RAKESH VAISHNAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik Modh appearing on behalf of the applicant, learned Additional Public Prosecutor Mr. Aditya Jadeja appearing on behalf of the respondent-State and learned Advocate Mr. Tirth Nayak appearing on behalf of the respondents No.1 and 2.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State and learned Advocate Mr. Nayak waives service of rule for the respondents No.1 and 2.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with the arrest effectuated by the Respondent No.2 under Sec. 69 of the Central Goods and Services Tax Act, 2017 vide Arrest Memo being File No. DGGI/INV/GST/2109/2025-Gr.E-O/o ADG-DGGI-ZU-AHMEDABAD for the alleged offences committed under the provisions of the Central Goods and Services Tax Act.