Vinod Singh And Ors vs State And Anr
2022 Latest Caselaw 10529 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Misc(Pet.) No. 453/2018

1.      Vinod Singh S/o Sh. Poonam Singh
2.      Sachin Singh S/o Sh. Vinod Singh
3.      Sumit Singh S/o Sh. Vinod Singh, All Petitioners Are By
        Caste Rajput And Residents Of 6-B-2, Chopasani Housing
        Board, Jodhpur Raj.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan
2.      Dinesh Shringi S/o Sh. Brijmohan, Resident Of D-129,
        Saraswati Nagar, Jodhpur Raj.
                                                                ----Respondents


For Petitioner(s)          :   Mr. Vineet Jain, Sr. Advocate assisted
                               by Mr. Pravin Vyas
For Respondent(s)          :   Mr. Abhishek Purohit, AGA
                               Mr. TRS Sodha



     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.




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                                                                               (2 of 2)                 [CRLMP-453/2018]



                                         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.

69-/Jitender/nirmala

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