Abdul Hashim vs The State Of Jharkhand
2023 Latest Caselaw 319 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No. 1247 of 2022
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   Abdul Hashim                            ...     ...   Petitioner
                                 Versus
   1.    The State of Jharkhand
   2.    Nirod Kumar Mandal                ...     ...     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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   For the Petitioner      : Mr. Arshad Hussain, Advocate
   For the State           : Addl.P.P.
   For the Informant       : Mr.Raj Nandan Chatterjee, Advocate
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Order No. 05: Dated: 18th January, 2023 Learned counsels for the parties are present. Pursuant to the previous order dated 02.12.2022, the petitioner has deposited the D.D. of Rs. 2,00,000/- in the office of the learned registrar in favor of O.P. No. 2 Nirodh Kumar Mandal.

Further it has been pointed out by the learned counsel appearing for the petitioner that on earlier occasion a sum of Rs. 2, 05,000/- has already been deposited by the petitioner in favor of the O.P. No. 2 in the court below as evident from the impugned judgment itself.

The learned counsel appearing for the O.P. No. 2 did not dispute the aforesaid submission advanced on behalf of the petitioner with respect to the payment of amount by the petitioner to O.P. No.2.

Further, it has been jointly prayed by the learned counsel appearing on behalf of both the parties that let the matter be referred to the Mediation Centre, Jharkhand State Legal Services Authority, Ranchi for the settlement of the agreement with respect to the rest of the payment amount by way of compromise during the course mediation between the parties. Accordingly, this case is posted on 03.02.2023 at 11 am before the Mediation Centre, JHALSA. The learned counsels for the parties shall ensure that the presence of both the parties on the specified date and time before Member Secretary, JHALSA, who is directed to depute one suitable Mediator to settle the dispute by way of compromise and settlement between the parties during the course of process of mediation.

Let this case be posted after the receipt of the report from the Mediation Centre.

Further, the copy of the order be sent to the Member Secretary, JHALSA, Ranchi to do the needful.

In the meantime, the interim order dated 02.12.2022 that no coercive steps be taken against the petitioner in connection with T.R. No. 1035 of 2022 arising out of C.P.Case No. 3001 of 2021 shall remain in force till the next date.

(Navneet Kumar, J.) MM