D.N. Upadhyay, J. - (1.) Heard the parties.
(2.) W.P.(Cr.) No. 11 of 2010 has been filed by the Chief General Manager, BCCL, Katras with a prayer to quash memo no. 479/2007, dated 04.12.2007 (Annexure-4) and letter dated 10.05.2008 of the Officer-in- Charge, Katras (Rajganj) P.S. (Annexure-7), which appears to be reminder sent to the writ petitioner by the Officer Incharge, Katras P.S., District - Dhanbad. By the aforesaid Annexures, directions have been given to the writ petitioner to hand over 30 M.T. of coal which was seized in connection with Katras (Rajganj) P.S. Case No. 06/2006, dated 04.01.2006 and after seizure, coal was handed over to one Rajendra Singh, loading clerk, then posted at Angarpathra siding, B.C.C.L.
(3.) W.P.(Cr.) No. 245 of 2012 has been filed by Birendra Prasad with a prayer to direct the respondents to release 30 M.T. of coal seized from his possession in connection with Katras (Rajganj) P.S. Case No. 06/2006, dated 04.01.2006 corresponding to G.R. No. 37/2006. It is contended that the petitioner was made an accused in Katras (Rajganj) P.S. Case No. 06/2006, but after trial he has been acquitted. After his acquittal, he has filed an application for release of the coal seized from his possession and the learned S.D.J.M., by order dated 15.10.2007, directed the Officer In-charge, Katras Police Station to release 30 M.T. of coal which was seized in connection with Katras (Rajganj) P.S. Case No. 06/2006 in favour of the writ petitioner.;