Raju @ Teni vs State Of Rajasthan
2022 Latest Caselaw 10812 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 423/2022

1.      Raju @ Teni S/o Amba Lal Dakot, Aged About 45 Years,
        R/o Harshnagar, P.s. Ambamata, Udaipur At Present
        Azaad Nagar, Mallatalai, Udaipur.
2.      Gajendra S/o Santosh Teli, Aged About 27 Years, Haridas
        Ji Ki Magari, P.s. Ambamata, At Present Near Mallatalai
        Choraha, Ambamata, Udaipur.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Kalu Ram S/o Logarji, Vijanwas, P.s. Ghasa, Teh. Mawli,
        Dist. Udaipur, The Then Head Constable No. 647, P.s.
        Sukher, Udaipur.
                                                                ----Respondents


For Petitioner(s)          :   Mr. Naresh Khatri
For Respondent(s)          :   Mr. Mahipal Bishnoi, PP



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

24/08/2022
     This petition has been preferred, laying a challenge to order

passed by learned trial court whereby charges have been framed

against the petitioners.

     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.




                    (Downloaded on 25/08/2022 at 08:47:18 PM)
                                                                                (2 of 2)                [CRLR-423/2022]


                                         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.

                                         The present revision petition stands disposed of accordingly.

                                   All pending applications also stand disposed of.


                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

14-nirmala/jitender-

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