Chattisgarh High Court
Pravin Sahu vs State Of Chhattisgarh on 4 July, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 2090 of 2025
1 - Pravin Sahu S/o Late Shri Ashok Aged About 37 Years R/o Indira
Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist. -
Betul Madhya Pradesh
2 - Dipak Sahu S/o Late Shri Ashok Aged About 40 Years R/o Indira
Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist. -
Betul Madhya Pradesh
3 - Smt. Saroj Sahu W/o Late Shri Ashok Aged About 70 Years R/o
Indira Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist.
- Betul Madhya Pradesh
4 - Maya Sahu D/o Late Shri Ashok Aged About 45 Years R/o
Mangal Bhavan, Ward No., 9, Betul, Distt. Betul Madhya Pradesh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Police Station - Dabhra, Distt.
Sakti Chhattisgarh
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2 - Smt. Sneha Sahu D/o Anil Kumar Sahu Aged About 34 Years R/o
Mamta Kirana Store, Dabhra, Distt. Sakti Chhattisgarh
... Respondent(s)
(Cause title is taken from the CIS)
Order Sheet
04.07.2025 Heard Mr. Wasim Miyan, learned counsel for
the petitioners. Also heard Mr. Hariom Rai, learned
Panel Lawyer appearing for respondent No.1/State
and perused the FIR as well as material brought on
record.
Learned counsel for the petitioners submits
that there is a matrimonial dispute between petitioner
No.1 / husband and respondent No. 2 / wife and the
alleged marriage between them was solemnized on
07.05.2018, the petitioner No.2 is the brother-in-law,
petitioner No.3 is the mother-in-law and petitioner
No. 4 is the sister-in-law of the respondent No.2 and
the present FIR has been lodged by respondent
No.2 against the petitioners for harassment on
20.09.2024. He further submits that the impugned
FIR is illegal and bad in law and thus the same is
liable to be quashed. The FIR is manifestly
malicious, and is aimed at coercing and harassing
the petitioners and their family. He lastly submits that
the present matter be referred to Mediation &
Conciliation Centre of this Court being matrimonial in
nature as there may be chances of compromise
between the parties.
Learned counsel for the petitioners also relied
upon the judgment passed by the Hon'ble Apex
Court in the case of "Narendra vs. K. Meena,
(2016) 9 SCC 455", in the matter of "Kahkasha
Kausar @ Sonam vs. State of Bihar" (2022) 6
SCC 599 and in the matter of "State of Haryana
and Others vs. Bhajan Lal and Others", 1992
Supp (1) SCC 335.
Considering the fact that the dispute arrived
between the parties i.e. petitioner No.1 / husband
and respondent No. 2 / wife is matrimonial in nature,
we deem it appropriate to make an effort to get the
said dispute settled by way of mediation.
In view of the above, petitioners shall deposit
Rs. 50,000/- with the Mediation Centre of this Court
within a period of seven days from today and the
same shall be paid to respondent No. 2 on her
appearance before the Mediation Centre.
Parties are directed to appear before the
Mediation Centre of this Court on 16.07.2025.
Learned State counsel is directed to inform the
private respondent No.2 about passing of this order,
so that she may appear before the Mediation Centre
on the aforesaid date.
List this matter along with report of Mediation
Centre before this Court on 31.07.2025.
Also heard on I.A. No.01/2025, this is an
application for grant of interim relief/ Stay.
Having considered the entire facts and
circumstances fo the case; particularly considering
the aforesaid submission made by the petitioners,
purely as an interim measure, it is directed that till
the next date of listing, further proceedings in
relation to F.I.R. No. 0334/2024 and the arrest of all
the petitioners in pursuance to the aforesaid FIR,
shall remain stayed, of course subject to the restraint
that the petitioners shall fully cooperate with the
investigation and shall appear as and when called
upon to assist in the investigation.
Accordingly, I. A. No. 01 stands disposed of.
After depositing the amount as aforesaid, notice
shall be issued to the parties.
It is made clear that in case, the aforesaid
amount is not deposited within the aforesaid period,
the interim protection granted as above shall
automatically be vacated and this petition shall stand
dismissed without further reference to any Bench of
this Court.
The petitioners are directed to produce the copy
of the receipt before the concerned Superintendent of
Police regarding payment of the said money before the
Mediation Centre of this Court in pursuance of this
Court's order, then only this order shall be given into
effect.
It is also made clear that if any final settlement is
arrived at between the parties, the aforesaid amount
so deposited, shall be adjusted.
Sd/- Sd/-
(Bibhu Datta Guru) (Ramesh Sinha)
Judge Chief Justice
S. Bhilwar/ Jyoti
