- (1.) Heard Ms. Sufia Saba, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 2.2.2018 registered as Case Crime No.16 of 2018, under Sections 3/5A/8 Cow Slaughter Act, Police StationMirzapur, Distrit Saharanpur.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that the petitioner is an agriculture labour and has no concern with the slaughtering. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;