DEEPANSHU SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Satish Chandra Mishra, learned Senior Counsel assisted by Shri Purnendu Chakravarty and Shri Mukesh Kumar Tewari, learned counsels for the applicant and Shri Dipak Seth, learned counsel appearing on behalf of Union of India and perused the record.

(2.) This bail application has been moved by the accused-applicant- Deepanshu Srivastava for grant of bail in Case Crime No. 316 of 2024, under Sec. 132 of Central Goods and Services Tax Act, 2017, Police Station DGGI, Lucknow Zonal Unit, District Lucknow, during trial.

(3.) Learned Senior Counsel appearing for the accused-applicant while pressing the bail application submits that the applicant has been falsely implicated in this case and without any sufficient reasons and basis and without assessing any tax liability the applicant has been arrested and detained in prison since 2/2/2024.