MOHIT BATHLA Vs. CENTRAL GOODS AND SERVICE TAX

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 24/3/2021 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No.8190 of 2021 (Q&M).

(3.) The appellant was taken in custody on 25/12/2020 in connection with crime registered pursuant to complaint dtd. 24/2/2021 for the offences punishable under Ss. 132/134 of the Central Goods and Services Tax, 2017 in the Court of Chief Judicial Magistrate, Panipat.