Kamlesh Tonu vs State Of Rajasthan
2022 Latest Caselaw 10560 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 3766/2018

Kamlesh Tonu S/o Jagdish Gurjar, Aged About 28 Years, B/c
Gurjar, R/o 1559, Mohan Sadan, Gayariyawas, Dist. Udaipur.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Kalu S/o Narain Ji, Aged About 33 Years, B/c Keer, R/o
        Rohi Ka Khera, Dabok Police Station, Dist. Udaipur.
                                                                ----Respondents


For Petitioner(s)         :    Mr. JVS Deora
For Respondent(s)         :    Mr. SS Rajpurohit, PP



     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

petitioner shall be at liberty to take up all his legal issues, at the

appropriate stage, before the learned trial court.

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                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

84-Sudheer/-

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