Madhya Pradesh High Court
Smt.Ruchi Agarwal @ Guddi @ Renu vs State Of M.P. on 24 February, 2016
1 M.Cr.C.10372/2013
24.02.2016
Shri R.K. Soni, counsel for the applicants.
Shri B.P.S. Chauhan, P.P. for the respondent
No.1/State.
Shri Devendra Sharma, counsel for the respondent No.2.
Heard on I.A.No.7559/15, an application to refer the matter for mediation between the parties.
It appears that the matter relates to seizure of some property of the deceased Basanti Devi and her ornaments were recovered from the accused. One of the accused Lallu @ Udai Singh has been acquitted in the case and, therefore, at present it cannot be said that this is the matter between relatives. It would be appropriate to peruse the record of the trial Court relating to acquittal of Lallu @ Udai Singh before consideration of this application.
The office is directed to call for record of S.T.No.169-170/89 decided on 13.05.2008.
Record be placed before the Court within two weeks.
Case be listed under the same head in the week commencing 14.03.2016.
(N.K. Gupta)
mani Judge