NAND KISHOR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rishav Kumar, learned counsel for the petitioner and Mrs. Vandana Singh, learned counsel for the State.

(2.) This petition has been filed for quashing of the order dtd. 31/7/2023 passed by the learned Judicial Magistrate, 1st Class, Dumka in connection with Jama P.S. Case No.101 of 2022, whereby, the petition filed by the petitioner for release of his vehicle bearing registration No. JH-04X-1753 has been rejected.

(3.) The FIR was registered on a written information of the District Mining Officer, Dumka to the Officer-In-Charge, Jama Police Station alleging therein that on 4/12/2022 at about 06:00 p.m., a truck bearing registration No. JH-04X-1753 was intercepted at Jama Police Gate by the Circle Officer, Jama. The driver of the vehicle did not produce any document for the loaded stone chips and thus the vehicle was seized. The vehicle was inspected by the informant and it was found that 500 cft. of stone chips was loaded in the vehicle for which new document/challan was either produced by the driver or owner of the vehicle.