granted to a co-accused in a similar case.
Key Issues
The primary issue was whether the petitioners were entitled to regular bail given the allegations of GST fraud and their period of custody.
Sections Cited
Section 439
AI-generated summary — verify with the full judgment below
-1- IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-12357-2022 (O&M) Gourav Bansal ...Petitioner Versus State of Haryana ...Respondent _____________________________________________________________
CRM-M-19224-2022 (O&M) Surender @ Bhura ...Petitioner Versus State of Haryana ...Respondent Date of decision: 07.07.2022 CORAM:- HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN Present:- Mr. Minkal Rawal, Advocate for the petitioner in CRM-M-12357-2022. Mr. Yashveer Kharb, Advocate for the petitioner in CRM-M-19224-2022. Mr. Himmat Singh, DAG, Haryana. ******** ARVIND SINGH SANGWAN, J.
(Oral)
This common order shall dispose of above noted two petitions as they arise out of the same FIR. Prayer in these petitions, filed under Section 439 of the Code of Criminal Procedure, is for grant of regular bail to petitioners Gourav Bansal and Surender @ Bhura in case FIR No. 337 dated 20.06.2020, registered under Sections 420, 467, 468, 471, 120-B and 201 of the IPC at Police MOHAMMAD WASEEM ANSARI 2022.07.08 14:24 I attest to the accuracy and authenticity of this order/judgment -2-
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