- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing of an FIR in case crime No.188 of 2011 under sections 3/5/8 Cow Slaughter Act read with 11 Cattal Cruality Act ,P.S. Shahra Mau District Shahjahanpur.
(3.) The writ court is not competent to go into questions of facts and on the allegations, it cannot be said that no prima facie case is disclosed.;