S RAJARAM Vs. S SEENIVASAN

JUDGEMENT

(1.) THE Revision is directed against the order dated 5. 12. 2005 passed by the learned Judicial Magistrate no. 1 Kovilpatti in Crl. M. P. No. 7350 of 2005.

(2.) THE petitioner/complainant's case is briefly as follows:

(3.) THE complainant ought to have filed the petition within the stipulated time. But he preferred the petition with the delay of thirteen months. The reason adduced by the learned counsel for the complainant is that since negotiations were going on between the complainant and the accused, which was mediated by one Gurusamy, who was the ex-President of the Kammavur Sangam and on believing the words of the accused that he would settle the cheque amount within six or seven months, the complainant could not file the petition in time.