Tikeshwar Sharma vs The State Of Jharkhand
2023 Latest Caselaw 2379 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Revision No. 429 of 2023
        Tikeshwar Sharma                              --- --- Petitioner

                                         Versus
        1.The State of Jharkhand
        2.Sanju Devi                                            --- --- Opposite Parties
                                              .......

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR For the Petitioner : Mr. Md. Sajid Yunus, Advocate For the State : Mr. Sunil Kr. Dubey, A.P.P.

For the O.P. No.2 : Mr. Rahul Ranjan, Advocate

04/19.07.2023 Heard learned counsel for the petitioner and the learned counsel for the opposite party no.2. Learned A.P.P. is also present.

It is jointly submitted on behalf of the petitioner and the opposite party no.2 that it is a case under Section 138 of the N.I. Act under which petitioner has been convicted by the learned appellate court vide judgment dated 28.01.2023, which is under challenge. In view of the aforesaid facts, it is jointly prayed that the case be referred to the mediation centre, JHALSA.

In view of the aforesaid submission, the learned Member Secretary, JHALSA is directed to appoint good mediator to conduct the mediation proceeding effectively and efficiently for resolving the dispute amicably between the parties. Both the parties are directed to remain physically present before the learned Member Secretary, JHALSA on 02.08.2023 at 11.00 a.m. Learned counsel for both the parties are also directed to ensure the presence of the parties.

Let a copy of this order be sent to the Member Secretary, JHALSA to do the needful. List this case immediately after receipt of the mediation centre report.

In the meantime call for the scanned copy of the lower court record in connection with Criminal Appeal No. 47 of 2022 and the record of Complaint Case No. 984 of 2019 corresponding to T.R. No. 176 of 2022 from the court of learned Sessions Judge, Hazaribag and the court of learned Judicial Magistrate 1st Class, Hazaribag respectively.

(Navneet Kumar, J.)

A.Mohanty