Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Nihal Singh vs State
2022 Latest Caselaw 10557 Raj

Citation : 2022 Latest Caselaw 10557 Raj
Judgement Date : 16 August, 2022

Rajasthan High Court - Jodhpur
Nihal Singh vs State on 16 August, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Criminal Misc(Pet.) No. 4903/2019

Nihal Singh S/o Sh. Chand Singh, Aged About 57 Years, B/c Nai
Sikh, R/o Chak 14 G Chhoti, Teh. And Dist. Sri Ganganagar
(Raj.).
                                                                    ----Petitioner
                                    Versus
1.        State, Through Pp
2.        Mansha Ram S/o Sh. Ladhu Ram, B/c Jat, R/o Gomawali,
          Teh. Sri Vijaynaga,r Dist. Sriganganagar (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Trilok Joshi
For Respondent(s)         :     Mr. Mahipal Bishnoi, PP
                                Mr. DS Thind



     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 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



                     (Downloaded on 18/08/2022 at 08:01:52 PM)
                                                                         (2 of 2)                   [CRLMP-4903/2019]



                                   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.

94-Sanjay/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter