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Allahabad HC Refuses to Quash FIR Registered Under UP Prevention of Cow Slaughter Act, 1955 - (20 Sep 2021)

CRIMINAL

Allahabad High Court has refused to quash an FIR registered under the U.P. Prevention of Cow Slaughter Act, 1955 against 7 persons, booked under Sections 3, 5 and 8 of the said act. The Court has refused to quash FIR noting that the impugned FIR disclosed cognizable offence and that the petitioner is involved in the cow slaughter as is evident from the cattle bones which were found from the place of occurrence.

Tags : ALLAHABAD HIGH COURT   FIR REGISTERED UNDER UP PREVENTION OF COW SLAUGHTER ACT   1955  

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