Jagat Singh Lodhi And Ors. vs The State Of M.P.
2023 Latest Caselaw 105 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1876 of 2002 (JAGAT SINGH LODHI AND ORS. AND OTHERS Vs THE STATE OF M.P.)

Dated : 02-01-2023 Shri Madan Singh - Advocate for the appellants.

Shri Dilip Shrivastava - Government Advocate for the State.

Learned counsel for the appellants submits that there are possibilities of settlement between the appellants and complainant.

Appellants-accused and complainant are resident of Tehsil Banda,

District Sagar.

On perusal of record, it appears that the dispute involved in this matter may be resolved with the aid of mediator.

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

Registry is directed to send a copy of impugned judgment, FIR and other relevant documents to Principal District and Sessions Judge, Sagar.

List with Mediation Report.

(RAJENDRA KUMAR (VERMA)) JUDGE

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 1/3/2023 2:45:09 PM