- (1.) Heard learned counsel for the petitioner and Ms.Smiti Sahai, learned Additional Government Advocate for the State-respondents.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioner in Case Crime No. 374 of 2017, under Sections 3/5/8 Prevention of Cow Slaughter Act, 1955, P. S. Kurwar, District Sultanpur.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;