Kishan Bagri @ Krishna Kumar Bagri vs State
2022 Latest Caselaw 10524 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 4318/2018

Kishan Bagri @ Krishna Kumar Bagri, Aged About 53 Years, B-
102, Gurukripa , 2Nd Cross Road, Lokhandwala , Andheri West,
Mumbai Currently R/o 053 Oshivra P.s. Mumbai
                                                                    ----Petitioner
                                   Versus
1.     State, Through Pp
2.     Superintendent          (Tax        Evasion),            Central    Excise
       Department , Division Jodhpur , Jodhpur , Raj.
                                                                 ----Respondents
                             Connected With
              S.B. Criminal Misc(Pet.) No. 4045/2018
Arun Mohanlal Joshi S/o Mohanlal Joshi, Aged About 58 Years,
By Caste Joshi, R/o 101, Vihang Vihar Society, Near To Opera
House, Panch Pakdi, Thane (West), Maharashtra- 400601
                                                                    ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Superintendent (Tax Evasion), Central Excise Department,
       Division Jodhpur, Jodhpur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)        :     Mr. Naman Mahnot
For Respondent(s)        :     Mr. SS Rajpurohit, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

16/08/2022

     These petitions have been preferred, laying a challenge to

order passed by learned trial court whereby charges have been

framed against the petitioners.




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                                                                         (2 of 2)                   [CRLMP-4318/2018]



                                         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.

                                         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. petitions stand disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

85-86-Sudheer/-

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