Section 9 in Alternative Dispute Resolution and Mediation Rules, 2017
9. Referring Compoundable Criminal Cases.
- Criminal courts dealing with cases under Section 498-A of the IPC should, at any stage and particularly, before they take up the case for hearing, refer the parties to Mediation if they feel that there exist elements of settlement and both the parties are willing. Other Compoundable Criminal Cases may be referred to Mediation, with the consent of parties, at any stage of the proceedings.
