Ravi Agarwal vs State
2022 Latest Caselaw 10732 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Criminal Misc(Pet.) No. 2227/2015

                                   Ravi Agarwal
                                                                                                     ----Petitioner
                                                                      Versus
                                   State
                                                                                                   ----Respondent


                                   For Petitioner(s)         :    Mr. Zafar Khan
                                   For Respondent(s)         :    Mr. Arun Kumar, PP



                                         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 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.
                                         The present misc. petition stands disposed of accordingly. All
                                   pending applications also stand disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

29-Sanjay/-

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