Ram Pratap vs The State Of M.P.
2023 Latest Caselaw 107 MP

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        CRA No. 193 of 2003
                                                      (RAM PRATAP Vs THE STATE OF M.P.)

                          Dated : 02-01-2023
                                None for the appellant.

                                Shri Dilip Shrivastava, Government Advocate for respondent- State.

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

Principal District and Sessions Judge Satna, is directed to appoint a

Mediator placed at Amarpatan.

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

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