- (1.) Heard learned counsel for the petitioners and learned counsel for the State.
(2.) Petitioners are aggrieved by order dated 9.6.2013 passed by Sri K. K. Mishra, Judicial Magistrate, Bermo at Tenughat, in Maahuatand P.S. Case No.7 of 2012, corresponding to G.R. No.109 of 2012, whereby the application filed by the petitioners for release of 200 tons of raw coal, 200 tons of slurry coal, 30 ton of hard coke, which were seized from the premises of Balajee Hard Coke Factory, has been rejected by the Court below.
(3.) In the raid conducted in Balajee Hard Coke Factory, 200 tons of raw coal, 200 tons of slurry, 30 tons of hard coke, which were found in the factory premises, was seized as no document with respect thereto was produced before the police, and the FIR was lodged for the alleged offences under Sections 414 of the IPC and 33 of the Indian Forest Act.;