- (1.) Heard Sri U.S.Patel, learned counsel for the petitioners, 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 13.3.2018, registered as Case Crime No.182 of 2018, under Sections 3/5/8 of U.P. Prevention of Cow Slaughter Act, Police Station Shahbad, District Rampur.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. The alleged place from where the police had shown the recovery of beef is also not connected with the petitioners. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;