SHRI DILIP KUMAR CHOUDHARY Vs. STATE OF MEGHALAYA AND ANR.

JUDGEMENT

(1.) By way of this petition under Section 482 Cr.P.C., the petitioner seeks quashing of two FIRs lodged by the respondent No. 2, one being at Police Station, Nongpoh bearing No. 111 (5) of 2015 for offence under Section 392 IPC and the other being at the Police Station, Williamnagar bearing Case No. 69 (6) of 2015 for offences under Section 120 (B)/465/468/379/34 IPC.

(2.) The relevant factual aspects of the matter are that in the first FIR dated 12.05.2015, lodged at Umsning Out-Post, District Ri Bhoi, the respondent No. 2 has alleged detention of two of his trucks bearing registration No. ML 07 B 1477 and ML 07 B 1419 at gun point by a gang led by the petitioner while they were passing through Umsning, District Ri Bhoi. In the other FIR, lodged at Williamnagar Police Station on 22.06.2015, the complainant has alleged that his three empty coal trucks bearing registration No. ML 07 B 1411, ML 07 B 2012 and ML 07 B 1475, which were parked near the Petrol Pump, Nengkhra, were stolen on 15.06.2015 by the present petitioner and other persons.

(3.) It was also alleged in the second FIR at Williamnagar Police Station that it was after the arrest of the present petitioner in connection with the said other FIR that the facts came to surface about his misdeeds with his gang, who had also prepared certain documents of agreements by forging the complainant's signatures with lawful motive to snatch away the trucks from his lawful custody and to deprive him of his property.