NADEEM Vs. STATE OF U P AND 03 OTHERS
LAWS(ALL)-2018-2-509
HIGH COURT OF ALLAHABAD
Decided on February 26,2018

NADEEM Appellant
VERSUS
State Of U P And 03 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 15.02.2018 bearing Case Crime No.96 of 2018 pending investigation at Police Station Gangoh, District Saharanpur pertaining to the offences under Sections 3, 5 and 8 of U.P. Prevention of Cow Slaughter Act.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner with regard to allegations contained in the first information report.;


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