JEETENDRA KANTILAL GANDHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for petitioner submits that petitioner is accused of violation of certain provisions of GST Act. The Commissioner of Commercial Taxes authorised the Assistant Commissioner, Enforcement, South Zone, Bengaluru, to arrest the petitioner. Pursuant to the Commissioner's order, petitioner was arrested and produced before the Special Court (Economic Offences), Bengaluru.

(3.) The grievance of the petitioner is that the learned Magistrate has granted interim bail and is not considering the regular bail, though the application is pending before him.