- (1.) Heard Sri Vivek Tripathi, holding brief of Sri A.K.Ojha, learned counsel for the petitioners, Sri G.P.Singh, 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 petitioners with a prayer to quash the FIR dated 3.4.2018, registered as case crime No.361 of 2018, udner Sections 147, 148, 341, 186, 188, 353, 427 I.P.C., Section 3 Prevention of Public Property (Damages) Act, 1932, P.S. Loni, District Ghaziabad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention for the purpose of harassment. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. He next argued that the some of accused persons with respect to the incident which has taken place on 2.4.2018 across the country have approached this Court by means of filing Crl. Misc. Writ Petition No.12181 of 2018 in which interim order has been passed by Coordinate Bench of this Court vide order dated 14.5.2018, copy of which has been produced and the same is taken on record, hence, arrest of the petitioners may also be stayed by this Court. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;