DIRECTORATE GENERAL OF GST INTELLIGENCE Vs. CHAMAN GOEL

JUDGEMENT

(1.) CRL.M.C.2791/2023 and CRL.M.C.2792/2023 have been filed on behalf of the Directorate General of GST Intelligence (DGGI) seeking setting aside of the common order dtd. 21/12/2022, passed by the learned Additional Sessions Judge (ASJ), Patiala House Courts, New Delhi, granting anticipatory bail to the accused Chaman Goel and Chirag Goel.

(2.) CRL.M.C.6431/2023 has been filed on behalf of the accused Chaman Goel seeking setting aside of the order dtd. 29/8/2023, passed by the learned Additional Sessions Judge (ASJ), Patiala House Courts, New Delhi, whereby the anticipatory bail granted to Chaman Goel has been cancelled on the ground of violation of condition of anticipatory bail.

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