Rajasthan High Court - Jaipur
Himani Munjal W/O Shri Ankush Munjar B/C ... vs Union Of India on 12 March, 2019
Author: Sabina
Bench: Sabina
(1 of 2 )
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. 3rd BAIL APPLICATION NO.
2648/2019
Himani Munjal W/o Shri Ankush Munjar B/c Punjabi, Aged
About 28 Years, R/o Flat No. 2, First Floor, Plot No. 27, Nand
Vihar, Sawai Gator, Jagatpura, Jaipur Raj. (Presently In
Women Central Jail Jaipur)
----Petitioner
Versus
1. Union Of India, Through Senior Intelligence Officer
Director General Of Good And Service Tax
Intelligence, Jaipur Zonal Unit, Jaipur.
2. Union Of India, Through P.P.
----Respondents
__________________________________________ For Petitioner : Mr. Sudhir Jain For Respondents : Mr. R.D. Rastogi, Add. Solicitor General with Mr. Akshay Bhardwaj __________________________________________ HON'BLE MRS. JUSTICE SABINA Judgment 12/03/2019 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in Criminal Complaint No.35/2018 for offence under Sections 132(1)(b)
(c)(d)(f)(i) & (1) of the Central Goods and Service Tax Act, 2017 punishable under Section 132(1)(i) & (iv) of Central Goods and Service Tax Act, 2017 read with Section 132(5) of CGST Act.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 3.8.2018. So far even a (2 of 2 ) single witness has not been examined towards pre charge evidence.
Learned counsel for the respondent has opposed the petition and has submitted that the case is still under investigation. Initially, it had transpired that the accused had made fake entries and had issued invoices involving tax amount of more than Rupees twelve crores by creating fake firms. However, now it has transpired, on further investigation, that the accused had issued invoices involving tax amount of more than Rupees 24.25 crores by creating fake firms.
Earlier bail petition filed by the petitioner was dismissed on merits by this court vide order dated 10.09.2018.
Dismissed.
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