Jharkhand High Court
Subir Kumar Sahu vs The State Of Jharkhand on 8 August, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4352 of 2018
Subir Kumar Sahu ..... Petitioner
Versus
1. The State of Jharkhand
2. Union of India ..... Opp. Parties
---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
---------
For the Petitioner : Mr. P.S. Dayal, Advocate.
For the State : A.P.P.
For the O.P. No. 2 : Mr. Rahul Lamba, Advocate.
---------
04/Dated: 08/08/2018
Petitioner is apprehending his arrest in connection with C2 (IT) Case No. 329 of 2016, registered under Sections 276B read with Section 278B of the Income Tax Act.
Learned counsel for the petitioner submitted that petitioner is one of the Directors of M/s Gopi Ispat Private Limited and the petitioner has deposited the entire amount along with late fine and interest, which was outstanding dues of the income tax return before the Income Tax Department of F.Y. 2007-08 to 2015-16.
Learned counsel for the Income Tax Department has appeared and has opposed the prayer for anticipatory bail.
Be that as it may, I am inclined to admit the petitioner on anticipatory bail. The above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of Presiding Officer, Special Court (Economic Offences), Jamshedpur, in connection with C2 (IT) Case No. 329 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anant Bijay Singh, J.) Sunil/