RAKESH G. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Kumar, learned counsel for the petitioner.

(2.) The grievance in this petition filed under Sec. 482 Cr.P.C is with regard to an order dtd. 9/10/2018 (Annexure-A4 to this petition) passed by the Court of the learned District Magistrate, South Garo Hills, Baghmara in a criminal case registered as Nongalbibra P.S. Case No. 16 (8) of 2015 under Ss. 406/420/384/323/34 IPC, also being registered on the Court taking cognizance of the matter as G.R. Case No. 70 of 2015.

(3.) The issue before the learned District Magistrate is with regard to an order dtd. 9/10/2018 passed by the learned Additional District Magistrate (J), South Garo Hills, Baghmara, wherein the learned Additional District Magistrate is said to have reviewed his own order dtd. 28/9/2018 in an application filed for releasing of a vehicle bearing registration No. AS-18-A- 1771 to the alleged owner of the said vehicle who is the respondent No. 2 herein, claiming to be the owner of the vehicle.