- (1.) Both these petitions Under Section 482 Cr. PC have been directed against the order of the learned Munsif and Judicial Magistrate, Deedwana, dated 15-2-1984 and, therefore, they can conveniently be disposed of by a single order.
(2.) The facts giving rise to these petitions briefly stated are that the bus No. RJH 1442 originally belonged to the petitioner Prakash Singh. He transferred it under the higher purchase agreement to one Mohan Lal. The registration certificate as also the route permit in respect of this bus were transferred in the name of Mohan Lal. Thereafter the non-petitioner No. 2 Abdul Rehman purchased this bus from Mohan Lal. However, the registration certificate or the permit were not transferred in his name when on 31-10-1982 Abdul Rehman sold this bus to the petitioner Banne Singh for a sum of Rs. 70,000/- out of which Rs. 25,000/- had been paid to him and a sum of Rs. 45,000/- remained due, which was to be paid by monthly instalments of Rs. 3,000/-. An agreement in this respect was reduced into writing on 24-2-1983,
(3.) On 7-2-1984 Banne Singh lodged a report at the police station Deedwana that on that date when the said bus was carrying passengers from Khadu to Deedwana, Abdul Rehman intercepted the bus on the way and forcibly took it away after giving beating to the driver and conductor. On this report, the police registered a case for offence Under Section 392 IPC and after investigations) put up a challan against Abdul Rehman and Habib,;