- (1.) Heard Sri P.K.Srivastava,learned counsel for the petitioners, 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 23.2.2018, registered as Case Crime No.57 of 2018, under Sections 419, 420 I.P.C., Police Station Kotwali, District Azamgarh.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the allegations levelled against the petitioners are absolutely false, frivolous and baseless. He further submits that identically situated co-accused person, namely, Pankaj Kumar Shukla has already challenged the FIR of the present case by means of filing Crl. Misc. Writ Petition No.7837 of 2018, which has been disposed of by Coordinate Bench of this Court vide order dated 3837 of 2018 staying the arrest of the said co-accused, copy of which has been produced by learned counsel for the petitioner the same is taken on record, hence, the petitioner is also entitled for the same relief.;