- (1.) The prayer of the Petitioner is to quash the First Information Report of Crime No. 400 of 1994 under Section 420/468/471, I.P.C. Police Station Kotwali, district Kanpur Nagar.
(2.) Sri K.K. Tripathi, the learned Counsel appearing in support of the petition, contended that the First Information Report in question is liable to be quashed for the following reasons: (i) On the same allegation, the Petitioner's service was terminated but he moved the Lucknow Bench of this Court for quashing the order terminating his service in which an order staying operation of the termination order was also passed. (ii) Several similarly situated co-accused persons have moved this Court for the same relief in which interim orders have been passed restraining the Respondents from arresting those co-accused persons.
(3.) He also places reliance on a judgment of the Supreme Court in Bir Bajrang Kumar v. State of Bihar, 1987 AIR(SC) 1345.;