- (1.) Heard Sri Sudhanshu Pandey, 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 13.2.2018, registered as Case Crime No.99 of 2018, under Sections 420, 467, 468, 471, 506 I.P.C., Police Station-Banna Devi, District Aligarh.
(3.) Learned counsel for the petitioners submits that identically situated co-accused persons have already challenged the impugned FIR? by means of filing Crl. Misc. Writ Petition No.7158 of 2018, which has been disposed of by Coordinate Bench of this Court vide order dated 23.3.2018 staying arrest of the said co-accused persons, copy of which is annexed as? Annexure-8 (at page-94) to the writ petition, hence, the petitioner is also entitled for the same relief.;