MOHAMMAD MERAJ Vs. STATE AND ORS.

JUDGEMENT

(1.) In this petition, filed under section 561-A Cr.PC, the petitioner has craved the indulgence of this Court in quashing the F.I.R bearing No. 37/2018 dated 31-08-2018, registered against him at Police Station, Crime Branch, Kashmir, for the commission of offences punishable under section 420, 468, 471 RPC.

(2.) Notice.

(3.) Notice has been waived by Mr. Dar, learned Sr.AAG, appearing for the respondents. He has strenuously and vehemently argued that this petition cannot be maintained at this stage, when the investigation of the case is still at its infancy. Per contra, the learned counsel, representing the other side, has argued that a false and fabricated story has been projected in the F.I.R as against the petitioner, which cannot withstand the test and scrutiny of law.