- (1.) Heard Ms. Sujata Choudhary, 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 17.4.2018, registered as case crime No.452 of 2018, under Sections 406, 506, 452, 420 I.P.C., P.S. Kotwali Nagar, District Muzaffarnagar (U.P.).
(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and has been falsely implicated in the present case with malafide intention. She further submitted that the co-accused persons who were named in the FIR have also challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.11142 of 2018, in which their arrest has been stayed by this Court vide order dated 1.5.2018, copy of which is annexed at page-28 of the writ petition, hence, arrest of the petitioner may also be stayed by this Court.;