Citation : 2022 Latest Caselaw 10618 Raj
Judgement Date : 17 August, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2447/2014
Inderpal Singh
----Petitioner
Versus
Anil Kumar Singh And Anr.
----Respondent
For Petitioner(s) : Mr. Deepak Menaria
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 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 22/08/2022 at 09:07:12 PM)
(2 of 2) [CRLMP-2447/2014]
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.
188-Zeeshan
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