AAFAQULLA Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A.

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 29.7.2008 filed in case no.2065 of 2010, whereby the learned A.C.J.M., Court No. 10, Allahabad has taken cognizance against the applicant under Sections 3/5/8 of Cow Slaughter Act and 10/11 of Prevention of Cruelty to Animals Act and Section 429 I.P.C., P.S. Sarai Mamrej, district Allahabad.

(3.) The contention of the counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.