Citation : 2022 Latest Caselaw 10772 Raj
Judgement Date : 23 August, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 828/2019
Madangopal S/o Ramji Lal Agarwal, Aged About 63 Years, 3 H 4
Jawahar Nagar, Sriganganagar
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Brijmohan S/o Ramji Lal Agarwal, K Block, Sriganganagar
----Respondents
For Petitioner(s) : Mr. Rajiv Bishnoi
For Respondent(s) : Mr. S.S. Rajpurohit, PP
Mr. D.S. Rathore
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.
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 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.
85-Zeeshan
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