SUBHASH CHOUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The challenge in this appeal has been made to the Order dtd. 21/6/2022 passed by the High Court of Chhattisgarh granting bail to the appellant subject to conditions. One of the conditions was that the appellant shall deposit a sum of Rs.70.00 Lakhs under protest, in favour of the Principal Commissioner, CGST, Raipur within a period of 45 days from the date of his release. It is this condition, which is under challenge before us.