- (1.) Heard Sri J.P.Singh, learned counsel for the petitioners, Sri Prabhash Pandey, 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 the U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Khorabar, District Gorakhpur.
(3.) Learned counsel for the petitioners 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 in his favour, copy of which is annexed as Annexure-2 (at page-43) to the writ petition, hence, arrest of the petitioner may also be stayed by this Court.;