Dileep Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 17508 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          CRR No. 4791 of 2023
                                            (DILEEP SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 18-10-2023
                                  Shri Vinay Chouksey - Advocate for the applicants.

                                  Shri D.K. Shukla - Panel Lawyer for the respondent/State.

At the request of learned counsel for the applicant the matter be taken up for final hearing.

Request is accepted.

Looking to the fact that the applicants have been convicted for the offence of Section 325/34 of I.P.C. and have been sentenced to R.I. for 06 months and fine of Rs.1,000/- respectively, this matter appears to be appropriate to be referred to the proceeding of mediation.

The Principal District and Sessions Judge, Jabalpur, is directed to appoint a competent Mediator to resolve the dispute between the parties after summoning them through notice and instruct him to submit the mediation report to this Court.

Let a copy of the impugned judgment along with necessary documents

be sent to the concerned Court by the Registry.

List the matter on 08.11.2023 for receipt of report or otherwise for final hearing.

(ANURADHA SHUKLA) JUDGE

sjk

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 10/19/2023 4:43:33 PM