TAUSHIF QURAISHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Cr.M.P. has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the order dtd. 25/3/2023 passed by the learned Chief Judicial Magistrate, Ranchi in connection with Dhurwa (Tupudana) P.S. Case No.179 of 2022 registered for the offences punishable under Ss. 353, 302, 34 of the Indian Penal Code, Sec. 11 (a) (b) (d) (e) of Prevention of Cruelty to Animal Act, under Sec. 4 (b) of Bihar Prevention and Improvement of Animal Act and also under Sec. 12 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 by which the learned Chief Judicial Magistrate, Ranchi has issued process under Sec. 82 Cr.P.C. against one Tausif Quraishi @ Raju S/o- Late Muslim Quraishi.

(3.) Learned counsel for the petitioner submits that the petitioner is neither the son of Late Muslim Quraishi nor his alias name is Raju but still he thinks that the proclamation under Sec. 82 Cr.P.C. has been issued against him as the copy of the notice has been pasted in his house.