- (1.) Heard Sri Girijesh Pandey, holding brief of Sri Brijesh Kumar Pandey, learned counsel for the petitioners, Sri A.K.Sand, 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 28.4.2018, registered as case crime No.256 of 2018, under Sections 3/5/8 of Cow Slaughter Act, Police Station Swar, District Rampur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention.He further submits that the petitioners were not arrested on the spot and the two persons who were arrested on the spot disclosed the name of the petitioners for their involvement in the present case. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;