BHUPENDRA KUMAR YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State-respondents.

(2.) It has been submitted by learned counsel for the petitioner that the petitioner has been named by one of the accused as owner of the vehicle in which cattle were being carried. He has no concern with the alleged offence of cow slaughter.

(3.) Learned A.G.A. has opposed the prayer for quashing of the First Information Report and submitted that cognizable offence is made out against the petitioner in the impugned FIR, therefore, the present writ petition is liable to be dismissed.