Rajasthan High Court - Jaipur
Ramchandra Vishnoi S/O Ramdhan Vishnoi vs Union Of India Anti-Evasion Central ... on 27 June, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 2086/2022
Ramchandra Vishnoi S/o Ramdhan Vishnoi, Aged About 25
Years, R/o Ward No. 17 Maaliyon Ka Baas Tehsil Ladnoo Distt.
Nagaur Raj. (Currently Confined To Central Jail Jaipur )
----Petitioner
Versus
Union Of India Anti-Evasion Central Goods And Services Tax
Commisionerate Jaipur, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous 2nd Bail Application No. 8069/2022
Himmat Singh Bhati S/o Suresh Singh Bhati, Aged About 26
Years, R/o Dayanadn Colony, Teh. Ladnoo, District Nagaur
( Currently Confined To Central Jail Jaipur)
----Petitioner
Versus
Union Of India, Anti Evasion, Central Goods And Services Tax
Commissionerate, Jaipur Through Public Prosecutor.
----Respondent For Petitioner(s) : Mr. Bhuwnesh Sharma, Mr. Daksh Pareek, Mr. Arjun Singh For Respondent(s) : Mr. Kinshuk Jain, Senior Standing Counsel HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 27/06/2022 1st bail applications filed by the petitioners were dismissed on merits.
No ground for 2nd bail applications are made out.
Dismissed.
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