Neni Devi vs State Of Rajasthan
2022 Latest Caselaw 14 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 5712/2021

Mukesh Jangid

----Petitioner Versus State Of Rajasthan & Anr.

----Respondents

Connected With

S.B. Criminal Misc(Pet.) No. 5925/2021 Neni Devi & Ors.

----Petitioners Versus State Of Rajasthan & Anr.

----Respondents

For Petitioner(s) : Mr. Vishal Sharma For Respondent(s) : Mr. S.K. Bhati, PP Mr. Kanishk Singhvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/01/2022

Learned counsel for the petitioner as well as learned

counsel for the respondent No.2 have submitted that

since the parties are agreed to get their matrimonial

dispute settled amicably, the matter may be referred to

the Mediation Centre, Rajasthan High Court, Jodhpur.

In view of the joint submission made by both the

learned counsel for the parties, let the matter be placed

(2 of 2) [CRLMP-5712/2021]

before the Mediation Centre, Rajasthan High Court,

Jodhpur.

The parties are directed to remain present before the

Mediation Centre, Rajasthan High Court, Jodhpur on

10.1.2022 at 10:30 AM.

Put up before this Court after completion of the

mediation proceedings.

Interim order passed by this Court in SB Criminal

Misc. Petition No.5925/2021 shall remain continue till the

next date of hearing.

(VIJAY BISHNOI),J

41-42 ms rathore

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