PARIDHI JAIN Vs. STATE

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.205/2019, P.S. Udaimandir, District Jodhpur and FIR No.44/2019, P.S. GST (Goods and Service Tax) Department, District Jodhpur, for the offences under Sections 420, 467, 468, 471, 120-B IPC and Section 132[1][i] of Rajasthan Goods and Service Tax Act.

(2.) Heard learned counsel for the petitioner and learned Additional Advocate General appearing for the State and learned Special Public Prosecutor appearing for the GST Department along with Officer In-charge. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner is facing incarceration for more than one month. The present petitioner is a professional Chartered Accountant. He further submits that the petitioner was only getting the firms registered at the behest of her clients after collecting requisite documents from them. It was the duty of the competent authority of the department to get the details furnished by the present petitioner verified as per KYC (Know Your Customer).