- (1.) Heard Sri Rohit Kumar Singh holding brief of Sri A.K.S. Bais, 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 13.2.2018 registered as Case Crime No.25 of 2018, under Sections 3/5A/8 of Cow Slaughter Act and 11 Animal Cruelty Act, Police Station Mirzapur, District Saharanpur.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. The petitioners were not arrested on the spot and their names have figured in the impugned FIR due to village party bandi. He further submits that the allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the impugned FIR be quashed.;