Rajeev vs. State Of U.P.
Original PDF →No AI summary yet for this judgment.
Neutral Citation No. - 2025:AHC:109146 Court No. - 68 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17366 of 2025 Applicant :- Rajeev Opposite Party :- State of U.P. Counsel for Applicant :- Abhinay Bhattacharya,Sunil Kumar Tripathi,Sushil Kumar Counsel for Opposite Party :- G.A. Hon'ble Arun Kumar Singh Deshwal,J.
Heard Sri Abhinay Bhattacharya, learned counsel for the applicant, Sri Rajiv Kumar Singh, learned A.G.A. for the State and perused the record.
The instant bail application has been filed with a prayer to release the applicant on bail in Case Crime No.0255 of 2023, under Sections-420, 467, 468, 471, 120-B IPC, Police Station-Sector 20 Noida, District-(Commissionerate) Gautam Buddha Nagar, during the pendency of the trial.
Contention of learned counsel for the applicant is that though the FIR was lodged against the unknown persons with the allegation that someone after misusing the GST number of the first informant, formed a firm to misuse the same. Thereafter, during investigation this fact came into the light that about 2600 firms were formed on the basis of forged GST number just to defraud the State. Learned counsel for the applicant has produced the judgement dated 31.08.2024 of a Coordinate Bench of this court in leading Bail Application No.53010 of 2023 along with the connected bail applications of the co-accused persons, wherein the bail applications of the co-accused persons having similar role as of the applicant was rejected on the ground that such type of crime affects the economy of country and shall be dealt with strictly.
Learned AGA has also submitted that accused as well as other co-accused persons have been involved in serious fraud, therefore, he is not entitled to be enlarged on bail.
Considering the fact that the accused is involved in economic crime by committing serious fraud which has resulted to defraud the State from GST and to get illegal benefit of Input Tax Credit and the bail application of the other co- accused persons have been rejected by a coordinate Bench of this court, therefore, applicant is not entitled to be released on bail.
Accordingly, present application is rejected. Order Date :- 9.7.2025/PS POOJA SHARMA High Court of Judicature at Allahabad
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.