ARUMUGHAM MUDALIAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners are seeking for quashing of a First Information Report. F.I.R. to be quashed only in the rarest of rare cases, quashing of the First information report at the initial stages amounts to scuttling the right of investigation, which is impermissible. The petitioners can await the result of the investigation. Accordingly, the Petition is dismissed.

(2.) CONSEQUENTLY , Crl. M.P.Nos. 8347 of 1992 and 860/92 are also dismissed.