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Virendra Nath vs State And Anr
2022 Latest Caselaw 10566 Raj

Citation : 2022 Latest Caselaw 10566 Raj
Judgement Date : 16 August, 2022

Rajasthan High Court - Jodhpur
Virendra Nath 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. 2520/2017

Virendra Nath S/o Shaitan Nath, By Caste Goswami, R/o Natha
Paladi, Tehsil Jodhpur, District Jodhpur.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan
2.      Neetu Sharma D/o Late Shri Surendra Sharma, Near
        Saras Dairy, Nagar Nigam Road, Sadar, Bikaner.
                                                                ----Respondents


For Petitioner(s)        :     Mr. RS Mali
For Respondent(s)        :     Mr. Gaurav Singh, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

16/08/2022

     This petition has been preferred, laying a challenge to the

charge-sheet, which has been filed against the present 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.



                    (Downloaded on 17/08/2022 at 08:10:58 PM)
                                                                             (2 of 2)                   [CRLMP-2520/2017]



                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

60-/Jitender/nirmala

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