- (1.) Heard Sri S.K.Dubey, 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 petitioners with a prayer to quash the FIR dated 30.4.2017, registered as Case Crime No.594 of 2017, under Sections 323, 504, 506, 328, 254(B), 364, 376D I.P.C., Police Station Sihani Gate, District Ghaziabad.
(3.) Learned counsel for the petitioners submits that the petitioner is husband of respondent no.3 and has been falsely implicated in the present case. He further submits that the petitioner is not named in the FIR as the same has been lodged against the co-accused Brijesh Mishra, Sunil Chhadha and one unknown person. The main allegation has been levelled against the co-accused persons. He next argued that the co-accused persons have already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.15306 of 2017 in which their arrest has been stayed by Coordinate Bench of this Court vide order dated 8.8.2017, copy of which has been produced and the same is taken on record, hence, arrest of the petitioner be also stayed by this Court.;