DHARMENDER RAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner and Mr. P.A.S. Pati, learned counsel for the State.

(2.) This petition has been filed for direction upon the respondents to release the vehicle of the petitioners bearing registration no.as PW-1 (WB 11D 2683), PW-2 (WB 11C 2430), PW-3 (WB 23B 7111) and PW -4 (WB 23B 6528) which has been seized in connection with Syamsunderpur PS Case No.07/2021 (G.R.Case No.181/2021), pending in the court of learned SDJM, Ghatshila.

(3.) That the recourse of the law set on motion on the basis of self statement of SI, Kajal Kumar Dubey that he got a secret information on 9/3/2021 at about 11 pm that animals are being illegally transported from Bihar to Bengal. On the above information he with other police personnel reached near the boundary of Shamsunderpur they blocked the road and started checking at about 1 am. That it is alleged that several trucks, pickup vans came there and on asking they found that animals were loaded and no paper was produced by the drivers of few trucks and few was able to flee away from the place of occurrence. Thereafter those trucks searched and found several animals were tied with ropes and then all the trucks were seized and present FIR has been lodged against the drivers and owner of the respective trucks.