Mohit Deora vs. Union Of INDIA Through Intelligence Officer

Facts

The petitioner, Mohit Deora, a resident of Kolkata, West Bengal, filed an anticipatory bail application (A.B.A. No. 2117 of 2025) before the Jharkhand High Court at Ranchi. The application was directed against the Union of India, represented by the Intelligence Officer, Directorate General of GST Intelligence, Regional Unit, Jamshedpur. The specific order or action under challenge and the tax period(s) involved are not detailed in the provided judgment excerpt. The procedural history is limited to the filing of the anticipatory bail application.

Held

The Court dismissed the anticipatory bail application. The reason for dismissal was the non-appearance of the petitioner or their counsel on repeated calls. Consequently, the application was dismissed for non-prosecution. No findings were made on the merits of the case or the entitlement to anticipatory bail, as the matter was decided on procedural grounds. The operative direction was the dismissal of the application.

Key Issues

1. Whether the petitioner is entitled to anticipatory bail in connection with proceedings initiated by the Directorate General of GST Intelligence. The petitioner's contentions are not recorded as no one appeared on their behalf. The revenue's contentions are also not recorded.