Gajendra vs State Of Rajasthan
2022 Latest Caselaw 10559 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 3214/2019

Gajendra Sister/o Shri Ramnivas Ji, Aged About 38 Years, B/c
Jat, R/o Godaro Ki Dhani, Shikargarh, Tehsil And District
Jodhpur.
                                                                       ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.p.
2.      Nihalsingh    S/o      Shri      Kanhaiyalal,            B/c   Yadav,    R/o
        Kanhaiyanagar, Shikargarh, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)         :     Mr. M.S. Panwar
For Respondent(s)         :     Mr. S.S. Rajpurohit, PP
                                Mr. Raj Kumar



     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



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                                   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.

                                   Stay petition as well as all pending applications also stand

                                   disposed of.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

92-Zeeshan

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