DIRECTORATE GENERAL OF GST INTELLIGENCE Vs. MANISH GOYAL

JUDGEMENT

(1.) CRL.M.C.881/2023 has been filed on behalf of the agency Directorate General of GST Intelligence (DGGI) against the order dtd. 21/12/2022, passed by the learned Additional Sessions Judge (ASJ), Patiala House Courts, New Delhi, whereby regular bail was granted to the accused Manish Goyal.

(2.) CRL.M.C.6801/2023 has been filed on behalf of the accused Manish Goyal seeking setting aside of the order dtd. 15/9/2023, passed by the learned Additional Sessions Judge (ASJ), Patiala House Courts, New Delhi, whereby regular bail granted vide order dtd. 21/12/2022 was cancelled.

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