GOVIND RAJ Vs. VENKATACHALAM

JUDGEMENT

(1.) This is a revisional application under Section 482 of the Code of Criminal Procedure, 1973 challenging the judgment and order dated July 30, 2010 passed by the learned Additional Sessions Judge, Andaman and Nicobar Islands, in Criminal Revision No. 1 of 2010/13 of 2009, affirming the order dated August 11, 2009 passed by the Sub-divisional Magistrate, South Andaman, in case Nos. 850-851 of 2008 under Section 107 of the Code of Criminal Procedure.

(2.) It is an unfortunate litigation between the father-in-law and the son-in-law. While the Petitioner is the son-in-law and the opposite party No. 1 is his father-in-law.

(3.) The father-in-law invited son-in-law to stay in a house allegedly constructed by him. The son-in-law was residing in the accommodation provided by the father-in-law with the members of his family. There were disputes between the father-in-law and the son-in-law over fetching of drinking water. The father-in-law initiated a proceeding under Sections 107, 116(3) and 150 of the Code of Criminal Procedure.