Suparas Raj Bhansali And Anr vs State
2022 Latest Caselaw 10617 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc(Pet.) No. 4205/2017

1.      Suparas Raj Bhansali S/o Shri Suraj Raj Bhansali, By
        Caste Oswal Resident Of 204, Ashok Vihar First Phase,
        Delhi.
2.      Rahul Mehta S/o Shri Rajendra Mehta, By Caste Oswal,
        Resident Of House No. 7/b/14 Chopasani Housing Board
        Jodhpur.
                                                                   ----Petitioners
                                     Versus
1. State Of Rajasthan Through Public Prosecutor.
2. Shri Gyan Raj Bhansali S/o Shri Suraj Raj Bhansali, by caste
Oswal, resident of Jodhpur.
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Vikas Ku. Sihag
For Respondent(s)          :     Mr. Arun Kumar, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

17/08/2022

     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.

     Taking into consideration narrow scope of interference at this

stage, the overall factual matrix as well as record of the case, no


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                                   cause for making any interference is made out. However, the

                                   petitioners shall be at liberty to take up all the legal issues, at the

                                   appropriate stage, before the learned trial court.

                                        The present misc. petition stands disposed of accordingly.

                                   Stay petition as well as all pending applications also stand

                                   disposed of.

                                                                (DR.PUSHPENDRA SINGH BHATI), J.

191-Zeeshan

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