NABAM TAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The genesis of this instant petition preferred under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 dates back to the year 2005, to the effect that on 12/12/2005 at about 1:15 pm or so, some persons hired a Tourist Taxi, bearing registration No. ML-05-D-5296 driven by Gaytam Gurung.

(2.) Since the said Tourist Taxi did not return home, the owner reported the matter to the President of the Shillong Greater Tourist Taxi Association, who in turn lodged an FIR dtd. 15/12/2005 with the Officer In-charge, Shillong Sadar Police Station. The same was registered as Shillong Sadar P.S. Case No. 194(12) of 2005 under Sec. 382/302/201/34 IPC.

(3.) On investigation launched, the petitioner herein along with four other accused persons were arrested and eventually made to stand trial for the offences under the IPC, including murder, that is, under Sec. 302 IPC.