SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The petitioner is seeking regular bail in case FIR No.13 dated 09.01.2019 registered under Sections 420, 467, 468, 471 and 120-B of Indian Penal Code, 1860 at Police Station City Fatehabad, District Fatehabad.

(3.) Fir (Annexure P-1) has been registered by Excise and Taxation Officer, State GST Officer, Ward-2, Fatehabad on the allegation that numerous bogus firms have been floated and the Government has been duped of Rs.69,58,527/- by raising claims of input tax credit on fake sales of about Rs.14.00 crores.