RAMBOL YADAV AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It reveals from the written report that the truck bearing registration No.JH 12B3716, while transporting stone chips, was seized by the informant. Since the driver did not produce valid chalan and permit against transportation of stone chips, this case has been instituted.

(3.) It is submitted that no case u/s 379 I.P.C. is made out because no person has come forward to claim that stone chips. As a matter of fact stone chips were loaded on the truck for its transportation from the crusher of petitioner No.2 for which valid chalan was also issued.