REGENT COMPUTRONICS PVT. LTD.

PANKAJ KUMAR Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SURESH KALMADI VS. CBI [REFERRED TO]
SURESH KALMADI VS. CBI [REFERRED TO]
ANIL KUMAR VERSUS STATE OF PUNJAB [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
MANORANJANA SINH @ GUPTA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
P. CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
ARNAB MANORANJAN GOSWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner pending trial in complaint case No.CHA/ 170/2023 dtd. 27/3/2023 for offence punishable under Sec. 132(1)(a) (b)(c) and (i) of Punjab Goods and Services Act, 2017 and Central Goods and Services Tax Act read with Sec. 69(1) of Punjab Goods and Services Tax Act, 2017, pending in the Court of Ld. Chief Judicial Magistrate, Jalandhar.

(2.) The precise allegations levelled against the petitioner have been culled out in Para No.12 of the reply filed by way of affidavit of Shalinder Singh IO-cum-State Tax Officer, Jalandhar-2, dtd. 16/11/2023 which read as under :

(3.) The allegation in sum and substance against the petitioner is of issuing fake bills by creating paper firms and thereby having caused loss of more than Rs.32.00 crores to the Exchequer by conniving with other co-accused.

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PANKAJ KUMAR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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