Chattisgarh High Court
Vaibhav Jajodiya vs State Of Chhattisgarh on 31 July, 2025
SOURABH
BHILWAR
Digitally signed by
SOURABH
BHILWAR
Date: 2025.08.01
1/6
10:59:28 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 2381 of 2025
1 - Vaibhav Jajodiya S/o Late Vinay Kumar Jajodia Aged About 31
Years R/o Jajodia Bhawan, Gurumukh Rai Marg, Ward No. 31,
Khaparganj, Bilaspur (C.G.)
2 - Bharti Jajodia, Wd/o Late Vinay Jajodia Aged About 60 Years R/o
Jajodia Bhawan, Gurumukh Rai Marg, Ward No. 31, Khaparganj,
Bilaspur (C.G.)
3 - Rashi Sha W/o Manish Kumar Sha Aged About 34 Years R/o
Upper Bazar, Rajbari More Kashipur, Panchkoteraj District - Purulia
(West Bengal)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Station House Officer, Police
Station Mahila Thana, Raipur District - Raipur (C.G.)
2 - Smt. Damini Jajodia Gupta W/o Vaibhav Jajodia Aged About 30
2/6
Years R/o Prakhar Press Gali, Adarsh Nagar, Mowa Raipur District -
Raipur (C.G.)
... Respondent(s)
(Cause title is taken from the CIS)
Order Sheet
31.07.2025 Heard Mr. Malay Shrivastava, learned counsel
for the petitioners. Also heard Mr. Swajeet Singh,
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
05.12.2024, the petitioner No.2 is the mother-in-law
and petitioner No.3 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 14.07.2025. 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 at
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. 1,00,000/- 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 11.08.2025.
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 18.08.2025.
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. bearing Crime No. 47/2025 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 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
