NITESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) These two petitions under Sec. 439 Cr.P.C. and under Sec. 439 read with Sec. 437(6) Cr.P.C. are filed seeking regular bail and default bail in case of FIR No.20 dtd. 25/1/2019, under Ss. 406, 420, 467, 468, 471 IPC and Sec. 132(i) B, C of Central Goods and Services Tax Act, 2017, registered at Police Station Arya Nagar, Rohtak, District Rohtak.

(2.) The allegations are that the petitioner got registered non-existing firms and also got opened bank account by impersonating himself as Ganesh. The entire operation was being run to claim or to provide bogus Input Tax Credit. As per the allegations, there is tax evasion of more than Rs.12.00 crores.

(3.) Petitioner was arrested on 6/6/2019. Due to Covid-19 situation, as an interim measure petitioner was released from 27/3/2020 to 16/4/2021.