Dipanshu Aggarwal vs. Director General Of GST Intelligence

Held

The Court noted that the petitioner had been granted bail by the learned Additional Chief Judicial Magistrate. Based on this development, the petitioner's counsel submitted that the petitioner no longer wished to press the present petition and sought to withdraw it. The Court accepted this submission and accordingly dismissed the petition as withdrawn. All pending applications, if any, were also disposed of. No specific findings were made on the merits of the case, as the petition was withdrawn before any substantive adjudication.

Facts

The petitioner, Dipanshu Aggarwal, filed a writ petition before the Delhi High Court. The respondent was the Director General of GST Intelligence. The petitioner sought interim release, as indicated by the application CRL.M.A. 29956/2026. The petitioner's counsel informed the Court that the petitioner had already been granted bail by the learned Additional Chief Judicial Magistrate. Consequently, the petitioner expressed a desire not to press the present petition and wished to withdraw it.

Key Issues

1. Whether the present writ petition, filed seeking interim release, has become infructuous in light of the petitioner being granted bail by the Magistrate? The petitioner argued that since bail had been granted by the Magistrate, the purpose of the writ petition for interim release was no longer extant, and therefore, the petition should be permitted to be withdrawn. The respondent did not appear to have made any specific arguments on the merits of the petition, as the matter was disposed of based on the petitioner's submission regarding bail and withdrawal.