Mohammed Ashraf Ali vs. The Superintendent Of Customs
Facts
The petitioner, Mohammed Ashraf Ali, filed a Criminal Petition under Sections 437 and 439 of the Cr.P.C. seeking bail pending trial in C.C.No. 120 of 2018 before the Special Judge for Economic Offences at Hyderabad. The respondent was the Superintendent of Customs (Preventive) Customs Commissionerate. The case involved alleged GST-related offenses. The petitioner's counsel sought permission to withdraw the Criminal Petition.
Held
The Court granted permission to the learned counsel for the petitioner to withdraw the Criminal Petition. Consequently, the Criminal Petition was dismissed as withdrawn. Any pending miscellaneous petitions were also closed. The judgment does not delve into the merits of the bail application or any specific GST provisions, as the petition was withdrawn by the petitioner.
Key Issues
1. Whether the petitioner is entitled to bail pending trial under Section 437 and 439 of the Cr.P.C. in connection with C.C.No. 120 of 2018, considering the alleged GST offenses. Petitioner's Argument: The petitioner sought to withdraw the Criminal Petition. No specific arguments regarding the merits of the bail application or the GST provisions were recorded in the judgment. Respondent's Argument: The respondent, represented by the Public Prosecutor, was present. No specific arguments from the respondent's side were recorded in the judgment.
Sections Cited
Section 437, Section 439
AI-generated summary — verify with the full judgment below
Between: Mohammed Ashraf Ali, , S/o. Late Mohd. lsmail, Aged about 33 years, Occ Private erpioy"e, R/o.H.No. 18-8-646tN125, Mohd Nagar, Edi Bazar, Hyderabad' ...PETITIONERvACCUSED(S) AND 1 . The Superintendent of Customs, , (Preventive) Customs Commissionerate, GST Bhavan, Basheerbagh, Hyderabad - 500 004. Represented by Special Public Prosecutor, High Court of Telangana, Hyderabad. ...RESPONDENT/COMPLAINANTS HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD FRIDAY, THE TWENTY SECOND DAY OF SEPTEMBER TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITIO NNO: 9044 OF 2o23 Petition under Section 437 and 439 of Cr.P.C praying that in the circumstances stated in the [,4emorandum of Grounds of Criminal Petttion, the High Court may be pleased to Enlarge the petitioner on Bail, pending trial in C.C.No. 120 of 2018 on the file of Special Judge for Economic Offences at Hyderabad, in the interest of justice and pass This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing tbe arguments of Sri Y. Koteswar Rao, Advocate for the Petitioner and the Public Prosecutor (TG) on behalf of the Respondent.
The judgment continues below.
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Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.