Neeraj Agrawal vs. State Of Chhattisgarh
Held
The Court granted anticipatory bail, noting that the transaction was admitted by both parties, valid GST invoices and E-way bills were generated, and no one claimed ownership of the material. The dispute prima facie involved GST compliance issues.
Facts
The police intercepted two trucks carrying M.S. scrap material. The drivers could not produce valid invoices, and it was alleged the applicant was involved in the transaction. An FIR was registered for offences under the Bharatiya Nyaya Sanhita, 2023.
Key Issues
Whether anticipatory bail should be granted when the primary allegations relate to transportation of goods and potential GST irregularities, and the transaction is admitted by parties.
Sections Cited
Section 129, Section 130
AI-generated summary — verify with the full judgment below
1
CGHC010261232026
2026:CGHC:29928
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR MCRCA No. 1059 of 2026 Neeraj Agrawal S/o Ghanshyam Agrawal Aged About 41 Years R/o B- 02, Vrindavan Colony, Bhagwanpur, Raigarh, District- Raigarh (C.G.)
... Applicant versus State Of Chhattisgarh Through Police Station Pusour, Raigarh, District- Raigarh (C.G.)
... Respondents (Cause Title taken from Case Information System) For Applicant : Mr. Manoj Paranjpe, Senior Advocate along with Mr. Arpan Verma, Advocate For Respondent/State : Mr. Praveen Das, Additional A.G. Hon'ble Shri Ramesh Sinha, Chief Justice Hon'ble Shri Ravindra Kumar Agrawal, Judge Order on Board Per
Ramesh Sinha, Chief Justice
15/07/2026
This first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant, who is apprehending his arrest in connection with Crime No.79/2026 registered at Police Station Pusour, District Raigarh (C.G.) for the offences VED PRAKASH DEWANGAN VED PRAKASH DEWANGAN Date: 2026.07.16 2
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