The Additional Assistant Director vs. Shri Pinnamaneni Veera Venkata Satyanarayana - Telangana High Court, 02 December 2021

Cause title — parties, addresses and appearances

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY,THE SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY ONE PRESENT THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI CRIMINAL PETITION NO: 6742 oF 2021 Between: The Additional Assistant Director, Directorate General of GST lntelligence, Hyde-rabad Zonal Unit D. No.1-11-224l4,Opp.HDFC Bank, Begumpet, Hyderibad - 500 016 ... COMPLAINANT/PETITIONER AND Shri Pinnamaneni Veera Venkata Satyanarayana, S/o Shri p Sambashiva Rao, Kev O_perator, VIqCT]L Limited, 404, Life Style Buitding, Begumpet Hyderabad-500016. ffiesident of Flat No.801, Royal Pavilion, Shailis es-tate,Ameerpet, Hyderabad. and Resident of H.No.80, Teachers Colony, Fun Times Road, Vijayawad'a- 520009) ACCUSED /RESPONDENT Petition under section a39Q) of cr. P.c praying that in the circumstances stated in the Memorandum of Grounds of criminal petition, the High court may be pleased to allow this petition by duly setting aside the bait order dated 1Bl11l2o2o passed by the Honourable Economic Offence Court, Nampally Hyderabad. This Petition coming on for hearing,upon perusing the Memorandum of Grounds of criminal Petition and upon hearing the arguments of Sri B NARASIIvHA SARMA ,Standing Counsel appearing for the petitioner and of Sri RAVI KTRAN SINGH learned Counsel Respondent No1.

The Court made the following: ORDER

HON'BLIi SMT. JUSTICE LALITHA KA\NEGANTI CRIMINAL PFI,TITION No.6712 0F 202r OIIDER: This petition is filed seeking to set aside the bail order, dated 18.11.2020, passed by the Special Judge for Economic Offences, Hyderabad.

The Special Judge for Economic Offices, Hyderabad, while granting bail to the respondent/accused, in Crl.M.P.No.237 ol 2020 (Comp.No.)/Crl.M.P.No.l794 of 2020 (Reg.No.) in F.No.INV/DGGVHZU/GST 1C310512020-21, dated 1 8. 1 1.2020, imposed the lollowing cond itions: (i) The petitioner/accused shall execute a personal bond for Rs.2,00,000/- (Rupees Two lakhs only) with two sureties -for the like sum each to the satisfaction of this Court. (ii) The petitioner/accused after release from iail shall appear before the respondent/complainant agency once in a week i.e., on every Monday betw'een 10.00 A.M. and 5.00 P.M. untilfurther orders. (iii) The petitioner/accused shall not leave the Coltntry) without prior permission of this Court and that he shall not threaten or tamper the evidence and shall co- operate with the Investigating Agency in completion of investigation in fair manner, as and when required'

Heard Sri B.Narasimha Sarma, learned Standing Counsel' appearing for the petitioner, and Mr.Ravi Kiran Singh, leamed counsel for the respondent/accused and perused the material on record' 4.Learnedcounselforthepetitionersubmitsasperthepanchanama' dated22.01 .2020, GSTR returns of M/s.cTIL Ltd. and invoices raised

2 by them to M/s.Avexa have been seized' As such, the invoices' purchase orders and agreements ledgers and other records have not been submitted for the security of the depafiment' Therefore, the submission of accused that the documents pertaining to the said case have been recovered is not at all true. Though the accused had not appeared on some days, he has signed in the gate register and left without appearing orinformingtheinvestigatingteam'Learnedcounselfurthersubmits that accused has failed to appear before the Court below on certain occasions in the other cases' Hence, he prayed to set aside the bail order, dated 18. 1 1'2020. 5.ontheotherhand,learnedcounselfortheaccusedsubmitsthat the accused is appearing before the Court below and has been complying with all the conditions imposed by the Court below' while granting bail'

Looking into the grounds raised by the Additional Assistant Director, Directorate General of GST Intelligence, for cancellation of bail, this coufi do not frnd any leasons, much less, valid reasons to cancel the bail, as they have lailed to show any reason that the accused has not been complying with any of the conditions imposed by the Court Accordingly, this climinal petition is dismissed' Miscellaneous petitions, peqdi //' all stand dismissed. .T.SRINIVAS ASSISTANT REGISTRAR SECTION FFICER Hyderabad 1 : To, The Soecial Judge for Economic Offence Court' Nampally Hyderabad' The Additional Assistant Olr"cto'' Oite"torate General of GST lntelligence }o*%B"ff#f iilffigfu?r$'*j^'ff ;:,:.3',EB".lb,n'ou''ouo.uoo il:E6 io Jai nnvrxranN sINGH Advocate [oPUC] ,1 2 3. 4.

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CDL Two CD Copies One SPare CoPY TR 016 below.

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HIGH COURT DATED:0211212021 ORDER CRLP.No.6742 of 2021 DISMISSING THE CRIMNAL PETITION ; 6E SIAiE liDtt q i) L) t )