KHRAW K. NONGRUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petitions under Section 439 of the CrPC, the two petitioners namely, Sri Khraw K. Nongrum (petitioner in B.A. No.1282/2020) and Sri Bikash Gogoi (petitioner in B.A. No.1295/2020), who are in custody since 18.06.2020, have sought for releasing them on regular bail in connection with the Dispur P.S. Case No.553/2020, under Section 420/406/506/34 of the IPC.

(2.) Heard the learned counsel for both sides and perused the record and the case diary produced.

(3.) From the FIR, it reveals that the informant purchased the Grand I-10 sportz vehicle bearing Regn. No.AS-10-EB-9099, from one Dhanmani Deka, through the mutual friend i.e. Khraw K. Nongrum but the relevant documents pertaining to the vehicle is not delivered to the informant despite payment of money. The investigation reveals that said Dhanmani Deka was the real owner of the vehicle who handed over the said vehicle to one Arun Yadav for rental purpose and the vehicle keeps changing of hands and ultimately sold it to the informant, without informing the real owner. But it reveals from the case diary that the present two petitioners were the middle men at the time of selling of the vehicle to the said informant.