KUMAR Vs. STATE

JUDGEMENT

(1.) Seeking to quash the F.I.R. pertaining to Crime No.542/2001 on the file of the Inspector of Police, E4 Maduravoyal Police Station, registered for the offence under Section 417 I.P.C., the petitioner/accused has filed this petition under Section 482 Cr.P.C.

(2.) The main thrust of the submission made by the counsel for the petitioner is that the offence under Section 417 I.P.C. was alleged to have been committed during the period 1995-96 and the complaint lodged on 11.6.2001 in pursuance of which, the investigation was commenced in the above crime number, was filed beyond period of limitation and as such, the said complaint has to be quashed in view of the bar contained in Section 468 Cr.P.C.

(3.) I heard the counsel for the petitioner and the respondents in extenso. They also placed the plethora of decisions to substantiate their respective pleas.