Jharkhand High Court
Santosh Yadav And Anr vs The State Of Jharkhand on 11 May, 2017
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr.) No. 53 of 2017
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1. Santosh Yadav
2. Krishn Murari Yadav @ Bihari Yadav ... ... Petitioners
Versus
The State of Jharkhand ... ... Respondent
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. Prakash Chandra Roy, Advocate
For the State : Mr. Sarvendra Kumar, J.C. to S.C.(L&C)
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06/11.05.2017It has been submitted by Mr. Sarvendra Kumar, learned J.C. to S.C.(L&C) that till date the State Government has not come out with the notification in terms of Section 2(j) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005. Learned counsel further submits that he shall inform the authority so that a competent authority in terms of Section 2(j) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 is notified at the earliest.
In view of the submission advanced by the learned J.C. to S.C.(L&C) for the State, list this case on 8 th June, 2017, under the heading "For Orders".
(R. Mukhopadhyay, J.) Alok/-