Rakesh vs The State Of Madhya Pradesh
2022 Latest Caselaw 16102 MP

Citation : 2022 Latest Caselaw 16102 MP
Judgement Date : 5 December, 2022

Madhya Pradesh High Court

Rakesh vs The State Of Madhya Pradesh on 5 December, 2022

Author: Rajendra Kumar (Verma)

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      CRR No. 1263 of 2014
                                          (RAKESH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 05-12-2022
                                 None for the petitioners.

                                 Ms.   Varsha    Thakur,     learned   Dy.   Govt.    Advocate   for   the
                           respondent/State.

On perusal of the record, it is evident that the matter can

be resolved with the assistance of the Mediator.

The petitioners/accused as well as injured Mangilal S/o Parmanand are residents of Village Ingoria, Tehsil Badnagar, District Ujjain. The Principal District and Sessions Judge, Ujjain is directed to appoint a Mediator placed at Badnagar.

Let a copy of this order alongwith the copy of the impugned judgment be sent to the Principal District and Sessions Judge, Ujjain.

List the matter after receipt of report of the Mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

Signature Not Verified Signed by: PREETHA NAIR Signing time: 06-12-2022 15:11:40