Gauhati High Court - Aizawl
Smt. Lalbiakdingi vs The State Of Mizoram R/B Secretary To ... on 2 March, 2026
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GAHC030000552026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P./2/2026
Smt. Lalbiakdingi
D/o Vanlalnghaka, Falkland Veng, Aizawl
VERSUS
The State of Mizoram R/b Secretary to Govt. of Mizoram, Home Dept.
Aizawl2:The Officer-in-Charge
Bawngkawn Police Station
Aizaw
Advocate for the Petitioner : Mr. Lalramdinthara
Advocate for the Respondent : P.P./Addl.PP, Mizoram
BEFORE HONOURABLE MR. JUSTICE PRANJAL DAS JUDGMENT / ORDER Date : 02.03.2026 Heard Mr. Lalramdinthara, learned counsel for the petitioner. Also heard Ms. Linda L Fambawl, learned Additional Public Prosecutor for the State, Mizoram.
2. The instant criminal revision petition has been filed by the petitioner namely, Smt. Lalbiakdingi, against the order dated 05.08.2025 passed by the Page No.# 2/3 learned Special Judge, ND&PS Act, Aizawl in Crl. Misc Application No. 61/2025 arising out of Bawngkawn P.S. Case No. 420/2024 under Section 20(b)(ii) 'B'/25 of ND&PS Act.
3. The present petitioner had filed an application before the learned court below seeking interim custody of Maxi Cab (TATA Sumo) bearing Regd. No. ML- 04-B-8580 which was stated to have been seized on 13.12.2024 in connection with the instant case. However, the prayer of the petitioner for interim custody was rejected by the learned court below on the ground that one Mrs. Jasmine Amanda Talang is the registered owner of the said vehicle and her application for release of vehicle has already been allowed. Para 9 of the said order may be reproduced herein below -
"9. Perused the application along with its annexure as well as the case record. It is seen that Mrs. Jasmine Amanda Talang, who is the registered owner of the seized vehicle i.e. TATA Sumo B/R No. ML-04-B-8580 filed CMA No. 29 of 2025 and the application was allowed that the seized vehicle shall be release to the applicant/registered owner vide order dt. 27.03.2025 before the instant application was filed by the applicant Mrs. Lalblakdingi. Hence the application is rejected at this stage."
4. The learned counsel for the petitioner submits that though the order of interim custody in favour of Mrs. Jasmine Amanda Talang was made - she continues to be untraceable and the vehicle is in the police station and subject to deterioration. The learned counsel has drawn my attention to a copy of sale deed/agreement vide dated 31.07.2024 and annexed with the petition as Annexure 1 and submits that on 31.07.2024 one Lalbiakdingi, the present Page No.# 3/3 petitioner had purchased this vehicle i.e. Maxi Cab (TATA Sumo) bearing Regd. No. ML-04-B-8580 from the said Mrs. Jasmine Amanda Talang.
5. I have also found that in the impugned order, it is mentioned that in the records, the said Mrs. Jasmine Amanda Talang is shown as a owner.
6. The learned Additional Public Prosecutor submits that due to some confusing state of affairs in the instant case, she would like to take some instructions for clarity and seeks a week time which is allowed.
7. If the petitioner had indeed purchased the vehicle from Mrs. Jasmine Amanda Talang on 31.07.2024 itself, he should also take steps for transferring the vehicle in his name in the transport records.
8. List on 10.03.2026.
JUDGE Comparing Assistant