S. BALASUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) This revision has been directed at the instance of the sole accused in C.C.No.21 of 2011 on the file of the learned VIII Judicial Magistrate, Coimbatore as against grant of extension of time to prosecution in C.M.P.No.272 of 2011.

(2.) On 25.8.2006, a road accident has been reported to the respondent police alleging that it is a case of rash and negligent driving of the accused and he has also caused injuries to the victim. Police registered a case in Cr.No. 250 of 2006 under Sections 279 and 338 I.P.C.

(3.) As per Section 468 Cr.P.C., charge sheet has to be filed on or before 24.8.2009. However, it was not filed. Later, on 31.1.2011, final report was filed by the police along with C.M.P.No. 272 of 2011 under Section 473 of Cr.P.C. seeking condonation of said delay in the interest of justice.