RAJNEESH VASUDEVA Vs. MOHINDER SINGH

JUDGEMENT

(1.) THIS is a petition for granting leave to appeal against the judgment dated 25.9.2010 passed by the learned Judicial Magistrate Ist Class, Kandaghat, District Solan in Criminal Case No.

(2.) THE brief facts of the case are that complainant alongwith his family members and friend Ramesh had booked rooms No. 4 and 5 which was occupied by them on 10.2.2000 and 11.2.2000 in Tourist Inn at Kyarighat. It has been alleged that they stayed in those rooms on 10.2.2000 and 11.2.2000 till 1.30 p.m. Thereafter the complainant alongwith his wife, children and friend went to Shogi, Tara Devi and Shimla without making any payment of stay and food as they were to be there for the night.

(3.) ON protest made by the complainant, his family members and friend the accused persons became furious and threatened them to go away immediately from the premises of Tourist Inn. The complainant informed the SHO, Police Station, Kandaghat. On this, accused persons became more furious and informed the complainant to teach them lesson and send a wireless message to SHO, Police Station, Kandaghat to visit the spot.