- (1.) Heard Sri Mohd. Samiuzzaman Khan, 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 11.4.2018, registered as case crime No.268 of 2018, under Sections 384, 504, 506 I.P.C., Police Station Rasoolpur, District Firozabad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention.The allegation levelled against the petitioners are absolutely false, frivolous and baseless. He further submits that the identically situated co-accused, namely, Shahzeb has already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.11807 of 2018, which has been disposed of by this Court vide order dated 8.5.2018 staying the arrest of the said co-accused, copy of which is annexed as Annexure-3 (at page-36) to the writ petition, hence, the petitioners are also entitled for the same relief.;