- (1.) Heard Sri S.K.Tewari, learned counsel for the petitioner, Sri Prabhash Pandey, 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 petitioner with a prayer to quash the FIR dated 10.4.2018, registered as case crime No.314 of 2018, under Sections 409, 420, 467, 468, 471, 120-B I.P.C., Police Station Civil Lines, District Moradabad.
(3.) Learned counsel for the petitioners submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submitted that identically situated co-accused persons have already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.12956 of 2018, which has been disposed of by this Court vide order dated 21.5.2018 staying the arrest of the said co-accused, copy of which has been produced by learned counsel for the petitioner and the same is taken on record, hence, the petitioner is also entitled for the same relief.;