Jharkhand High Court
Md Shahnawaj Alam vs The State Of Jharkhand on 26 May, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1751 of 2016
Md. Shahnawaj Alam, son of Nishar Ahmad, Jailgora, Jorapokhar,
Dhanbad ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Sanjay Kumar, Advocate
For the State : A.P.P.
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02/Dated: 26/05/2016
Learned APP to file an affidavit as to whether the Inspector, SPCA is competent to lodge prosecution under Section 10 of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.
Put up this case on 21.07.2016.
Till then, no coercive steps shall be taken against the petitioner in connection with S.P.C.A. No. 1006 of 2015 (Complaint Case No. 1006 of 2015), pending in the Court of learned Sub Divisional Judicial Magistrate, Bokaro.
Let a copy of the order be sent to the trial court through FAX on the cost deposited by the petitioner.
(Anant Bijay Singh, J.) Tanuj/