NAZAKAT Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard Sri R.K.Yadav, learned counsel for the petitioner, Sri Irshad Hussain, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) The relief sought in this petition is for quashing of the F.I.R. dated 4.4.2018, registered as case crime No.240 of 2018, under Section 3/5/8 Uttar Pradesh Cow Slaughter At, 1955, P.S. Shahabad, District Rampur.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that the name of the petitioner has come into light on the basis of statement made by the co-accused who was arrested on the spot. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed. He next argued that the co-accused Islam has already been enlarged on bail by the competent court.