LAWS(GAU)-2021-8-57

SUBHASH KUMAR SINGH Vs. STATE OF ASSAM

Decided On August 06, 2021
Subhash Kumar Singh Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

(2.) This is an application, filed under Section 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Sri Subhash Kumar Singh, in connection with BI(E.O.) Assam Tax P.E. No. 03(03)/2021, registered under Section 132(1)(i) of Assam GST Act, 2017.

(3.) Heard learned senior counsel, Dr A.K. Saraf for the Petitioner, assisted by learned Advocate Amit Goyal. Also heard Mr. M. Phukan, the learned Public Prosecutor, Assam for Respondents 1 and 2.