Saroj Bala And Ors vs State And Anr
2022 Latest Caselaw 10565 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Criminal Misc(Pet.) No. 635/2017

1.      Saroj Bala, D/o Shri Jasraj
2.      Suman Bala, D/o Shri Jasraj
3.      Malti, D/o Shri Jasraj
4.      Mamta, D/o Shri Jasraj, All Residents Of Village Chhoti
        Khatu, District Nagaur.
                                                                  ----Petitioners
                                   Versus
1.      The State Of Rajasthan
2.      Seema Sharma, D/o Shri Shiv Lal Brahmin, Resident Of
        Magra Poonjala, Near Narsingh Piau, Gandhi Nagar, House
        No. 12, Jodhpur.
                                                                ----Respondents


For Petitioner(s)          :   None present
For Respondent(s)          :   Mr. Gaurav Singh, PP
                               Mr. H.M. Saraswat



     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 petitioners.

     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.




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                                                                           (2 of 2)                 [CRLMP-635/2017]



                                         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

                                   petitioners shall be at liberty to take up all their 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.

58-Sanjay/-

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