Rakesh Kumar Mewada vs State
2022 Latest Caselaw 10533 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Criminal Misc(Pet.) No. 2455/2017

                                   Rakesh Kumar Mewada Son Of Brij Mohan Mewada, By Caste
                                   Mewada Kalal, Resident Of Sumerpur, Tehsil- Sumerpur, District
                                   Pali Raj..
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan Through Public Prosecutor.
                                                                                                       ----Respondent


                                   For Petitioner(s)            :     Mr. Suresh Kumbhat
                                                                      Mr. Sheetal Kumbhat
                                   For Respondent(s)            :     Mr. Gaurav Singh, PP


                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
                                                                           Order
                                   16/08/2022
                                         This petition has been preferred, laying a challenge to the
                                   charge-sheet, which has been filed against the present petitioner.
                                         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
                                   petitioner shall be at liberty to take up all his 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.

59-/Jitender/nirmala

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