AI Structured Summary
Not yet generated for this judgment
Judgment
Anil Kumar Choudhary, J
Heard the parties.
2.This Cr.M.P. has been filed invoking the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure with a prayer to quash the order dated 25.03.2023 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 Sections 353, 302, 34 of the Indian Penal Code, Section 11 (a) (b) (d) (e) of Prevention of Cruelty to Animal Act, under Section 4 (b) of Bihar Prevention and Improvement of Animal Act and also under Section 12 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 by which the learned Chief Judicial Magistrate, Ranchi has issued process under Section 82 Cr.P.C. against one Tausif Quraishi @ Raju S/o- Late Muslim Quraishi.
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 Section 82 Cr.P.C. has been issued against him as the copy of the notice has been pasted in his house.
Be that as it may be as admittedly the proclamation under Section 82 Cr.P.C. has been issued in respect of Tausif Quraishi @ Raju son of Late Muslim Quraishi and the petitioner who does neither admit to be the son of Late Muslim Quraishi nor his alias name is Raju, has certainly no locus standi to challenge the order dated 25.03.2023 which has been passed against two different persons. Hence, the instant Cr.M.P. is disposed of with the observation that the order dated 25.03.2023 passed by the learned Chief Judicial Magistrate, Ranchi in connection with Dhurwa (Tupudana) P.S. Case No.179 of 2022 will be applicable in respect of the persons with the name of their parentage and alias name mentioned in the said order dated 25.03.2023 only and not against any other person.
This Cr.M.P. is disposed of with the aforesaid observation.