Jaikishan vs State And Anr
2022 Latest Caselaw 10564 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Misc(Pet.) No. 737/2018

Jaikishan Son Of Reshma Ram, By Caste Bishnoi, Resident Of
Village Ekalkhori, Tehsil Osia, District Jodhpur Rural.
                                                                   ----Petitioner
                                   Versus
1.      The State Of Rajasthan
2.      Mohan Lal Son Of Jagram, By Caste Bishnoi, Resident Of
        Kuka Village, Bagora Police Station, District Jalore, The
        Then/presently Posted As Programme Officer, Panchayat
        Samiri Osia, District Jodhpur Rural.
                                                                ----Respondents


For Petitioner(s)         :    Mr. Vinod Sharma
For Respondent(s)         :    Mr. Abhishek Purohit, AGA



     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.

71-Jitender/nirmala

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