Shree Chandrashekhar, J. - (1.) In this batch of writ petitions, primary apprehension expressed by the petitioners is that in the garb of notice under section 70 of the Central Goods and Services Tax Act, 2017 they may be arrested.
(2.) What has been contended on behalf of the petitioners is recorded in the order dated 14.01.2019, which is extracted below: Contention raised on behalf of the petitioner(s) is that pursuant to summons issued to the petitioners when they appear before the Senior Intelligence Officer, on the first date itself on their appearance, the Central Intelligence Officer has no jurisdiction to arrest the petitioners. And, if that is done this is a power exercised by the Central Intelligence Officer with which he is not vested in law and, in particular, it is in contravention of sub-section 3 to section 41-A of the Code of Criminal Procedure as well as various pronouncements by the Hon'ble Supreme Court. Let a copy of the order be given to the learned counsel for the respondents."
(3.) The petitioners admit that they have received the summons issued by the Senior Intelligence Officer, however, for variety of reasons - one of the reasons is their apprehension that they may be arrested - they have not appeared before the Officer. They have referred to an incident relating to the petitioner in W.P.(Cr.) No. 261 of 2018. Such allegations, of course, have been denied by the respondents. In the counter-affidavit, the respondents have pleaded that to destabilize the national economy some shell companies and unscrupulous firms have claimed illegal Input Tax Credit by issuing fake and forged invoice without actual supply of goods and services and without payment of applicable GST to the Government. Various fraudulent suppliers with multi-state network have been identified by the Intelligence Agencies and some of such firms are registered in the State of Jharkhand. In the aforesaid background, it is pleaded that testimony of the petitioners is necessary to verify the genuineness of transactions in question. It is claimed that the investigation has revealed fake transactions to the tune of Rs.400 crores and whether the petitioners are connected in any manner with such transactions, directly or indirectly, can be ascertained only after they appear before the Investigating Officer (Senior Intelligence Officer). In paragraph no. 25 of the counter-affidavit, the respondents have asserted, thus; "25. That the contents and averments made in Para 20 of the Writ Petition is denied in the manner stated. It is most humbly submitted that Section 69 of the CGST Act, 2017 mandates the competent authority for order to arrest a person, only after having "reasons to believe", which is developed based on investigation conducted at various ends and after collating the evidences collected in course of investigation. It is most humbly submitted that the said power is being exercised by the competent authority with due responsibility as is evident from the fact that this office is an investigating wing and in course of investigation a number of persons are being summoned under section 70 of the CGST Act, 2017 for tendering their statements, but everybody was not arrested. Only the person, against whom there appears "reasons to believe" after proper investigation, is being arrested. The Hon'ble High Court Calcutta in the CRM 3327 of 2018 (Sanjay Kumar Bhuwalka -Vs. - Union of India) and CRM 3328 of 2018 (Neeraj Jain -Vs. - Union of India) has observed, in similar case, that:- "............... 'reasonable belief' or reason to believe as a standard to arrest requires that arresting officer subjectively believe that the suspect has committed the offence and that objectively reasonable person would reach the same conclusion reasonable grounds do not require as much evidence as a prima facie case but do require that thing believed to be more likely than not. ..............." It appears from the submission of the petitioners in instant petition that his presumption of being arrested reflects their culpable mental state, however, they are having due opportunity as per law to make submissions in their favour.";