Ashok Kumar Sihotiya S/O Sh. ... vs Union Of India
2021 Latest Caselaw 6009 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Second Bail Application No.
                                                                     15140/2021
                                    Ashok Kumar Sihotiya S/o Sh. Anandilal Sihotiya, R/o A-61-B,
                                    Dadhichi Nagar Murlipura Jaipur Raj. Accused Petitioner Is In J.c.
                                    At Central Jail Jaipur
                                                                                                          ----Petitioner
                                                                         Versus
                                    Union Of India, Through Central Goods And Service Tax
                                    Commissionarate Jaipur Through P.p.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. R.B. Mathur for Mr. Pankaj Ghiya For Union of India : Mr. Kinshuk Jain

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

27/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. Case No. IV (06) 26/AE/JPR/2019 was registered at

Additional Chief Metropolitan Magistrate (Economic Offences)

Jaipur, Second for offence under Sections 132(1)(b)(c) of of the

Central Goods and Services Tax Act, 2017.

3. No ground is made out for entertaining the second bail

application as there is no change in circumstance necessitating

entertaining the second bail application.

4. Accordingly, the Criminal Misc. Second Bail Application is

dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /6

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