INDERVEER RANA Vs. RAMESH CHAUHAN

JUDGEMENT

(1.) Challenging the order taking cognizance of the offence as well as putting notice of accusation under Sec. 500 IPC by learned Chief Judicial Magistrate, Shimla, the accused has come up before this Court.

(2.) Respondent Ramesh Chauhan had filed a complaint against six accused including the petitioner, who was arraigned as accused No.1. As per the allegations levelled in the complaint, the complainant, at that time, was permanent employee of Himachal Pradesh Government and was serving as ASI and posted at Raj Bhawan Shimla.

(3.) On 8/5/2002, the complainant along with his colleagues went to meet the Hon'ble Governor through proper channel i.e. accused No.1 who at that time was posted as ADC to Hon'ble Governor. They had gone to meet the Hon'ble Governor on the eve of Red Cross function and had requested accused No.1 petitioner, who was ADC to permit them to meet Hon'ble Governor. Accused No.1 (the petitioner) in presence of other employees, used unparliamentary, undesirable, unofficial and highly objectionable language to the complainant.