SHADAB ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing FIR dated 19.02.2019, lodged at Case Crime No. 0076 of 2019, under Sections 3/5/8 of U.P. Prevention of Cow Slaughter Act, 1955, Police Station Malihabad, District Lucknow.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent-State.

(3.) Learned counsel appearing for the State states that the offence(s) allegedly committed entail a sentence up to seven years. In such circumstances, the investigating officer shall ensure compliance of provisions of Section 41 and Section 41-A of the Code of Criminal Procedure as provided by Hon?ble Supreme Court of India in Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273.