S DURAI Vs. STATE

JUDGEMENT

(1.) S. Durai, the contemner filed a private complaint against one Mrs. Manjula Surender, which was taken on file in C. C. No. 6091 of 1988 on the file of the II Metropolitan Magistrate, Egmore, Chennai, for the offences under Sections 279 and 427 I.P.C., alleging that on 10-8-1996, at about 12.30 noon, when he was standing by his bi-cycle, the said Manjula Surender came in a car in a rash manner and caused damage to his bi-cycle.

(2.) As against the said proceedings, Manjula Surender filed a petition in this Court in Crl. O.P. No. 14310 of 1999, seeking for quashing of the same on various grounds. This Court, by order dated 12-1-2001, after hearing learned counsel for both parties, quashed the said proceedings on the ground that the complaint was barred by limitation.

(3.) S. Durai, the complainant in that case, instead of challenging the said order by filing an appeal before appropriate forum, sent a petition dated 18-10-2001 to the Registry of this Court, seeking for review of the said order in Crl. O.P. No. 14310 of 1999.