Jitender Yadav S/O Shri Mali Ram Yadav vs. Union Of INDIA
Original PDF →Facts
The petitioner, Jitender Yadav, a partner of MS Alpha Pigment, filed a Criminal Writ Petition before the Rajasthan High Court. He was in judicial custody at Central Jail, Jaipur. The petition was filed against the Union of India, the State of Rajasthan, the Directorate General of GST Intelligence (DGGI), and an Intelligence Officer of the DGGI. The specific order or action under challenge and the tax period(s) involved are not detailed in the provided text. The procedural history leading to the petition is also not elaborated upon. The petitioner sought permission to withdraw the petition.
Held
The Court granted the petitioner's request to withdraw the Criminal Writ Petition. The Court's decision was based on the petitioner's submission seeking permission to withdraw the petition with the liberty to raise all objections at the appropriate stage of the trial. The Court found no impediment to granting this request. Consequently, the Criminal Writ Petition was dismissed as withdrawn, with the liberty granted to the petitioner as prayed for. The Court did not delve into the substantive merits of the case or the objections that the petitioner intended to raise.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the Criminal Writ Petition. The petitioner argued that he wished to withdraw the petition to raise all objections at the appropriate stage of the trial. The respondents' arguments are not recorded in the judgment. The Court had to decide whether to permit the withdrawal of the petition with the liberty sought by the petitioner.
AI-generated summary — verify with the full judgment below
[2026:RJ-JP:20959] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Writ Petition No. 531/2026 Jitender Yadav S/o Shri Mali Ram Yadav, Aged About 34 Years, Partner of MS Alpha Pigment Resident of Jodhawali, Village Sandarsar, P.O. Kaladera, Tehsil Chomu, Jaipur, Rajasthan- 303801. (Presently In Judicial Custody At Central Jail, Jaipur). ----Petitioner Versus
Union of India, Through The Secretary, Department of Revenue, Ministry of Finance, North Block, New Delhi- 110001. 2. The State of Rajasthan, Through The Principal Secretary, Department of Finance, Government Secretariat, Jaipur.
Directorate General Of GST Intelligence, Jaipur Zonal Unit, Through Its Additional Director General, C-62, Sarojini Marg, C-Scheme, Jaipur- 302001,
Shri Praval Saini, Intelligence Officer, Directorate General Of GST Intelligence, Jaipur Zonal Unit, C-62, Sarojini Marg, C-Scheme, Jaipur- 302001. ----Respondents For Petitioner(s) : Mr. Rudraksh Sharma, Adv. For Respondent(s) : Mr. Kinshuk Jain, Senior Standing Counsel for DGGI (through VC) HON'BLE MR. JUSTICE BHUWAN GOYAL Order 19/05/2026 Learned counsel for the petitioner seeks permission to withdraw the Criminal Writ Petition with liberty to take all the objections, as raised in this petition, at appropriate stage of trial. Permission, as sought for, is granted. The Criminal Writ Petition is dismissed as withdrawn, with liberty, as prayed for. (BHUWAN GOYAL),J Gourav/30
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.