Jaideep Singh Chandel vs. Superintendent (Preventive)
Held
The Court granted bail to the applicant, considering that a complaint has already been filed, the applicant has no criminal antecedents, has been in jail since June 9, 2026, and the trial is likely to take time.
Facts
The applicant, a director of a private limited company, was arrested for allegedly availing Input Tax Credit (ITC) without supplying goods, causing a loss of over ₹17 crore to the government. The prosecution claims the ITC was availed based on bills from non-existent firms.
Key Issues
Whether the applicant is entitled to bail given the allegations of fraudulent ITC claims and the stage of the proceedings.
Sections Cited
Section 132(1)(c), Section 70, Section 29, Rule 21
AI-generated summary — verify with the full judgment below
1
CGHC010282822026
2026:CGHC:38396
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR MCRC No. 6868 of 2026 Jaideep Singh Chandel S/o Dalbahadur Singh Chandel Aged About 32 Years Director M/s Meridian Steels And Infra Private Limited, R/o 8, Near Gajraha School, Village - Gajraha, Post Chandwahi, Tehsil - Bahari, Gajraha, Distt. Sidhi, Madhya Pradesh 486661
... Applicant versus Superintendent (Preventive) Office Of The Principal Commissioner, Central G S T And Central Excise, G S T Bhawan, Dhamtari Road, Tikrapara, Raipur Chhattisgarh 492001
... Non-Applicant For Applicant : Shri Manoj Paranjpe, Sr. Advocate with Shri Siddharth Dubey & Shri Anmol Varma, Advocates. For Non-Applicant : Shri Manish Sharma, Sr. Standing Counsel. Hon'ble Shri
Ramesh Sinha
, Chief Justice
Order on Board 31/08/2026
This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Complaint Case No
The judgment continues below.
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