Ankit Bansal S/O Shri Shriniwas vs. Union Of INDIA

Facts

The petitioner, Ankit Bansal, is in custody since June 3, 2024, and filed a criminal miscellaneous application before the Rajasthan High Court. The application was filed against the Union of India through the Directorate of GST Intelligence (DGGI), Jaipur Zonal Unit. The petitioner's counsel initially relied on a previous order from a Coordinate Bench dated August 12, 2025, in a related criminal writ petition, to argue that one of the prayers in the current application had become infructuous. After making submissions, the petitioner's counsel, on instructions, withdrew the application but sought liberty to file a fresh one.

Held

The Court noted that the petitioner's counsel, after making submissions, did not press the application and sought liberty to file a fresh one. Consequently, the Court dismissed the present application as withdrawn. The Court granted liberty to the petitioner to move a fresh Bail application if new grounds or a change in circumstances arise. The specific issue regarding the prayers becoming infructuous was not adjudicated upon as the application was withdrawn. The Court did not decide on the merits of the case, but rather on the procedural withdrawal of the application.

Key Issues

1. Whether the petitioner's application, in light of a previous order by a Coordinate Bench, has become infructuous regarding certain prayers? Petitioner's Argument: The petitioner's counsel argued that a specific prayer (Prayer No.C) in the current application had become infructuous based on an order dated August 12, 2025, passed by a Coordinate Bench in S.B. Criminal Writ Petition No.1678/2024. Respondent's Argument: The judgment does not record any specific arguments from the respondent (Union of India through DGGI). However, the court's final order indicates that the application was dismissed as withdrawn after the petitioner's counsel made submissions.