Mohan Lal vs Prahlad Sahai And Anr
2021 Latest Caselaw 7182 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous (Petition) No. 668/2010

                                   Mohan Lal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Prahlad Sahai And Anr.
                                                                                                   ----Respondent

For Petitioner(s) : Dr. Prakash Chandra Jain For Respondent(s) : Mr. Aatish Jain For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/12/2021

1. Parties are real brothers. The dispute is pending since 1998.

The maximum sentence provided for the offence under Section

447 IPC is three months, hence, this Court deems it proper to

send the matter to Mediation Cell for amicable settlement.

2. Parties are real brothers who are contesting the case for last

twenty three years, hence, parties are directed to appear before

the Mediation Cell at the High Court Campus on 10.01.2022.

3. List this matter on 24.01.2022.

4. A copy of this order be sent to the Mediation Cell.

(PANKAJ BHANDARI),J

ARTI SHARMA /61

Powered by TCPDF (www.tcpdf.org)