SAURABH CHHAJER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this interim bail application under Section 439 of Cr.P.C.

(2.) Complaint No.34/2019 is pending before the Court of Chief Metropolitan Magistrate (Economic Offences) Jaipur Metropolitan, for offence under Sections 132(1), (b) (c), (f), (g), (k), (i) of Central Goods and Service Tax Act 2017 read with Section 69 CGST Act punishable under Section 132(1)(i)(iv) of Central Goods and Service Tax Act, 2017 read with 132(5) of CGST Act.

(3.) It is contended by counsel for the petitioner that petitioner's wife is pregnant and the delivery is expected in last week of September, 2019. It is contended that the interim bail is sought on humanitarian grounds as husband's presence is important at the time of delivery. It is also contended that parents of petitioner's wife are not residing at Jaipur and there is no one to look after her.