Madhya Pradesh High Court
Sarvesh Chandra Pathak vs The State Of Madhya Pradesh on 14 September, 2022
Author: Anand Pathak
Bench: Anand Pathak
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRR No. 2595 of 2022
(SARVESH CHANDRA PATHAK AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 14-09-2022
Shri Harshit Sharma, learned counsel for the petitioners.
Shri BPS Chauhan, learned PP for respondent No.1/State.
The present revision petition preferred under Section 397 r/w Section 401 of Cr.P.C. against the framing of charge under Sections 498A, 354 & 506 (Part- II) of IPC and 4 of Dowry Prohibition Act.
Matter mainly pertains to domestic dispute and it is the submission of counsel for the petitioners that additional ingredients referred in the complaint invoking Section 354 / 377 of IPC just to make offence graver. He fairly submitted that petitioners are ready to under go mediation proceeding if required.
Issue notice to the respondents on payment of process through RAD mode within seven working days, returnable within four weeks.
Meanwhile, proceeding pending before the trial Court shall remain stayed till next date of hearing.
"Mediation has immense potential to bring well-being to the litigating parties. In-fact mediation is like "Meditation in Litigation" so as to bring peace and finality to the litigation."
Since respondent No.2 is not before this Court therefore, at this juncture her consent is required to be taken therefore, order for holding the mediation proceeding is deferred till further order.
(ANAND PATHAK) JUDGE ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA CHAUR PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c 6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD20 1D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EEDBA ASIA 3AB4F94593A930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.09.14 18:40:57 -07'00' 2 Ashish*