Sanjay Kumar Singh, J. - (1.) Heard Sri Gopal Swaroop Chaturvedi, Senior Advocate assisted by Sri Yes Tandan, and Sri Brijesh Sahai, assisted by Sri Azad Khan and Sri Bhavya Sahai, Advocates for respondent No.4 and Sri Ashutosh Kumar Sand, learned Additional Government Advocate Ist assisted by Mrs. Manju Thakur, learned AGA Ist for the State.
(2.) Learned Additional Government Advocate has accepted notice on behalf of respondent Nos. 1, 2 and 3. Respondent No.4 has filed counter affidavit dated 29.11.2018 after serving the copy of the same upon the learned counsel for petitioner. Learned counsel for the petitioner stated at the Bar that he does not propose to file any rejoinder affidavit and the present writ petition may be heard on merit at this stage itself. In view of the above, this matter is being decided finally at the admission stage itself. Relief claimed in the writ petition:
(3.) The petitioner invoking extraordinary jurisdiction under Article 226 of the Constitution of India has filed this writ petition with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned F.I.R. dated 14.11.2018 lodged by respondent No.4 against the petitioner registered as Case Crime No. 1835 of 2018, under Sections 408, 406 and 420 I.P.C. at Police Station Noida, Sector-20, District Gautam Budh Nagar. Prosecution case:;