H. C. Mishra, J. - (1.) Learned counsel for the petitioner is directed to add the Superintendent of Police, Sahibganj, as also the Officer-in-Charge of Barharwa Police Station, in the district of Sahibganj, as respondents in this case.
(2.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(3.) The petitioner has filed this writ petition for appropriate writ, order or direction, commanding the respondent-State to release the truck of the petitioner, bearing Registration No. WB-65B-7166, which is kept in the premises of the Barharwa Police Station in the district of Sahibganj, without institution of any criminal case and only on the basis of Sanha entry made on 2.7.2014.;