- (1.) Heard Ms. Saima Saher, 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 30.4.2018, registered as case crime No.249 of 2016, under Sections 147, 148, 149, 307, 323, 343, 341, 342, 436, 394, 332, 353, 166, 188 I.P.C., and 3/4 Public Property Damages Act and Section 7 Crl. Law Amendment Act, Police Station Hapur Nagar, District Hapur.
(3.) Learned counsel for the petitioners submits that the petitioner is not named in the FIR and his name has come into light when the petitioner moved surrender application before the Court below and the police submitted report stating that the petitioner is wanted in the case. The petitioner has been falsely implicated in the present case due to village parti bandi. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. He further submitted that the named accused, namely, Anil Azad has already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.9410 of 2018 in which his arrest has been stayed by this Court vide order dated 13.4.2018, copy of which has been produced and the same is taken on record, hence, arrest of the petitioner may also be stayed by this Court.;