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Rajkamal And Anr vs State And Anr
2022 Latest Caselaw 10782 Raj

Citation : 2022 Latest Caselaw 10782 Raj
Judgement Date : 23 August, 2022

Rajasthan High Court - Jodhpur
Rajkamal And Anr vs State And Anr on 23 August, 2022
Bench: Pushpendra Singh Bhati
     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 2447/2016

Rajkamal And Anr.
                                                                  ----Petitioner
                                   Versus
State And Anr.
                                                                ----Respondent


For Petitioner(s)        :     Mr. Pankaj Gupta
For Respondent(s)        :     Mr. Arun Kumar, PP
                               Mr. Shambhoo Singh



     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 petitioners 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

petitioners shall be at liberty to take up all their legal issues, at

the appropriate stage, before the learned trial court.



                    (Downloaded on 24/08/2022 at 09:16:20 PM)
                                                                         (2 of 2)                   [CRLMP-2447/2016]



                                         The present misc. petition stands disposed of accordingly. All

                                   pending applications also stand disposed of.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

38-Sudheer/-

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