BRENARZEE B. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Instant petition under Sec. 482 Crimial P.C. 1973 has been filed by the petitioners (accused) with a prayer to direct the investigating agency to file a joint final report under Sec. 173 Crimial P.C. 1973 so that all the cases are jointly tried by the Court of competent jurisdiction, further prayed for setting aside the order dated 08.08.2018 passed by the Additional District Magistrate, South Garo Hills, Baghmara in terms whereof, search and seizure regarding the suspected trucks has been allowed.

(2.) Four cases have been registered: (1) Umsning P.S. Case No. 111 (5) 2015 under Sec. 392 IPC, (2) Williamnagar P.S. Case No. 69 (6) 2015 under Sec. 120B/465/468/379/34 IPC, (3) Nongalbibra P.S. Case No. 16(8) 2015 under Sec. 406/420/384/323/34 Penal Code and (4) Nongalbibra P.S. Case No. 17(8) 2015 under Sec. 467/34 IPC.

(3.) From the respective pleadings what emerges is that in connection with Nongalbibra P.S. Case No. 16 (8) 2015, the allegation is that four vehicles (trucks) bearing registration Nos. (a) AS18A/4094, (b) AS18A/1171, (c) AS18 C/0637 and (d) AS25B/7432 have been taken and transferred in the name of petitioner No. 2 after forging the Complainant's signature. According to the learned counsel for the petitioners out of these four vehicles, the petitioners are concerned with two vehicles bearing registration Nos. AS18A/4094 and AS18A/1171. The vehicle bearing registration No. AS18(A)/4090 is stated to have been released in favour of petitioner No. 1 whereas, regarding another vehicle bearing registration No. AS18A/1171 so far no motion has been laid for release thereof. Regarding the other two vehicles, the petitioners have got no connection. In another case i.e., Non galbibra P.S. Case No. 17(08) 2015, it is alleged that the four vehicles were transferred by Shri Dilip Kumar Choudhury petitioner No. 2 by forging the Complainant's signature, this case of shoot of Case No. 16(08) 2015.