Kishanlal Berman @ Pannalal vs The State Of Madhya Pradesh
2023 Latest Caselaw 20978 MP

Madhya Pradesh High Court

Kishanlal Berman @ Pannalal vs The State Of Madhya Pradesh on 11 December, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRR No. 664 of 2006 (KISHANLAL BERMAN @ PANNALAL Vs THE STATE OF MADHYA PRADESH)

Dated : 11-12-2023 None for the applicant.

Ms. Vinita Sharma - Panel Lawyer for the State.

In this case, the applicant's conviction under section 324 of IPC has been maintained in criminal appeal and the matter is of the nature which can be referred for mediation for settlement of dispute.

The record has been perused and the case is referred for mediation. Principal District Judge, Jabalpur, is directed to appoint a Mediator to conduct mediation proceedings between the parties.

Registry is directed to send copies of the impugned judgment and the documents annexed therewith to the Principal District Judge, Jabalpur, along with a direction that the mediator shall file a report in this regard on or before the next date of hearing.

List the matter for receipt of Mediation Report after four weeks.

(ANURADHA SHUKLA) JUDGE ps

Date: 2023.12.12 15:01:22 +05'30'