RAVI SHIVCHAND GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications arises out of the one and same offence, they were heard together and same has been decided by this common order.

(2.) The applicants have filed present applications under Sec. 439 of Cr.P.C., seeking regular bail in connection with File No.: GEXCOM/AE/INV/GST/1399/2022-AE-O/oCOMMR-CGST-BHAVNAGAR, under Ss. 132(1)(b) and 132(1)(c) of the Central Goods and Service Tax, 2017 (hereinafter referred to as 'CGST Act' for short).

(3.) Brief facts leading to file the present applications are that, the applicants are involved in fraudulently availing and passing on ineligible/fake Input Tax Credit ('ITC' for short) amounting Rs.20.63 crores. The applicants arrested under Sec. 69 of the Act for violation and contravention of various provisions of the Act and rules made thereunder. M/s. Garg Ship Breaking Private Ltd., having 3 Directors, principal place of business at City: Bhavnagar, doing trading business of Iron and Steel Scrapes. The applicants are sons of one of the Director of the Company and they are involved in day to day business of the company.