SHEETAL MITTAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court with a grievance that the petitioners are being harassed in the name of investigation in relation to FIR No.524 dtd. 7/7/2022, registered at Police Station Pratap Nagar (Bhilwara), District Bhilwara, which has been registered against Harsh and Vinod, partners of M/s Shyam Textiles.

(2.) Learned counsel for the petitioners has produced documents on record evincing that they have purchased certain goods from M/s Shyam Textiles, partnership firm of said accused persons (Vinod and Harsh).

(3.) It is stated that these goods were purchased under duly issued GST bills and payments' have been made through bank, which facts are evident from tax invoices and bank accounts (page No.29-80) of the paper book.