RANJEET Vs. UNION OF INDIA
LAWS(ALL)-2018-9-180
HIGH COURT OF ALLAHABAD
Decided on September 06,2018

RANJEET Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Vivek Kumar Singh, J. - (1.) Supplementary counter affidavit filed by the Learned Counsel for the complainant today in the Court is taken on record.
(2.) Heard Sri Satya Dheer Singh Jadaun, Learned Counsel for the applicant and Sri B.K. Singh Raghuvanshi, Learned Counsel for the complainant and Sri Abhinav Prasad, Learned A.G.A. for State.
(3.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No. 02 of 2018, under Sections 132(1)(b) of Central Goods and Services Tax Act, 2017, Police Station Sahibabad, District Ghaziabad.;


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