Jharkhand High Court
Santosh Yadav And Anr vs The State Of Jharkhand on 3 March, 2017
Author: Rongon 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 : J.C. to S.C. L & C
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02/3.3.2017It has been submitted by the learned counsel for the petitioner that no notification is in existence in terms of Section 2(j) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.
Learned J.C. to S.C. L & C prays for and is allowed two weeks' time to file a counter affidavit. The counter affidavit so filed must specifically state as to whether a notification in terms of section 2(j) as mentioned above has been issued by the State Government or not and if the same has been issued, it shall be brought on record.
List this case after two weeks.
(Rongon Mukhopadhyay, J) Rakesh/