- (1.) Heard Sri Abhishek Pandey, 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 5.3.2018 registered as Case Crime No.214 of 2018, under Sections 147, 148, 149, 353, 332, 336, 504, 506, 307 I.P.C., Police Station Deoband, District Saharanpur.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that though the F.I.R. of the present case was registered under section 307 I.P.C. but it is a case of no injury. He further submits that identically situated co-accused persons have earlier challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.6235 of 2018 which has been disposed of by Coordinate Bench of this Court vide order dated 15.3.2018 staying their, copy of which is annexed as Annexure-2 (at page-26) of the writ petition, hence, the petitioner is also entitled for the same relief.;