Prakash Chand And Anr vs State And Anr
2022 Latest Caselaw 10627 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1025/2017

1.      Prakash Chand S/o Moti Lal
2.      Pawan Kumar S/o Prakash Chand,
        Both By Caste Jain, Residents Of Balunda, Tehsil Jaitaran,
        Presently Residents Of Anandpur Kalu, District Pali.
                                                                   ----Petitioners
                                    Versus
1.      The State Of Rajasthan
2.      Neeraj Kumar S/o Deepchand Jain, By Caste Jain, The
        Then/ Presently Informant Officer, District Supply Office,
        Jaitaran, District Pali.
                                                                 ----Respondents


For Petitioner(s)          :    Ms.Aishwarya for Mr. Sudhir Saraswat
For Respondent(s)          :    Mr. Mahipal Bishnoi, 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

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

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                                   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.

42-Sudheer/-

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