HAKAM CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) COMPLAINTS under Sections 276B and 278 of the Income Tax Act have been filed against the accused petitioners by the Income Tax Officer before the Chief Judicial Magistrate (Economic Offences) Jaipur. Upon these complaints the Chief Judicial Magistrate has ordered the issue of non -bailable warrants for the arrest of these petitioners. The case of the department appears to be that the company M/s. Bedla Flour Mills and Allied Industries Private Limited failed to deduct tax at source on the interest paid by it to the Directors. It is the contention of the learned Counsel for the petitioners that what ever tax was due has been deposited before the presentation of the complaints, though in some cases the delay in deposit was from 4 to 16 months. The learned Sessions Judge while dealing with the bail applications observed that the tax had been deposited in 7 cases only but by showing challans the petitioners have been able to make out a prima facie case that tax has been deposited in the 10 cases prior to the institution of the complaints.

(2.) THE department wants to show that this is not a case of simple delay in the deposit of tax but actually this is a case where the tax was not deposited at sources but the individuals claimed refund of the tax saying that it had been deducted at source but was not payable by the individuals. I am afraid, this contention though raised has not been substantiated by showing the record to me and it can be said that the department will get an opportunity of proving this before the trial Magistrate.

(3.) THESE petitions are accepted. The non -bailable warrants issued by the trial court shall stand cancelled if all the petitioners appear before the trial court on 27th October, 1988. In case they do not appear the non -bailable warrants shall be executed. In the event of the appearance of the petitioners before the Chief Judicial Magistrate (Economic Offences), Jaipur, they shall be released on bail provided each of them furnishes bond in the sum of Rs. 10,000/ - with two sureties in the amount of Rs. 5,000/ - each to the satisfaction of the CJM, (Economic Offences), Jaipur for their appearance during the course of trial on all dates of hearing and as and when they are called upon to do so on the following conditions: