Jaspreet Singh vs State of Punjab

Ram Chand Gupta, J.—The present petition has been filed for anticipatory bail u/s 438 of Code of Criminal Procedure in FIR No. 188 dated 18.08.2010 registered under Sections 420/465/467/468/471 IPC, at Police Station Shimlapuri, Ludhiana, District Ludhiana.

I have heard learned Counsel for the parties and have gone through the whole record including order dated 13.10.2010 passed by learned Additional Sessions Judge, Ludhiana vide which application filed by the present Petitioner for anticipatory bail was dismissed.

Brief allegations are that, Petitioner-accused is proprietor of M/s Guru Nanak Trading Company, Preet Nagar, Link Road, Ludhiana having TIN No. 03022050622. He has indulged in preparing bogus documents in order to evade VAT. He has shown bogus purchases worth Rs. 252 crores. This firm started business with initial amount of Rs. 94,000/-. During the year 2008-2009, the firm has shown to have made purchases worth Rs. 35,83,55,466/-and sales worth Rs. 35,82,68,277/-. Similarly it has shown purchases worth Rs. 90,67,12,952/-and sales worth Rs. 90,62,71,247/-during the year 2009-2010 and on verification purchases of Rs. 1,26,59,68,317/-were found to be false. The firm has also shown bogus movement of the goods by preparing bogus and fabricated bills. Loss of revenue has been caused to the State to the tune of Rs. 5,06,02,732/-by evading VAT.

Hence, in view of serious allegations against the Petitioner-accused, it is not such a case in which extra-ordinary relief of anticipatory bail should be granted to him.

Hence, without expressing any opinion on the merit of the case, the instant application for anticipatory bail filed by Jaspreet Singh is, hereby, dismissed being devoid of merit.