Abhishek Pathak vs. State Of Chhattisgarh
Held
The Court granted bail to the applicant, considering his innocence, lack of criminal antecedents, and the fact that he has been in jail since June 1, 2026. The Court also noted that the conclusion of the trial is likely to take time.
Facts
The applicant was arrested for an alleged offence under Section 69 of the GST Act. The DGGI had issued a show cause notice for GST registration rejection, and after the applicant's reply was deemed unsatisfactory, GST registration, bank accounts, and equipment were seized. The applicant had also filed a pending writ petition before the High Court.
Key Issues
The primary issue was whether the applicant was entitled to bail given the ongoing investigation and the pending writ petition.
Sections Cited
Section 69
AI-generated summary — verify with the full judgment below
1
CGHC010274642026
2026:CGHC:37919
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR MCRC No. 7231 of 2026 Abhishek Pathak S/o Late Satish Chandra Pathak Aged About 34 Years R/o House No. 49, Village- Atiwara, Post Jharharipur, District- Sajapur (Uttar Pradesh)
... Applicant versus State Of Chhattisgarh Through D.G.G.I. Raipur, District- Raipur (C.G.)
... Non-Applicant For Applicant : Shri K.K. Dixit, Advocate. For Non-Applicant : Shri Manish Sharma, Sr. Standing Counsel. Hon'ble Shri
Ramesh Sinha
, Chief Justice
Order on Board 24/08/2026
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 Crime No.AD220526005259A of GST/2026, Complaint case of D.G.G.I, Raipur (C.G.) for the offence under Section 69 of GST Act.
The prosecution case, in brief, is that on 07/02/2025 the KRISHNA KUMAR BARVE KRISHNA KUMAR BARVE Date: 2026.08.26 12:16:28 +0530
2 conce
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