- (1.) Heard Sri V.K.Jaiswal, 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 petitioners with a prayer to quash the FIR dated 23.8.2017, registered as Case Crime No.833 of 2017, under Sections 147, 148, 149, 447, 448, 341, 323, 504, 506, 34 I.P.C. and 7 Crl. law Amendment Act and 3(2) (5) SC/ST Act, Police Station Dhoomanganj, District Allahabad.
(3.) Learned counsel for the petitioners submits that the petitioner is innocent and has been falsely implicated in the present case only on account of political malice. He further submits that several FIRs were also registered against the petitioner, out of which two were challenged before this Court by means of filing Crl. Misc. Writ Petition No.4585 of 2018 and Crl. Misc. Writ Petition No.4667 of 2018 in which arrest of the petitioner has been stayed by Coordinate Benches of this Court vide orders dated 23.2.2018 and 26.2.2018 disposing of the said petitions, copies of which have been annexed as Annexure-3 (at pages-30 to 32) to the writ petition.;