Citation : 2022 Latest Caselaw 10634 Raj
Judgement Date : 17 August, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3743/2018
Kapil Sen S/o Shri Bansilal Sen, Aged About 30 Years, A.en. Sub-
Division, Badi Sadadi, Division Office Nimbhara, Dist.
Chittorgarh, At Present Posted At Chief Office P.w.d. Jaipur.
----Petitioner
Versus
1. State, Through Pp
2. Yusuf Khan S/o Shri Firoz Khan, R/o 21, Gandhi Nagar,
Mallatalai, Udaipur
----Respondents
For Petitioner(s) : Mr. Ranjeet Joshi
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 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
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petitioner shall be at liberty to take up all his 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.
44-Sudheer/-
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