DIRECTORATE GENERAL OF GST Vs. JITENDER KUMAR

JUDGEMENT

(1.) CRL.M.C.4529/2023 has been filed by the petitioner Directorate General of GST Intelligence (DGGI) seeking setting aside of the order dtd. 2/2/2023, passed by the learned Additional Sessions Judge (ASJ), Patiala House Courts, New Delhi, granting anticipatory bail to the respondent accused Jitender Kumar.

(2.) CRL.M.C.4528/2023 has been filed by the petitioner DGGI seeking setting aside of the order dtd. 24/4/2023, whereby the learned ASJ has dismissed the petition filed on behalf of the DGGI seeking cancellation of the anticipatory bail granted to the respondent on 2/2/2023.

(3.) Brief facts, as agitated by the DGGI, are as follows: