Dilip And Anr. vs The State Of Madhya Pradesh
2022 Latest Caselaw 14020 MP

                                                    1
                            IN THE HIGH COURT OF MADHYA PRADESH
                                          AT INDORE
                                             CRR No. 33 of 2014
                             (DILIP AND ANR. AND OTHERS Vs THE STATE OF MADHYA PRADESH)

              Dated : 31-10-2022
                      None for the petitioners.

                      Ms. Varsha Thakur, learned Dy. G.A. for the respondent/State.

On perusal of the record it is evident that offence involved in this matter is compoundable. The dispute involved in this matter may be resolved with the assistance of mediator.

Petitioners and injured Hariprasad are the residents of Village Ranayal,

P.S. Avantipur Badodiya, District Shajapur.

Therefore, Principal District & Sessions Judge, Shajapur is directed to appoint mediator placed at Shajapur.

Let a copy of this order alongwith the copy of the impugned judgment be sent to the concerned Principal District & Sessions Judge.

List the matter after receipt of report of the mediator.

(RAJENDRA KUMAR (VERMA)) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 01-Nov-22 12:59:48 PM