UNION OF INDIA Vs. SUNIL BIYANI

JUDGEMENT

(1.) Leave granted.

(2.) Sunil Biyani, the respondent before us, applied for pre-arrest bail [ ABA No. 3001/2025] before the High Court of Judicature at Bombay[ High Court]. Whilst rejecting the respondent 's application on 13/2/2026, the High Court granted protection to him from arrest for a week from date of intimation of the order under Sec. 69 of Central Goods and Services Tax Act, 2017[ CGST Act]. Union of India is in appeal before us against such protective order, reading as under:

(3.) At the outset, we record that the respondent has not laid a challenge to the order of the High Court rejecting his prayer for pre-arrest bail before this Court.