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Parvinder Singh @ Pinda vs State And Anr
2022 Latest Caselaw 10562 Raj

Citation : 2022 Latest Caselaw 10562 Raj
Judgement Date : 16 August, 2022

Rajasthan High Court - Jodhpur
Parvinder Singh @ Pinda vs State And Anr on 16 August, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1811/2018

Parvinder Singh @ Pinda S/o Sohan Singh, By Caste Jat Sikh,
Resident Of 2 Dd At Present Ward No.3, Near Telephone
Exchange, Padampur Teshil Padampur District Sri Ganganagar.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan
2.      Tara Chand Sharma S/o Parmanand, Padampur Tehsil
        Padampur District Sri Ganganagar.
                                                                ----Respondents


For Petitioner(s)         :    Mr. SR Godara
For Respondent(s)         :    Mr. SS Rajpurohit, PP
                               Mr. U mesh Kant Vyas



     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. All

                                   pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

82-Sudheer/-

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