- (1.) Heard Sri U.S.Patel, 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.221 of 2018, under Sections 3/5/8 of U.P. Prevention of Cow Slaughter Act, Police Station Ganj, District Rampur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that nothing has been recovered from possession of 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 against the petitioners, hence, the same be quashed.;