Vaibhav Gupta vs. The State Of Tamil Nadu
Facts
This case involves a petition for anticipatory bail filed by Vaibhav Gupta, identified as the petitioner/accused, against the State of Tamil Nadu, represented by the Directorate General of GST Intelligence Officer, Madurai Regional Unit, who is the respondent/complainant. The petition pertains to a criminal matter with an unknown crime number in 2025. The petitioner sought anticipatory bail under Section 482 of the CrPC. The matter was listed for dismissal due to the petitioner's absence and lack of representation by counsel on a previous occasion. On the current date, 27.01.2026, the petitioner was again absent and unrepresented, indicating a lack of interest in pursuing the petition.
Held
The Court held that the Criminal Original Petition is dismissed for non-prosecution. This decision was based on the repeated absence of the petitioner and their counsel, indicating a clear lack of interest in pursuing the matter. The Court noted that on a previous occasion, there was no representation for the petitioner, and the case was posted for dismissal. On the current date, the petitioner was again not represented by counsel and was not present in person. This consistent non-appearance led the Court to conclude that the petitioner was not interested in prosecuting the petition. Consequently, the petition was dismissed for non-prosecution. No specific findings were made on the merits of the anticipatory bail application itself, as the dismissal was procedural.
Key Issues
1. Whether the petitioner is entitled to anticipatory bail under Section 482 of the CrPC, considering the allegations in Crime No. Not Known of 2025. Petitioner's Arguments: The petitioner sought anticipatory bail. However, the judgment records no specific arguments made by the petitioner's side, nor does it mention any reliance on specific provisions, circulars, or precedents. Respondent's Arguments: The respondent, the State of Tamil Nadu through the Directorate General of GST Intelligence Officer, was the opposing party. The judgment does not record any specific arguments presented by the respondent's side.
Sections Cited
Section 482
AI-generated summary — verify with the full judgment below
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT ( Criminal Juri iction )
Date : 27/01/2026 PRESENT The HONOURABLE MRS. JUSTICE S.SRIMATHY Vaibhav Gupta, S/o. Alok Kumar Gupta, Residing at Flat No. 6e, Block No. 11, Diamond City North, Rafi Ahmed Kidwai Road, Kolkata 700 055. ... Petitioner/Accused Vs The State of Tamil Nadu,, Directorate General of Gst Intelligence Officer, Madurai Regional Unit, Madurai 625 014.
Crime Number. Not Known 2025. ... Respondent/Complainant For Petitioner : No appearance For Respondent : No appearance PETITION FOR ANTICIPATORY BAIL Under Sec.482 of BNSS PRAYER :-C-24 AB. For Anticipatory Bail in Crime No. Not Known of 2025 on the file of the respondent Police. 1/4 https://www.mhc.tn.gov.in/judis ORDER : The Court made the following order :- In an earlier occasion, there was no representation on the side of the Petitioner.
Since the Petitioner has not represented either by Counsel or by himself to prosecute the matter, this case was posted today (i.e. on 27.01.2026) under the capt
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.