TILU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both these revision applications arise out of the same impugned order and as such, they are being disposed of by this common order. Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioners are aggrieved by the order dated 14.8.2012, passed by learned Chief Judicial Magistrate, Hazaribag, in G.R. Case No. 1564 of 2012, whereby the application filed by the petitioners for releasing in their favour, the dumpers seized in this case, has been rejected by the Court below, in view of the report of the police objecting the release of the dumpers in favour of the petitioners.

(3.) The petitioners have been made accused in Giddi P.S. Case No. 24 of 2012, corresponding to G.R. No. 1564 of 2012, which relates to seizure of four dumpers from the factory premises of Maa Chhinmastika Sponge Iron. Three dumpers were within the factory premises and one dumper was outside the factory premises. All these dumpers were loaded with allegedly stolen coal. Accordingly, the case was instituted against the accused persons, including the owners of the dumpers, for the offence under sections 420, 406, 467, 471, 413, 414, 120B/34 of the Indian Penal Code and section 30(ii) of the Coal Mines Act.