JUDGEMENT
RAKESH KAINTHLA,J. -
(1.)The present revision is directed against the order dtd. 20/6/2019 passed by the learned Additional Chief Judicial Magistrate (ACJM), Nurpur, Kangra framing the charges against the petitioner (accused before learned Trial Court) (Parties shall hereinafter be referred to in the same manner as they were referredbefore the learned Trial Court for convenience).
(2.)Briefly stated, the facts giving rise to the present revision are that respondent No.2/complainant made a complaint to the police stating that Savita - wife of the informant- had lodged an FIR No.289/2015 against Rishi Bhardwaj, which is pending before Sessions Court, Una. Rishi Bhardwaj called the informant on 18/10/2016 between 10-10:15 AM thrice and told him that in case, he or his wife would depose against him, he would kill both of them. He also asked them to compromise the matter and offered ?10,00,000/- for settling the matter; however, the informant refused to accept the money. The accused-Rishi Bhardwaj abused the informant and threatened to shoot him at Indora. He also threatened to get the services of the informant terminated. The police registered the FIR and conducted the investigation. During the investigation, the involvement of Dinesh Sharma, the present petitioner, was also found. The police obtained the call detail records and found that Dinesh Kumar had talked to Rishi Bhardwaj many times between September and October 2016. Dinesh Kumar had also appeared with the informant for the test of ADA. He had also obtained the information under the Right to Information Act and had filed a false complaint against the informant to pressurize him. Hence, the present accused had committed an offence punishable under Sec. 120B of IPC. Consequently, a challan was filed before the Court.
(3.)The learned Trial Court found sufficient reasons to frame the charge against the accused-Dinesh Kumar for the commission of offences punishable under Sec. 195(A), 504, 506 read with Sec. 120B of IPC. The accused pleaded not
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