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Judgment
5 paragraphs · 107 words
Lakshmana Rao, J.—The charge-sheet filed by the Police u/s 379, Indian Penal Code, sets out the facts which constitute the offence u/s
163, Clause (a)(2) of the Madras Local Boards Act and as pointed out in the Public Prosecutor v. Ratnavelu Chetty (1926) 52 M.L.J. 210 : ILR
49 Mad. 525 , this would amount to a complaint as defined in Section 4, Clause (b) of the Criminal Procedure Code. Section 223 of the Madras
Local Boards Act empowers the police to make the complaint and the charge-sheet was filed within three months of the commission of the
offence. The revision petition therefore fails and is dismissed.