DILIP DEBNATH Vs. STATE OF TRIPURA & OTHERS

JUDGEMENT

(1.) Heard Mr. A.C. Bhowmik, learned counsel for the accused-petitioner and Mr. K.N. Bhattacharjee, learned Sr. Central Govt. Standing Counsel appearing for the C.B.I, along with Mr. S.B. Dutta, Advocate.

(2.) Mr. A.C. Bhowmik, learned counsel for the accused has submitted one letter dated 28th July, 1995 written by the Inspector of Police C.B.I. SPE, Agartala under which the accused has been asked to hand over the cover of Dash Board and Raxine cover of the Driver seat of Maruti Van to the office of the Inspector C.B.I, when the works of repairs will be undertaken. Mr. Bhowmik has also produced one report dated 16.2.1995 submitted by the Senior Inspector Motor Vehicles, Govt. of Tripura. Mr. Bhowmik, has shown both the documents to Mr. K.N. Bhattacharjee learned Senior Central Govt. Standing Counsel appearing for the C.B.I. Let both the documents be kept on the records. If necessary, Mr. Bhowmik may take copy of the said orders under signature of the Deputy Registrar (Bench).

(3.) Heard also on the question of repair of vehicles. The accused is at liberty to get the vehicle repaired with information to the Inspector C.B.I. SPE, Agartala about the garage where the work of repairs will be carried out and if the said Inspector C.B.I., so desires, he may be present or depute a representative at the time of repairs of the vehicle. Before repairs, the accused shall hand over the cover of dash board and raxine cover of the driver seat of the Maruti van in question to Shri S. Chakraborty, Inspector of police C.B.I. SPE Agartala and the Inspector C.B.I, shall grant receipt for the same. Mr. Bhowmik submits that the accused requires the blue book of the Maruti Van which has since been seized by the investigating agencies for the purpose of settling claims with the Oriental Insurance Company, Agartala. Investigating agency shall forward the blue book to the Inspector C.B.I. SPE at Agartala and the Insurance Company shall collect the blue book from the Inspector of Police C.B.I. SPE Agartala and after the claims are settled with the Insurance Company, the Oriental Insurance Company Agartala Branch shall hand over the blue book to the Inspector C.B.I. Agartala and the Inspector shall obtain a bond from the said Oriental Insurance Company for returning the original blue book of the vehicle in question to C.B.I. Mr. Bhattacharjee appearing for the C.B.I, has no objection.