LAWS(ALL)-2014-4-487

RAHEESH Vs. STATE OF U P

Decided On April 15, 2014
Raheesh Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

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

(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 111 of 2013, State Vs. Raheesh, arising our of case crime no. 1076 of 2012, under Sections - 3/5A/8 Cow Slaughter Act and under Section 3/11 Prevention of Animal Cruelty Act, P.S. Bilaspur, District -Rampur pending before the A.C.J.M. -Ist, Rampur as well charge sheet dated 30.11.2012.

(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.