SANJAY MUKESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition is preferred seeking the directions of issuance of writ of habeas corpus for the respondent no.6 - brother of the present petitioner, allegedly illegally confined by the GST Officer - respondent no.2 since 18.03.2022. The respondent no.6 is the real brother of the petitioner and is engaged professionally as tax consultant. He also works in relation to the license. The petitioner and his brother both reside together.

(2.) It is averred by the petitioner that a raid was conducted by the GST Officers at the residence of one person namely Mr. Bharat Patel situated at Bhaktinagar Society, near IDBI Bank, Gurukul Road, Ahmedabad on 17.03.2022. During the said raid, a laptop was found which had certain material which nececiated calling of the respondent no. 6 on 18.03.2022. The respondent no.6 was called between 2:00 to 3:00 pm at the residence of Mr. Bharat Patel by GST Officers through phone call made by the son of Mr. Bharat Patel.

(3.) This Court issued notice on 23.03.2022 making it returnable on 24.03.2022. As mentioned herein above, before 24.03.2022 his arrest had been shown on 23.03.2022 at 4:00 pm however, learned advocate Mr. Bhadrish Raju appearing for the respondent had urged that the draft amendment should be permitted with the joint request which eventually was allowed. However, there appears to be no challenge to the subsequently passed order.