Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) On the allegation that the respondent no.4, Block Development Officer, Gola has illegally detained his Hiwa Vehicle bearing no. JH-02-AC-5253 as surety under threat and coercion, petitioner has approached this Court for direction upon the respondent no.3, the Superintendent of Police, Ramgarh to release his vehicle detained in Gola Police Station. Petitioner also has made a prayer that the respondent no.4 be directed to return Rs. 5 lakh illegally collected from the petitioner. He has asked for certain compensation.
(3.) Annexure-3 relied upon by the petitioner shows that it is an undertaking furnished for payment of Rs. 5 lakh to the Block Development Officer, Gola in connection with the supplies to be made to the beneficiaries of MNREGA project. Petitioner has kept his Hiwa vehicle as security in lieu there of. The contents of Annexure-3 document shows that petitioner volunteered to seek release of the aforesaid amount and the vehicle after ensuring supplies in a proper manner to the beneficiaries under the MNREGA project and that he has given this undertaking with full consciousness and at his own free will.;