RAJESH RAMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

(2.) Petitioner, Rajesh Raman has filed the instant petition under Sec. 482 of the Crimial P.C. for release of dumper bearing registration no.BR-O8G-1127.

(3.) Raj Kishore Singh, Mining Inspector along with police personnel conducted a raid at Shankarpur Pahar where illegal mining was going on by one Haldhar Yadav who at an earlier occasion was a lessee and truck, dumper, tractor, drilling machine and other items were seized from there engaged in the aforesaid illegal mining and its transportation.