- (1.) Heard Sri Sanjay Ojha, 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.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 10.2.2018 registered as Case Crime No.73 of 2018, under Section 307 I.P.C., Police Station-Kairana, District Shamli.
(3.) Learned counsel for the petitioners submits that earlier an FIR was also lodged against petitioners being Case Crime No.75 of 2018, under Section 3/5/8/8 Cow Slaughter Act, Police Station Kairana, District Shamli, which has been challenged by the petitioner by means of filing Crl. Misc. Writ Petition No.7807 of 2018 in which his arrest has been stayed by Coordinate Bench of this Court vide order dated 30.3.3018, copy of which has been produced the same is taken on record. He further submits that it is a police encounter case. It is a case of no injury. The allegation levelled against the petitioners is absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;