Premlal Tanted vs State
2022 Latest Caselaw 10769 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 1036/2017

Premlal Tanted S/o Dalchand Tanted, Resident Of Sector No. 6,
Hiran Magari, Udaipur.
                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan
                                                                ----Respondent


For Petitioner(s)         :    Mr. Manish Shishodia, Sr. Advocate
                               assisted by Mr. Jaideep Singh Saluja
For Respondent(s)         :    Mr. Gaurav Singh, 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.



                    (Downloaded on 25/08/2022 at 08:27:44 PM)
                                                                          (2 of 2)                   [CRLMP-1036/2017]



                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.

                                         The trial court is directed to expedite the trial.


                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

47-Sanjay/-

Powered by TCPDF (www.tcpdf.org)