- (1.) Heard Sri Brijendra Kumar, 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 petitioners with a prayer to quash the FIR dated 20.3.2017 registered as Case Crime No.208 of 2017, under Sections 420, 467, 468, 471 I.P.C., Police Station Mirzapur, District Shahjahanpur.
(3.) Learned counsel for the petitioners submits that identically situated co-accused, namely, Om Prakash has already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.6312 of 2018, which has been disposed of by Coordinate Bench of this Court vide order dated 15.3.2018 staying arrest of the said co-accused, copy of which is annexed as? Annexure-2 (at page-19) of the writ petition, hence, the petitioner is also entitled for the same relief.;