- (1.) Heard Sri A.K.Pandey, learned counsel for the petitioner, 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 petitioner with a prayer to quash the FIR dated 3.4.2018, registered as case crime No.361 of 2018, under Sections 147, 148, 341, 186, 188, 353, 427 I.P.C., Section 3 of the Prevention of Damage to Public Property Act and Section 7 of Crl. Law Amendment Act, 1932, Police Station Loni, District Ghaziabad.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention.The allegation levelled against the petitioner are absolutely false, frivolous and baseless. He further submits that the identically situated co-accused persons have already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.13112 of 2018, which has been disposed of by this Court vide order dated22.5.2018 staying the arrest of the said co-accused persons, copy of which has been produced and the same is taken on record, hence, the petitioner is also entitled for the same relief.;