NAZIR HUSSAIN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gautam Kumar, learned counsel appearing for the petitioners and Mr. V. K. Tiwary, learned A.P.P.

(2.) This application is directed against the order dated 09.06.2016 passed by the learned Sub-Divisional Judicial Magistrate, Rajmahal in Barharwa P. S. Case No. 41 of 2016 whereby and where under the application preferred by the petitioners for release of their trucks bearing Registration No. WB 57C 1595 as also truck bearing Registration No. WB 93 0444 was rejected.

(3.) A First Information Report was instituted based on a written report by the Block Supply Officer, Barharwa that an information was received that two trucks loaded with rice from F.C.I., Godown, Sahibganj was going towards Bengal. On such information the trucks were apprehended but no documents could be produced with respect to the rice loaded on the trucks and on the basis of the allegation that rice was being transported for the purpose of black marketing the First Information Report was instituted.