SESHAGIRI RAO Vs. STATE OF A P

JUDGEMENT

(1.) A-1 to A-14 are the petitioners. They filed application under Section 190 Cr.P.C. to dismiss the complaint as far as they are concerned. The ground taken is that the incident occurred on 15-7-1986. The complaint was filed on 11-5-1988. As per Section 53 of A.P. (Telangana Area) District Police Act, 1859 the complaint should be filed within three months. According to them, evidently the complaint in this case was filed as aforesaid on 11-5-1988 i.e., after the lapse of nearly two years.

(2.) This contention was not accepted by the Court below and dismissed the application.

(3.) Hence the Revision.