- (1.) Heard Sri Pankaj Sharma, learned counsel for the petitioner, Sri A.K.Sand, 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 petitioner with a prayer to quash the FIR dated 5.2.2018, registered as case crime No.104 of 2018, under Sections 3/5/8 of Cow Slaughter Act, Police Station Govind Nagar, District Mathura.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that for carrying the flesh, the petitioner is having a license issued by the Food Safety and Drug Administration, Government of Uttar Pradesh under Food Safety and Standard Act, 2006, which is valid from 23.2.2018 to 23.2.2019, copy? of which is annexed as Annexure2 to the writ petition. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;