JAHANGIR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C. to quash the proceedings in Cr.No.183/2006 -07 of Prohibition & Excise Station, Miryalaguda, Nalgonda District.

(2.) THE learned counsel for the petitioner submitted that as the period of limitation to take cognizance of offence by competent court is expired long back, no purpose will be served by keeping the crime pending against the petitioner. Per contra, the learned Additional Public Prosecutor submitted that the crime was registered within the period of limitation.

(3.) THE crucial question that falls for consideration is whether the period of limitation prescribed under Chapter XXXVI Cr.P.C. relates to the date of institution of criminal proceedings, the date of filing of complaint or the date of taking cognizance of offence by the competent Court.