(1.) This case was heard and closed for orders on 10/2/2023. However, while dictating the order some queries were required to be answered by the State counsel, therefore, it has been relisted for today.
(2.) This first application under Sec. 439 of the Code of Criminal Procedure has been filed by the applicant who is in custody in connection with Crime No. 988/2022 registered at Police Station - Khamtarai, District Raipur, CG for the offence punishable under Ss. 420, 467, 468, 471 and 120-B IPC.
(3.) Case of the prosecution in short is that co-accused Nagendra Kumar Sinha took the vehicle of complainant Anuj Kumar Singh on monthly rent of Rs.80,000.00. On 14/11/2022 the complainant received an information on phone that his vehicle was parked in the Bhanpuri yard belonging to Upendra Sharma and an attempt was being made for its sale. On 16/11/2022 the complainant went there, saw his vehicle and found that its appearance was substantially changed. He enquired from the yard owner Upendra Sharma about the vehicle and then came to know that it was purchased by him from one Ashok Agrawal and Shahabuddin alias Subbu Kaji. Thereupon, report was lodged, the offece as described above was registered, and the investigation was carried out.