SHUBHAM JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, learned counsel for the petitioner. Also heard Mr. S. C. Keyal, learned Standing Counsel, GST for the respondent/Union of India.

(2.) This is an application under Sec. 483 of BNSS, 2023 praying for grant of bail to the accused/petitioner, who has been arrested in connection with Case No. DGI/INT/INTL/259/2025, under Sec. 132(5) of the Central Goods and Services Tax Act, 2017.

(3.) The petitioner side has filed an additional affidavit to bring some documents on record and the respondent side also filed written objection against the prayer for bail.