- (1.) Heard Sri M.C.Tiwari, 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 28.6.2017 registered as Case Crime No.170 of 2017, under Sections 147, 148, 149, 160, 307, 336, 504, 506 I.P.C. and 7 Crl. Law Amendment Act, Police Station Shamshabad, District Agra.
(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.5461 of 2018, which has been disposed of by Coordinate Bench of this Court vide order dated 6.3.2018 staying arrest of the said co-accused, copy of which is annexed as Annexure-2 (at page-18) of the writ petition, hence, the petitioner is also entitled for the same relief.;