Bhagwati Devi vs State
2022 Latest Caselaw 10589 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc(Pet.) No. 206/2020

1.      Bhagwati Devi W/o Ramesh Kumar, Aged About 57 Years,
        Resident     Of    Tehsil     Sujangarh,          Dist.     Churu     (Raj.).
        Presently R/o House No. 65/53, Heera Path, Jaipur.
2.      Sunita    D/o     Ramesh       Kumar,       Aged         About   38   Years,
        Resident Of Tehsil Sujangarh, District Churu (Raj.).
        Presently R/o House No. 55/88, Heera Path, Jaipur.
                                                                    ----Petitioners
                                    Versus
1.      State, Through Pp
2.      Ramesh Kumar S/o Teumal, B/c Sindhi, R/o Naya Bass,
        Natho Talaab, Near Krishn Temple, Tehsil Sujangarh, Dist.
        Churu (Raj.)
                                                                  ----Respondents


For Petitioner(s)          :    None present
For Respondent(s)          :    Mr. Mahipal Bishnoi, PP
                                Mr. MM Dhera



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

17/08/2022

     The matter was called yesterday but none appeared on

behalf of the petitioner and on the insistence of counsel for the

respondent the matter was kept today.

     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

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                                   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

                                   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.

198-Sanjay/-

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