GULLU Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Government Advocate.

(2.) THIS writ petition has been filed for quashing an FIR and staying the arrest of the petitioners? in Case Crime No.319? of 2012, under Section 3/5-A of Cow Slaughter Act at police station Chhapar,? District Muzaffar Nagar.

(3.) THE present case is one punishable with imprisonment up to 7 years. The petitioner should, therefore have no apprehension that he would be arrested unless there are conditions justifying his arrest as mentioned above and provided under section 41(1)(b) Cr.P.C.