Kamal vs. State Of Haryana
Held
The Court found sufficient evidence pointing to the complicity of the petitioners in committing a colossal fraud. Considering their involvement in multiple identical cases and the significant financial loss caused, the Court denied bail.
Facts
An FIR was registered against the petitioners for allegedly floating bogus firms, issuing fake bills, and claiming input tax credit, causing a loss of approximately Rs. 1.80 crores to the State Exchequer. The investigation revealed that the firms were non-existent and registered using stolen identities.
Key Issues
The primary issue was whether the petitioners were entitled to regular bail given the serious allegations of large-scale tax fraud and their alleged involvement in multiple cases.
Sections Cited
Sections 420, 467, 468, 471, 120B of Indian Penal Code
AI-generated summary — verify with the full judgment below
In the High Court for the States of Punjab and Haryana At Chandigarh
CRM-M-37851-2021 (O&M)
Kamal
… Petitioner Versus State of Haryana ... Respondent CRM-M-48541-2021 (O&M)
Sant Kumar and another
… Petitioners Versus State of Haryana ... Respondent Date of Decision:16.5.2022 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL Present:- Mr. Birinder Singh Khehar, Advocate, for the petitioner in CRM-M-37851-2021. Mr. Nayandeep Rana, Advocate and Mr. Shubham Singh, Advocate and Mr. Vikas Malik, Advocate, for the petitioners in CRM-M-48541-2021. Mr. Rajiv Sidhu, DAG, Haryana, assisted by SI Kashmir Singh. ***** GURVINDER SINGH GILL, J.(Oral)
This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Kamal, Sant Kumar and Shobhgaya seeking grant of regular PANKAJ KAKKAR 2022.05.17 17:06 I attest to the accuracy and authenticity of this document
( 2 ) CRM-M-37851-2021 (O&M) & CRM-M-48541-2021 (O&M) bail in respect of a case registered against them vi
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