ARUNA SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard.

(2.) All these three criminal revision petitions have arisen out of same crime Tura PS Case No. 18(2) 2003 registered and corresponding to GR Case No. 31 of 2003, relating to of FIR dated 13.02.2003. In all the three criminal revisions, revisionists have challenged release of the vehicles seized in connection with the said Tura PS Case No. 18(2) 2003, in favour of Delhi Police.

(3.) Heard learned counsel for the parties and perused papers and records.