RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing complaint No.CHA-170/2023 dtd. 27/3/2023, registered for the offence punishable under Sec. 132(1)(a)(b)(c) and (i) read with Sec. 69(1) of Punjab Goods and Services Tax Act, 2017.

(2.) The petitioner has been arrested in a complaint related to alleged scam wherein he has been accused of preparing fake rent note and consequential fake bills. It is being claimed that the petitioner floated one firm on his name and credentials and caused loss to the Government exchequer to the tune of Rs.5.40 crores.

(3.) The precise allegation as revealed from reply filed on behalf of respondent No.1 read as under:-