- (1.) Heard Sri S.K.Yadav, 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 petitioner with a prayer to quash the FIR dated 19.8.2017 registered as Case Crime No.433 of 2017, under Section 60 U.P. Excise Act and 420 I.P.C., Police Station Karhal, District Mainpuri.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated with malafide intention. He further submits that identically situated co-accused persons have already challenged the impugned FIR by means of filing Crl. Misc. Writ Petition No.18878 of 2017, in which an interim order has been passed by Coordinate Bench of this Court vide order dated 18878 of 2017 disposing of the said petition, copy of which is annexed as Annexure-2 (at page-25) of the writ petition, hence, petitioner is also entitled for the same relief. He next argued that that the petitioner has no criminal antecedent and till date no charge sheet has been submitted against the petitioner.;