Roshan Singh vs State Of Rajasthan
2022 Latest Caselaw 10632 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Criminal Misc(Pet.) No. 1660/2019

1.      Roshan Singh S/o Shri Gurbachan Singh, Aged About 44
        Years, B/c Sikh , R/o Chak Jwalasinghwala , Tehsil And
        Distt. Hanumangarh (Raj.)
2.      Darshan Singh S/o Karam Singh, Aged About 39 Years, B/
        c Jat Sikh , R/o Hanumangarh Junction , Hanumangarh
        (Raj.)
                                                                   ----Petitioners
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Hemant Jain
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.

                                         It is directed that learned trial court may expedite the trial.

                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

47-Sudheer/-

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