VINOD CHANDEL Vs. ABHILASHA CHANDEL

JUDGEMENT

(1.) THE order dated 29.08.2011 passed by learned Chief Judicial Magistrate, Shimla, in Case No. 31 -

(2.) OF 09/02 framing charge against the petitioner under Section 506 -II, has been assailed in the revision. 2 The facts, in brief, are that respondent had filed a complaint under Sections 420, 506 IPC against the petitioner alleging therein that respondent is legally wedded wife of late Ram Partap Chandel. The respondent and her daughter are only legal heirs of Ram Partap Chandel and they are only entitled to his property.

(3.) IT has been alleged that respondent had been receiving threats at Shimla on her telephone number and respondent had made a complaint in this regard to Telecom Department and the local police. On these facts, the complaint has been filed.