VIVEK KUMAR SHUKLA Vs. C K SHUKLA

JUDGEMENT

(1.) THE petitioner has been tried for offence of insulting respondent No. 1 punishable under Section 504, IPC. Respondent No. 1 had filed a complaint against him on which cognizance was taken, as the petitioner, who is son-in-law of the respondent No. 1, had written letters containing filthy abuses to respondent No. 1 and his daughter, who is also wife of the petitioner. These letters were sent by post and the petitioner did not hand over those letters to the complainant.

(2.) WHEN cognizance of the offence was taken by the magistrate and charges were framed against him, the petitioner approached the Sessions court in revision but the Sessions Court, Bhopal in Cr. Rev. No. 210/96, decided on 9-1-97, dismissed the revision holding that the charge was justified under Section 504, IPC.

(3.) ALTHOUGH notice has been served to respondent No. 1 but nobody has come to argue on his behalf.