- (1.) Heard Sri Shivendra Raj Singhhal, holding brief of Sri Dharmendra Singhal, learned counsel for the petitioner, Sri G.P. Singh,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 4.9.2017, registered as case crime No.907 of 2017, under Section 2/3 of U.P. Gangster & Anti Social Activities (Prevention) Act, 1986, Police Station Highway, District Mathura.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention.The allegation levelled against the petitioner is absolutely false, frivolous and baseless. He further submits that the identically situated co-accused persons have already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.19389 of 2017 and Crl. Misc. Writ Petition No.4520 of 2018 which have been disposed of by Coordinate Benches of this Court vide orders dated 18.9.2017 and 23.2.2018, staying the arrest of the said co-accused persons, copies of which are annexed as Annexure-4 (at pages-36 & 38) to the writ petition, hence, the petitioner is also entitled for the same relief.;