- (1.) Heard the parties.
(2.) This application is directed against the order dated 31.8.2016 passed by the learned Chief Judicial Magistrate, Hazaribagh in Sadar (M) P.S. Case No. 814 of 2012, by which the application preferred by the petitioner for release of soft coal has been rejected.
(3.) It has been submitted by the learned counsel for the petitioner that a confiscation proceeding was also initiated against the petitioner by the Divisional Forest Officer, which, however, was dropped on consideration of the fact that the documents with respect to purchase of coal were genuine. It has further been submitted that the learned court below has not come to any finding with respect to its refusal to release the said coal.;