Mahesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 10736 Raj

                                     (1 of 2)                    [CRLMP-3820/2018]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 3820/2018

Mahesh Kumar S/o Sh. Chaturbhuj Saksena, Aged About 59
Years, B/c Saksena , Niwasi 36, Purani Railway Colony, Lalgarh ,
Rampura Basti , Bikaner Police Thana Naya Shahar , Bikaner
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Ramrakh S/o Sh. Radhakishan Mali, B/c Mali , Niwasi
        Roshani Ghar K Paas, Kothi No. 44 K Samne , Haal
        Chopara Katla K Piche , Shiv Mandir , Rani Bazaar ,
        Bikaner
                                                                ----Respondents


For Petitioner(s)        :     Mr. M.S. Purohit with Mr. Amit Purohit
For Respondent(s)        :     Mr. Gaurav Singh, PP
                               Mr. J. Gehlot



     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 as well as the order passed by the learned

revisional court upholding the order of the learned trial court.

     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.




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                                                                         (2 of 2)                   [CRLMP-3820/2018]



                                        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 the 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.

75-Zeeshan

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