Dharmpal vs State Of Rajasthan
2022 Latest Caselaw 10776 Raj

                                     (1 of 2)                   [CRLMP-3331/2018]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 3331/2018

Dharmpal S/o Sh. Tarachand Morya, Aged About 43 Years, B/c
Dhanak, R/o 6 D 41, Jawahar Nagar, Teh. And Dist. Sri
Ganganagar.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. K.V. Vyas
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 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

petitioner shall be at liberty to take up all the legal issues, at the

appropriate stage, before the learned trial court.

                    (Downloaded on 24/08/2022 at 09:17:03 PM)
                                                                        (2 of 2)                   [CRLMP-3331/2018]



                                        The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                               (DR.PUSHPENDRA SINGH BHATI), J.

65-Zeeshan

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