- (1.) Heard Sri A.T.Pandey, 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 petitioner with a prayer to quash the FIR dated 7.4.2018, registered as case crime No.150 of 2018, under Sections 147, 452, 506 I.P.C., P.S. Mauranipur, District Jhansi.
(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 are absolutely false, frivolous and baseless. He further submits that the identically situated co-accused, namely, Salig Ram Arya has already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.10643 of 2018, which has been disposed of by this Court vide order dated 26.4.2018 staying the arrest of the said co-accused, copy of which is annexed as Annexure-3 (at page-30) to the writ petition, hence, the petitioner is also entitled for the same relief.;