GH. MOHAMMAD RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) Learned counsel for respondents 1 to 3 filed status report in the open court, made part of the file.

(2.) The question is as to whether the F.I.R. containing allegations, which set the police in motion, can be quashed at this very thresh-hold stage? The answer is in negative for the following reasons.

(3.) This remedy can be invoked / pressed into service or may be exercised in the following circumstances:-