Ramswaroop @ Baura vs The State Of M.P.
2023 Latest Caselaw 3495 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      CRA No. 1411 of 2002
                                          (RAMSWAROOP @ BAURA AND OTHERS Vs THE STATE OF M.P.)

                          Dated : 27-02-2023
                                Shri Vineet Mishra - Advocate on behalf of Shri Sanjay Patel -

                          Advocate for the appellants.
                                Ms. Shanti Tiwari - Panel Lawyer for the respondent/State.

As per report received from Police Station - Maharajpur, District Mandla appellant No.1- Ram Swaroop, appellant No.2- Daddu, appellant No.5-

Ganpatiya Bai and appellant No.6- Hari Gond have died on 05.01.2008, 12.04.2006, 04.02.2023 and 19.01.2013 respectively.

Hence, the appeal with respect to appellant No.1- Ram Swaroop, appellant No.2- Daddu, appellant No.5- Ganpatiya Bai and appellant No.6- Hari Gond stands abated.

Office is directed to delete the name of appellant No.1- Ram Swaroop, appellant No.2- Daddu, appellant No.5- Ganpatiya Bai and appellant No.6- Hari Gond from the cause title of appeal.

Appeal shall continue for remaining appellants.

The dispute involved in this matter can be resolved with the assistance of the Mediator.

Principal District and Sessions Judge, Mandla is directed to appoint a Mediator placed at Mandla.

Registry is directed to send copy of impugned judgment and other relevant documents to P.D.J., Mandla.

List the matter alongwith Mediation report.

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 2/28/2023 4:14:56 PM

(RAJENDRA KUMAR (VERMA)) JUDGE kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 2/28/2023 4:14:56 PM