DEVENDRA SURANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS ") for grant of pre-arrest bail to the petitioner, who is arrayed as accused in File No. DGGI/INTL/413/2025-Gr T-O/o ADG-DGGI-ZU-HYDERA on the file of the Senior Intelligence Officer, Directorate General of GST Intelligence (DGGI), Zonal Unit, Hyderabad.

(2.) The brief facts of the case are that the petitioner, Managing Director of M/s. Bhagyanagar India Limited, a reputed listed company, purchased copper scrap from M/s. AMZ Traders after due KYC verification and compliance checks. Between November 2022 and March 2023, the company undertook 153 transactions worth about Rs.97.25 crores, supported by invoices, e-way bills, transport records, and banking transactions. Subsequently, proceedings were initiated under Sec. 70 of the CGST Act alleging wrongful availment of Input Tax Credit (ITC). The petitioner furnished all documents and cooperated with the investigation, but later discovered that the supplier's GST registration was retrospectively cancelled.

(3.) Heard Sri. B. Vamshidhar Reddy, learned counsel appearing on behalf of the petitioner as well as Sri. Dominic Fernandes, learned Standing Counsel for CBIC appearing on behalf of the respondents.