VIPUL KANTILAL DHAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chetan Pandya on behalf of the applicant, learned Additional Public Prosecutor Mr. Jay Mehta on behalf of respondent no.1- State and learned Advocate Mr. Utkarsh Sharma on behalf of respondent no.2.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The present applicant has preferred this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with File No. DGGI/ INT/INTL/900/2025-GR-A-O/O AD-DGGI-RU-VAPI registered with the office of Principal Commissioner CGST, Vapi for the offences punishable under Ss. 132(1)(a)(b)(c)(d) of the Central Goods and Services Tax Act, 2017.