- (1.) "Jail" and "No bail", normally to such alleged heinous economic "anti Social" offenders and tax dozzers, is the deduction but Revenue's half hearted approach has reversed the "morale" in this case.
(2.) And now the traditional narration of facts.
(3.) These two criminal miscellaneous applications have been filed by the I.T.O. Central Circle I, Jaipur against the order dt.10-4-85 of Sessions Judge, Jaipur City, Jaipur, By these two orders the non-applicants Gopal Dhamani and Laxminarain Dhamani were granted bail. The bail order was passed under S.439, Cr.P.C. Both these non-applicants are now sought to be put behind bars by the Income-tax Authorities by their prayer that the bail should be cancelled as the learned Sessions Judge should not have granted bail in these two cases which are serious economic offences.;