Raju Gaine vs The State Of Madhya Pradesh
2023 Latest Caselaw 17297 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 2464 of 2008 (RAJU GAINE AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 16-10-2023 None for the appellants.

Shri P. Chatterjee - Panel Lawyer for the State.

On the last date of hearing i.e. 11.9.2023, no one had appeared on behalf of the appellants. Today also, no one has appeared.

I n this case, the impugned judgment shows that the appellants were

convicted for offences punishable under Sections 325, 323 and 341 of IPC, which are compoundable in nature.

T he matter seems to be of the nature which can be settled through mediation, hence the Principal District & Sessions Judge, Satna, is directed to appoint a competent mediator and it is further directed that the concerned mediator shall issue notices to the parties and make endeavour to settle the dispute. The mediator is directed to submit its report within time frame.

Registry is directed to supply the documents necessary for the mediation proceedings.

List the matter after receipt of mediation report.

(ANURADHA SHUKLA) JUDGE

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