Kanhaiya Lal And Ors vs State And Anr
2022 Latest Caselaw 10731 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1750/2018

1.      Kanhaiya Lal @ Sukhlal S/o Shri Ramchandar Teli, 15
        Nalwaya Chowk, Dhan Mandi, Udaipur.
2.      Ramchandar S/o Shri Pyarchand Teli, 15 Nalwaya Chowk,
        Dhan Mandi, Udaipur.
3.      Smt. Kamla Bai W/o Shri Ramchandra Teli, 15 Nalwaya
        Chowk, Dhan Mandi, Udaipur.
4.      Babulal @ Vijay Sahu S/o Shri Ramchandra Teli, 15
        Nalwaya Chowk, Dhan Mandi, Udaipur.
5.      Rajendra @ Lala S/o Shri Ramchandar Teli, Baran Meena
        Pada, Dhan Mandi, Udaipur.
6.      Smt. Pushpa Rajendra Teli, Baran Meena Pada, Dhan
        Mandi, Udaipur.
7.      Nagraj @ Hemerraj S/o Shivlal Rebari, 15 Nalwaya
        Chowk, Dhan Mandi, Udaipur.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan
2.      Kanhaiyal Lal S/o Bherulal Kachara, 14 Nalwaya Chowk,
        Dhan Mandi, Udaipur.
                                                                ----Respondents


For Petitioner(s)          :   Mr. Khet Singh
For Respondent(s)          :   Mr. Gaurav Singh, PP
                               Mr. Sudhir Saruparia



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/08/2022

     This petition has been preferred, laying a challenge to order

passed by learned trial court whereby charges have been framed

against the petitioners.




                    (Downloaded on 25/08/2022 at 08:27:53 PM)
                                                                         (2 of 2)                   [CRLMP-1750/2018]



                                         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

                                   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.

61-Sanjay/-

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