Bahadur vs The State Of M.P.
2023 Latest Caselaw 106 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1966 of 2002 (BAHADUR Vs THE STATE OF M.P.)

Dated : 02-01-2023 Shri Jagdish Singrol - Advocate for the appellant.

Shri Dilip Shrivastava - Government Advocate for the State.

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

On perusal of record, the dispute involved in this matter may be resolved

with the aid of mediator.

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

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

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