- (1.) On 17.2.2012, nobody appeared in spite of repeated calls for the petitioners, accordingly the case was adjourned. Today also, in spite of repeated calls, nobody appears for the petitioners. As such, heard learned counsel for the State and perused the record.
(2.) This writ petition has been filed for releasing the two trucks bearing Registration Nos. BRB 7255 and HR 38B 1081, which were seized in connection with Mandu P.S. Case No.104 of 2000, instituted under Section 414 of the Indian Penal Code, Section 32(ii) of Coal Mines Act and Section 33 of the Indian Forest Act, as allegedly, stolen coals were recovered from the said trucks.
(3.) It appears that during the pendency of this writ petition, both these trucks were ordered to be released in favour of the petitioners upon furnishing proper undertakings and bonds by order dated 15.3.2011. It also appears that by the said order, further proceedings in Mandu P.S. Case No.104 of 2000, then pending in the Court of A.C.J.M., Hazaribagh, were also stayed.;