- (1.) Heard Sri Rajiv Sisodia, learned counsel for the petitioner, 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 20.5.2018, registered as case crime No.357 of 2018, under Sections 3/5/8 of Cow Slaughter Act, Police Statioin Hasanpur, District Amroha.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that the petitioner is a motorcycle mechanic and he has never involved in any business of cow slaughtering. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;