- (1.) Heard Sri Vinay Saran, 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 12.4.2018, registered as case crime No.676 of 2018, under Sections 302, 201, 120-B, 406, 420, 467, 468, 471, 506 I.P.C., P.S. Sihani Gate, District Ghaziabad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case for ulterior purposes. He further submitted that dispute between the parties, if any is purely civil in nature and civil litigation is pending between the parties and the present FIR is also a part of such litigation. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners. He further submits that the FIR of the present case has already been challenged by the co-accused persons before this Court by means of filing Crl. Misc. Writ Petition No.13124 of 2018 which has been disposed of by this Court vide order dated 22.5.2018 staying arrest of the said co-accused persons, hence, arrest of the petitioners may also be stayed by this Court.;