(1.) In this revision, order dated 12-12-2000 of the learned Metropolitan Magistrate Court No.13, Ahmedabad is under challenge. List has been revised thrice but, none appears for respondent nos.1 and 2. Shri ST Mehta, learned APP appears for respondent no.3. Shri FB Brahmbhatt for the revisionist and Shri ST Mehta for respondent no.3 have been heard.
(2.) The facts giving rise to this revision are as under :-
(3.) In the Criminal Case No.395/2000 filed by the revisionist, objection was raised from the side of the respondent nos.1 and 2 that the complaint was time barred. This objection was sustained by the learned Metropolitan Magistrate, who held that the complaint was time barred, and as such, the complaint was dismissed. The order of the learned Magistrate closing the complaint is contrary to law.