M KANNAPPAN Vs. STATE

JUDGEMENT

(1.) THIS petition is directed against the order of the Sub divisional Magistrate, Pollachi, dated 26. 3. 1985, condoning the delay in filing the final report under Sec. 173, Criminal Procedure Code in respect of Crime no. 192 of 1977. Ne-sumam Police Station registered for offence under Sec. 25 (1) (a) read with Sec. 3 of the Arms Act, 1959.

(2.) THE plea of the accused is that the matter was barred by limitation under Sec. 468, Criminal Procedure Code.