Jharkhand High Court
Kudus Miyan And Ors vs The State Of Jharkhand on 11 July, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4622 of 2015
1.
Kudus Miyan
2.
Md. Kasim @ Kasim Mian
3.
Md. Kudus Miyan
4.
Nesar Miyan @ Nisar Miyan ..... Petitioners
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Nawin Kr. Singh, Advocate For the State : Mr. G.S. Prasad, A.P.P.
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th 08/Dated: 11 July, 2016 When the case is called out, Sri G.S. Prasad, learned APP prays for one week's more time in order to ascertain that as to whether processes under Sections 82/83 of the Cr.P.C. has been issued against the petitioner.
2. Further, he also prays for time to enable him to place the notification in terms of Section 10 of Jharkhand Bovine Animal Protection of Slaughter Act, 2005 as to whether the informant, being a private person, is authorized to make search/seizure or not.
3. List this case on 20.07.2016.
4. In the meantime, interim order dated 09.05.2016 shall continue.
(Anant Bijay Singh, J.) Sunil/-