SARASWATI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) INSPITE of various services of notice upon O.P. No. 2, he has not appeared either personally or by executing Vakalatnama.

(2.) HEARD the learned counsel for the petitioners.

(3.) THE case was registered on the written information of informant Karan Soren who has alleged that he purchased one second -hand Truck bearing Registration No. WGH -6013 on 26th August, 1991 for which consideration of Rs. 1,50,051/ - was settled. On 26th August, 1991, he paid Rs. 90000/ - and on 14th October, 1991 and on 23th May, 1992 he paid Rs. 1000/ - and Rs. 9000/ -respectively. Thus, a total amount of Rs. One Lakh only out of settled consideration of Rs. 1,50,051/ - was paid by him towards purchase of Truck No. WHG -6013. A sale deed was also executed by these petitioners in presence of the witnesses. He has alleged that on 24th March, 1992, his driver Latif was carrying sands which was apprehended by these petitioners and they forced the driver to unload the sand for their own use and seized the truck directing the driver to inform the informant that they would not hand over the truck to him. It is also alleged that all the documents relating to the truck were seized by them which was financed by agent Subhashish Bose.