SAYEED Vs. STATE OF U P

JUDGEMENT

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

(2.) THIS petition has been filed by the petitioner with a prayer to quash the F.I.R. in case crime no. 1415 of 2014, under section 3/5/8 Cow Slaughter Act, P.S. Jalaun, District? Jalaun.

(3.) FROM the perusal of the impugned F.I.R. it appears that on the basis of the allegations made therein a prima facie cognizable offence is made out. There is no ground for interference in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.