AJAY KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kalayan Roy, learned counsel for the petitioner and Mr. Abhinesh Kumar, learned A.P.P. for the State.

(2.) The petitioner in this application has prayed for quashing of the order dated 02.01.2017 passed by the learned S.D.J.M., Ramgarh whereby and whereunder the application for release of 1835.06 MT coal in favour of the petitioner seized in connection with Rajrappa P.S. Case No. 107 of 2014 has been rejected.

(3.) It appears from the First Information Report that a raid was conducted in the factory premises of M/s. Jai Ma Chinnamastika and a huge quantity of coal was stocked inside the factory premises. No paper could be produced on demand and it was suspected that the coal in question was illegally procured leading to institution of Rajrappa P.S. Case No. 107 of 2014.