LAWS(MAD)-2024-4-62

DHANALAKSHMI Vs. SUB INSPECTOR OF POLICE

Decided On April 16, 2024
DHANALAKSHMI Appellant
V/S
SUB INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) The petitioners, who are facing a charge under Sec. 171(E) IPC, have filed these petitions to quash the proceedings pending against them on the ground that the final reports are filed beyond the period of limitation.

(2.) On the allegation that the petitioners had distributed money to the voters during the election conducted in the year 2011, the cases have been registered. After ten years, the final reports were filed and the concerned Judicial Magistrates have also taken cognizance of the same. Now, the petitioners have approached this Court that the final reports have been filed and cognizance have been taken beyond the period of limitation and therefore, they sought for quashing the proceedings under Sec. 468 Cr.P.C.

(3.) The petitioners have also raised a plea that for the offence under Ss. 171 (E) and 188 IPC, a private complaint has to be filed before the concerned Judicial Magistrate as per the provisions under Sec. 195(1A)(1) Cr.P.C, which is not done in the present cases and therefore, they sought for quashing the proceedings.