Premshyaam vs. The Union Of INDIA
Facts
The petitioner, Premshyaam, filed a Criminal Original Petition before the Madurai Bench of the Madras High Court seeking anticipatory bail. The petition was filed in connection with proceedings initiated by the Directorate General of GST Intelligence (DGGI), Madurai Regional Unit. The specific file number for the DGGI's action is F.No.DGGI/INT/INTL/1128/2025-GrE. The petitioner sought to withdraw the petition, and an endorsement to that effect was made by the counsel.
Held
The Court accepted the petitioner's request to withdraw the Criminal Original Petition. The learned counsel for the petitioner sought permission to withdraw the petition, and this request was recorded by the Court through an endorsement. Consequently, the Court ordered the Criminal Original Petition to be dismissed as withdrawn. No substantive issues regarding GST law or the merits of the anticipatory bail application were decided, as the petition was withdrawn before any such determination could be made. The operative direction was the dismissal of the petition as withdrawn.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the anticipatory bail petition. The petitioner's counsel sought permission to withdraw the petition, as indicated by an endorsement made on the petition. The respondent, the Union of India represented by the Senior Intelligence Officer of the DGGI, did not appear to argue against the withdrawal. The Court had to decide whether to accept the withdrawal request and dispose of the petition accordingly.
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT ( Criminal Juri iction ) Date : 28/01/2026 PRESENT The HONOURABLE MRS. JUSTICE S.SRIMATHY Premshyaam, S/o.Kaliyamoorthy, A4b,Dakshin Vetri Daman Apartment, Methpar Nagar, Vanagaram, Chennai, Adayalampattu, Tamilnadu- 600116.. ... Petitioner/Accused Vs The Union of India, Rep By,The Senior Intelligence Officer, Directorate General of Gst Intelligence Office, Madurai Regional Unit, Madurai. (F.No.Dggi/int/intl/11. ... Respondent/Complainant For Petitioner : Mr.AVK Kiran Raj for Coromandel Lex Chambers, Advocate. 1/4 https://www.mhc.tn.gov.in/judis For Respondent : Mr.K.Govindarajan, Deputy Solicitor General PRAYER
:-C-33AB.
For Anticipatory
Bail
in F.No.DGGI/INT/INTL/1128/2025-GrE-O/oDD-DGGI-RU- MADURA on the file of the respondent ORDER : The Court made the following order :- The learned counsel appearing for the petitioner seeks permission of this Court to withdraw t
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.