Rajasthan High Court - Jaipur
Ronak Kumar Jain S/O Shri Mahaveer ... vs Union Of India on 4 October, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 16083/2021
Ronak Kumar Jain S/o Shri Mahaveer Prasad Jain, Aged About 26
Years, R/o Gram Arniya Kankar, Tehsil-Peeplu, Dist. Tonk,
Rajasthan ( Currently Confined To Central Jail Jaipur)
----Petitioner
Versus
Union Of India, Through Intelligence Officer, Directorate General
Of Gst Intelligence, Jaipur Zonal Unit, C-62, Sarojani Marg, C-
Scheme, Jaipur-302001(Rajasthan)
----Respondent
For Petitioner(s) : Mr. Sameer Jain For Respondent(s) : Mr. Kinshuk Jain
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order 04/10/2021 In the wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
Heard learned counsel for the parties and perused the material available on record.
The petitioner has been arrested in connection with Complaint File No.DGGI/INV/GST/1372/2021-Gr-L-O/ODD-DGGI- RU-Udaipur for the offence punishable under Sections 132(1)(b)
(c)(f)(l) of Central Goods and Services Tax Act, 2017 read with Sub-Section 5 of Central Goods and Services Tax Act, 2017. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner is in custody since 27.08.2021. He submits that the offence is (Downloaded on 05/10/2021 at 10:32:12 PM) (2 of 2) [CRLMB-16083/2021] triable by a Court of Magistrate and is compoundable by the Commissioner under Section 138. He submits that there are no criminal antecedents against the petitioner.
Learned counsel for respondent vehemently opposes the bail application and submits that it is a matter which involves huge amount of more than 200 crores. He seeks some more time to argue the case.
Having regard to the totality of the facts and circumstances of the case and looking to the custody period as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ronak Kumar Jain S/o Shri Mahaveer Prasad Jain shall be released on bail in connection with Complaint File No.DGGI/INV/GST/1372/2021-Gr- L-O/ODD-DGGI-RU-Udaipur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(DR.PUSHPENDRA SINGH BHATI),J Jitender/Heena/Sphophaliya/176 (Downloaded on 05/10/2021 at 10:32:12 PM) Powered by TCPDF (www.tcpdf.org)