- (1.) Heard Sri B.P.Mishra, 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 30.1.2018 registered as Case Crime No.51 of 2018, under Section 420 I.P.C., Police Station Bahjoi, District Sambhal.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that that identically situated co-accused, namely, Raj Bala has already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.3084 of 2018, which has been disposed of by Coordinate Bench of this Court vide order dated 8.2.2018 staying the arrest of the said co-accused , copy of which is annexed at page-37 of the writ petition, hence, the petitioner is also entitled for the same relief.;