- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in connection with Koderma P.S. Case No.96 of 2013, corresponding to G.R. Case No.428 of 2013, pending in the Court of learned Chief Judicial Magistrate, Koderma.
(3.) It is alleged that the truck belonging to the petitioner was found carrying stone chips without valid permit and challan.;