Kuldeep Bhatiya vs State Of Rajasthan
2022 Latest Caselaw 10520 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc(Pet.) No. 7047/2021

1.      Kuldeep Bhatiya S/o Shri Harish Chandra Bhatiya, Aged
        About 34 Years, R/o 414-415, Bapu Nagar, Sriganganagar
        (Raj.)
2.      Lalita Bhatiya W/o Shri Ashok Kumar Kukkad, Aged About
        38 Years, D/o Harish Chandra Bhatiya, R/o 414-415,
        Bapu Nagar, Sriganganagar (Raj.)
                                                                    ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through Pp
2.      Pritam Singh S/o Shri Puran Singh, R/o Ward No. 12,
        Padampur Road, Sriganganagar (Raj.)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Kuldeep Sharma
For Respondent(s)          :     Mr. Mahipal Bishnoi, PP
                                 Mr. Rajiv Bishnoi



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

16/08/2022

     This petition has been preferred, laying a challenge to order

passed by learned trial court whereby charges have been framed

against the petitioners.

     At the outset, learned Public Prosecutor, while opposing the

petition, relied upon the judgment of Sanghi Brothers (Indore)

Pvt. Ltd. Vs. Sanjay Chaudhary & Ors, reported in 2009 Cr. L.J.

338, wherein the Hon'ble Supreme Court has held that suspicion

about commission of an offence and involvement of the accused

is sufficient to frame charge.




                      (Downloaded on 18/08/2022 at 08:02:12 PM)
                                                                         (2 of 2)                   [CRLMP-7047/2021]



                                         Taking into consideration narrow scope of interference at this

                                   stage, the overall factual matrix as well as record of the case, no

                                   cause for making any interference is made out. However, the

                                   petitioners shall be at liberty to take up all their legal issues, at

                                   the appropriate stage, before the learned trial court.

                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

107-Sanjay/-

Powered by TCPDF (www.tcpdf.org)