JEEVANANTHAM Vs. STATE

JUDGEMENT

(1.) The Criminal Revision challenges the order passed by the learned Judicial Magistrate, Palladam, in Crl.M.P.No.136 of 2025, dtd. 15/7/2025, dismissing the application filed by the petitioner/A-4 under Sec. 468 of the Criminal Procedure Code, as the Final Report has been filed beyond the period of limitation.

(2.) It is the case of the prosecution that the petitioner/A4, along with the other accused, on account of prior enmity, had attacked the de-facto complainant/2nd respondent, who is related to him, with hands and sticks, besides abusing the de-facto complainant in filthy language, and thus committed the offences under Ss. 294(b), 323 and 324 of the Indian Penal Code.

(3.) The FIR was registered on 11/3/2020. The petitioner, who is arrayed as A4, had filed an application under Sec. 468 of Cr.P.C. and prayed that the Final Report has to be rejected, as it is barred by limitation. By the impugned order, the learned Magistrate dismissed the said petition.