Prateek Garg And Others vs Intelligence Officer

Satyen Vaidya, J

Both these petitions are being decided by a common order as common questions of law are involved.

Petitioners have been booked for offences under Section 132(1)(b)(i) of Central General Goods and Service Tax Act 2017 (for short CGST Act)

and Section 20 (xv) of the Integrated Goods and Services Tax Act, 2017 ( for short IGST Act ) by Directorate General of Goods and Service Tax

Intelligence, Chandigarh Zonal Unit (DGGI) on the allegations that the petitioners in connivance with each other facilitated M/s Mahesh Trading

Company, M/s Rajshree Trading Company and M/s Balaji Trading Company and other Firms in issuing invoices only without actual supply of goods

with the motive to earn benefits by fraudulent means and thereby have caused a loss of Rs. 14.33 Crores to the government revenue.

Petitioners were arrested on 21.07.2021. They are in custody since then. The complaint for commission of offences under Section 132(1)(b)(i) of

CGST Act and Section 20 (xv) of the IGST Act, has been filed against the petitioners by DGGI on 19. 09.2021 before learned Additional Chief

Judicial Magistrate, Kasauli, District Solan, H.P., which is pending adjudication.

Petitioners have prayed for grant of bail under Section 439 of Cr.P.C in the above noted case on the grounds that they are in custody since

21.07.2021. The investigation qua them is already complete and complaint stands filed against them in the Court of Learned Additional Chief Judicial

Magistrate, Kasauli. As per petitioners, the allegations leveled against them are not true and evidence has been created to implicate the petitioners at

the instance of persons having inimical relations with them. It has further been submitted that the statements of the petitioners recorded under Section

70 of CGST Act were procured from them under duress and are not voluntary. It has been contended on behalf of the petitioners that the case of the

respondent is based upon documentary evidence which is already in their custody. There is no possibility of petitioners tampering with the prosecution

evidence. Petitioners are permanent residents of House No. BÂ454, Ground Floor, Mera Bagh, Pachim Vihar, Delhi 110063 and House No. RÂ71Â‐

A, Vani Vihar, Uttam Nagar, New Delhi, respectively and have roots in the Society and there is no likelihood of absconding from the course of justice.

They have no one else in the family to look after the parents, wife and children etc. Petitioners have undertaken to fully cooperate with the

Investigating Agency and to appear in the Court for the purpose of trial on each and every date. Petitioners have further undertaken not to make any

inducement, threat or promise to any person and are ready and willing to abide by all the conditions as may be imposed.

On notice, respondent has filed reply/status report. It has been averred that the petitioners are involved in a serious offence in passing of Input Tax

Credit on the strength of invoices issued from fictitious/bogus firms based at Delhi.During investigation, the respondent has collected sufficient

material in the shape of legal evidence showing implication of petitioners in offences under Section 132(1)(b)(i) of CGST Act and Section 20 (xv) of

the IGST Act. Incriminating evidence in the shape of documents, including electronic records have been seized from the premises of the petitioners.

Petitioners have also made voluntarily statements under Sections 70 of CGST Act. It has been found against the petitioners that they in connivance

with each other have been engaged in managing and operating various fictitious firms registered in the names of other persons for the sole purpose of

issuing GST Invoices to facilitate passing of inadmissible Input Tax Credit. Further, it has been found that the petitioners have been issuing goodsÂless

GST Invoices eÂ​way bills only for various types of scrap dealers based at Delhi and UttarÂ​Pradesh for the last two years. Petitioners used to receive

calls and messages from these traders of scrap from Delhi and UttarÂPradesh regarding requirement of GST invoices and eÂway bills for their

scraps, which was to be supplied to various furnaces located in Himachal Pradesh and scrap brokers of MandiÂGobindgarh, for which they used to

get commission @ 1.5% to 2% of the basic value of the goodsÂless invoices supplied by them. On the strength of evidence collected against the

petitioners, the complaint for prosecution of petitioners has already been filed before learned Additional Chief Judicial Magistrate, Kasauli. The

respondent has opposed the bail petitions of the petitioners on the ground that the investigation in respect of the beneficiary who received

fake/goodsÂless invoices from the firms operated by the petitioners, is still underway and in case petitioners are released on bail, there is every

likelihood that they may influence the key persons/witnesses/recipients of fake Input Tax Credit, which may affect the completion of investigation and

realization of government revenue.

I have heard learned counsel for the petitioners as well as learned counsel for the respondent and have also gone through the status report.

Though, there are serious allegations against the petitioners, but the same are required to be proved against them, in accordance with law, in order

to secure their conviction, which is likely to take sometime. The offences, for which the complaint has been filed against the petitioners, attract

punishment of imprisonment for a term which may extend to five years with fine. Petitioners are in custody since 21.7.2021. The investigation qua the

petitioners has already been completed and, therefore, the complaint stands filed against them on 19.9.2021. PreÂtrial prolonged incarceration cannot

be allowed as a matter of rule. No presumption of guilt can be attached against the petitioners as cardinal principle of criminal jurisprudence in our

legal system is to presume innocence of accused till proved otherwise.

The respondent has already made necessary recoveries and seizures of documents, including electronic records from the petitioners. It is not the

case of the respondent that some more recoveries are to be affected from the petitioners. It is also not the case of the respondent, that petitioners had

not cooperated with the investigation agency during investigation. The only apprehension of the respondent that in case of release of petitioners on bail

the investigation underway in respect of the other persons may be hampered, can be taken care of by imposing appropriate and suitable conditions

against the petitioners.

Petitioners are permanent residents of House No. BÂ 454, Ground Floor, Mera Bagh, Pachim Vihar, Delhi 110063 and House No. RÂ71ÂA, Vani

Vihar, Uttam Nagar, New Delhi, respectively and there is no likelihood of their absconding from the course of justice in view of the facts that they

have their families to support. Even otherwise, such possibility, if any, shall be taken care of while imposing conditions on the petitioners. No previous

criminal history of the petitioners has been shown to exist.

In view of the above discussions, both the petitions are allowed. Petitioners are ordered to be released on bail, in Complaint No.1/2021, registered

by Directorate General of Goods and Service Tax Intelligence, Chandigarh Zonal Unit (DGGI) under Section 132(1)(b)(i) of CGST Act 2017 and

Section 20 (xv) of the IGST Act, 2017, on furnishing personal bonds in the sum of Rs. 1,00,000/Âeach with one surety each in the like amount to the

satisfaction of the learned trial Court. This order shall, however, be subject to the following conditions and in the event of breach of any of the

condition, the respondent shall be at liberty to approach this Court for cancellation of the bail granted to the petitioners:Â​

i) Petitioners shall make themselves available for investigation, as and when required and shall also appear on each and every date so fixed by learned

trial Court during the course of trial of the complaint filed against them, save and except, when they are prevented from appearance on account of

reasons beyond their control. In such event, the petitioners shall take appropriate steps seeking their exemption before learned trial Court.

ii) Petitioners shall not tamper with the prosecution evidence and shall not also try to influence any prosecution witnesses or any other person

acquainted with the facts of the case, so as to dissuade him from speaking the truth. They shall also not directly or indirectly make any inducement,

threat or promise to the prosecution witnesses.

iii) Petitioners shall surrender their passports before learned trial Court, if not so earlier surrendered before learned trial Court or any other authority.

iv) Petitioners shall not leave India without prior permission of learned trial Court till completion of trial.

Any expression of opinion hereinÂabove shall have no bearing on the merits of the case and shall be deemed only for the purpose of disposal of

these petitions.