Commissioner Of Central Tax vs. Ashok Kumar Jain & Anr.
Held
The Court noted that the investigation is now complete, as evidenced by the issuance of a show cause notice. Since no other grounds were pressed, the petition was rendered infructuous.
Facts
The petitioner, Commissioner of Central Tax, filed a petition challenging an order admitting respondents to bail. At the time of filing, the investigation was ongoing, and there was a concern about evidence tampering.
Key Issues
Whether a petition challenging a bail order remains relevant after the completion of the investigation and issuance of a show cause notice.
Sections Cited
GST Act
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2020
The present petition has been directed against the impugned order dated 04.06.2018 whereby respondents were admitted to bail.
Today, leaned counsel for the petitioner submits that at the time of filing of the aforesaid petition the investigation was still underway and there was an apprehension that the respondents may temper with the evidence. Learned counsel further submits that now the investigation is complete, inasmuch as, show cause notice has been issued on 16.05.2019 under the GST Act.
In view of the fact that the investigation is complete and no other ground is pressed, the present petition has become infructuous and the same is dismissed accordingly.
MANOJ KUMAR OHRI,
The judgment continues below.
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