- (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 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 petitioners are not named in the FIR and they have been falsely implicated in the present case only on account of the fact that they happen to be relative of main accused Arun Kumar Bhatnagar. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners. He further submitted that the accused persons of the FIR which was lodged for the similar offence, have challenged the same before this Court by means of filing Crl. Misc. Writ Petition No.11318 of 2018, in which their arrest has already been stayed by this Court vide order dated 3.5.2018, copy of which is annexed as Annexure-3 (at page-32) of the writ petition, hence, arrest of the petitioners may also be stayed by this Court.;