- (1.) Heard Sri Sushil Shukla, learned counsel for the petitioners,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 10.3.2018, registered as case crime No.240 of 2018, under Sections 420, 406, 467, 468, 471, 120-B, 504, 506 I.P.C., Police Station NOIDA Sector-49, District Gautam Buddh Nagar.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention.The allegation levelled against the petitioners are absolutely false, frivolous and baseless. He further submits that the identically situated co-accused, namely, Rakesh Babbar has already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.11097 of 2018, which has been disposed of by this Court vide order dated 1.5.2018 staying the arrest of the said co-accused, copy of which is annexed as Annexure-6 (at page-67) to the writ petition, hence, the petitioners are also entitled for the same relief.;