ASHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek grant of regular bail in proceedings initiated by Superintendent (Anti-Evasion) CGST, Commissionerate Ludhiana under Sec. 132 of the Central Goods and Services Tax Act, 2017 (hereinafter referred to as 'the Act') read with Sec. 20 of the Integrated Goods and Services Tax Act, 2017.

(2.) The allegations against the accused are to the effect that during the course of investigation, it was found that Shri Sunil Kumar son of Shri Sobha Ram is running a network of bogus firms and had created the below mentioned seven firms in his own name or in the name of his family members, employees and their family members. He has created and operated these bogus firms not only for availing inadmissible input tax credit (ITC) on the strength of fake invoices but also for passing on of fraudulent ITC to buyers on the strength of invoices which were not accompanied with any goods. The details of the firms created and operated by Sunil Kumar are as under:

(3.) The amount of ITC availed as per GSTR-3B returns filed in respect of seven firms are as under :-