- (1.) Heard Sri Rajesh Yadav, 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 5.7.2017 registered as Case Crime No.383 of 2017, under Sections 420, 467, 468, 471 I.P.C., Police Station Thakurdwara, District Moradabad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case.He further submits that identically situated co-accused, namely, Sujeet Kumar has earlier challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.17550 of 2017, which has been disposed of by Coordinate Bench of this Court vide order dated 29.8.2017 staying the arrest of the said co-accused, copy of which is annexed Annexure-4 (at page-29) to the writ petition, hence, the petitioner is also entitled for the same relief.;