PRADEEP NANDRAJOG,J. - (1.) As per the statement made by the complainant alleging dowry harassment she stated that 10-12 years before the date when she approached the Police Authorities she had returned to her parental house. On the basis of the statement FIR for an offence punishable under Section 498A IPC was registered.
(2.) With reference to Section 468 Cr.P.C., 1973 the learned Magistrate has rightly returned the finding that it was a case where limitation came in the way. The learned Magistrate has refused to take cognizance.
(3.) I have perused the statement of the complainant. As per her statement she had left the house of her in laws 10-12 years back.;