- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the charge sheet dated 6.3.2010 in Case Crime No.167 of 2009, under Sections 3/5Ka/8 of Cow Slaughter Act and Section 11 of Aminal Cruelty Act, P.S. Azeemnagar, District Rampur pending in the court of Judicial Magistrate Rampur..
(3.) The contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;