(3)Prosecution or suit to be filed within three months:- If a Magistrate or Police Officer or other person is charged with an offence or a wrong in respect an act done by him under colour of his functions or in excess of his powers of or duties as aforesaid, or wherein it shall appear to the court that the offence or wrong with which any Magistrate or Police Officer or other person has been charged, or which has been committed by him is of the character aforesaid, any suit or prosecution instituted after three months from the date on which the act is done, shall not be entertained and shall be dismissed.
