MARIAMMAL Vs. P RAMADOSS

JUDGEMENT

(1.) THIS is an application filed by the peti tioner/complaint under Sec.5 of the Limitation Act to condone the delay of 526 days in filing the criminal revision.

(2.) THE learned counsel for the petitioner contended that the petitioner contended that the petitioner has been pursuing the case from stage to stage to the extent possible by representation to the Higher authorities and she is not responsible for the delay in filing the criminal revision petition and it will be borne put by the sequence of events which are as follows:

(3.) LATER His Lordship Mr.Justice V.Rengasamy, J. passed an order in the unnumbered application under Sec.482 of Crl.P.C. on 9.4.1997 in Crl.O.P.No.15292 of 1996 stating that petition under Sec.482 of Crl.P.C. is not maintainable and the petitioner has to seek remedy of filing criminal revision. Thereupon the petitioner filed criminal revision petition on 8.7.1997.