(1.) THIS Criminal Revision Petition has been filed against the order dated 21.04.2011 made in C.M.P. No. 5833 of 2010 in S.T.C.No. 3127 of 2011 on the file of the learned Judicial Magistrate No.I, Pollachi condoning the delay of 94 days in filing the complaint.
(2.) THE learned counsel for the petitioner states that aggrieved against the order dated 21.04.2011, made in C.M.P.No. 5833 of 2010 in S.T.C. No. 3127 of 2011, the petitioner, who is the de-facto complainant, has come forward with this revision and contended that there is a mistake in mentioning the number of days delay i.e., instead of 94 days, the respondent has stated that there is only 64 days delay and it was not properly considered by the Court below. Further, he would only state that the respondent alleged to have suffered illness, but he has not produced any medical certificate in support of such claim and therefore, he has challenged the order condoning the delay.
(3.) HEARD both parties. By consent, the main Revision itself is taken up for final disposal.