Ashraf Mian And Ors vs The State Of Jharkahnd on 27 May, 2016

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Jharkhand High Court

Ashraf Mian And Ors vs The State Of Jharkahnd on 27 May, 2016

Bench: Anant Bijay Singh

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               A. B. A. No. 1756 of 2016
           1.    Ashraf Mian
           2.    Md. Shahid Alam @ Shahid Mian
           3.    Isteyak Mian @ Md. Ishteyak
           4.    Ladan Mian
           5.    Ali Mian
           6.    Jhunnu Quraishi
           7.    Jahid Mian @ Md. Jahid Mian
           8.    Shahnawaj Mian
           9.    Md. Saiyad Alam @ Shahid Mian
           10. Raju Mian                               ..... Petitioners
                                     Versus
           The State of Jharkhand                      ..... Opposite Party
                                      -----
                                     CORAM
               HON'BLE MR. JUSTICE ANANT BIJAY SINGH
                                      -----
           For the Petitioners    : Mr. A.K.Chatruvedy
           For the State          : Mr. K.K.Mishra, A.P.P
                                      -----

02/27.05.2016

Learned A.P.P is directed to take instruction as to whether the informant is competent to invoke the provision of Section 10 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.

Put up this case on 27.07.2016.

Till then, no coercive action shall be taken against the petitioners in connection with Pratappur P.S.Case No. 94/2015 (G.R. No. 1426/2016), pending in the Court of Sri Bishwanath Bhagat, J.M, 1st Class, Chatra.

Let a copy of the order be handed over to learned A.P.P. Satish/- (ANANT BIJAY SINGH, J)

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