- (1.) Heard Sri A.PMishra, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 9.7.2017 registered as Case Crime No.435 of 2017, under Sections 377, 376D, 328, 420, 120B I.P.C., Police Station Partapur, District Meerut.
(3.) Learned counsel for the petitioner submits that identically situated co-accused persons have earlier challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No. 17762 of 2017 which has been disposed of by this Court vide order dated 1.9.2017 staying the arrest of the said co-accused, copy of which is annexed as Annexure-4 (at page-39) to the writ petition, hence, the petitioner is also entitled for the same relief.;