- (1.) Heard Sri A.K.Pandey, learned counsel for the petitioner, Sri A.K.Sand,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 28.2.2018 registered as Case Crime No.192 of 2018, under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Khorabar, District Gorakhpur.
(3.) Learned counsel for the petitioners submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that identically situated co-accused, namely, Kapil Muni Yadav has earlier challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No. 7269 of 2018 in which an interim order has been granted, copy of which is annexed at page-36 of the writ petition, hence, the petitioner is also entitled for the same relief.;