Chattisgarh High Court
Pravin Sahu vs State Of Chhattisgarh on 4 July, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 2090 of 2025
1 - Pravin Sahu S/o Late Shri Ashok Aged About 37 Years R/o Indira
Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist. -
Betul Madhya Pradesh
2 - Dipak Sahu S/o Late Shri Ashok Aged About 40 Years R/o Indira
Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist. -
Betul Madhya Pradesh
3 - Smt. Saroj Sahu W/o Late Shri Ashok Aged About 70 Years R/o
Indira Gandhi Ward, Nagpur Road Multai, Tasil And P.S. Multai, Dist.
- Betul Madhya Pradesh
4 - Maya Sahu D/o Late Shri Ashok Aged About 45 Years R/o
Mangal Bhavan, Ward No., 9, Betul, Distt. Betul Madhya Pradesh
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Police Station - Dabhra, Distt.
Sakti Chhattisgarh
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2 - Smt. Sneha Sahu D/o Anil Kumar Sahu Aged About 34 Years R/o
Mamta Kirana Store, Dabhra, Distt. Sakti Chhattisgarh
... Respondent(s)
(Cause title is taken from the CIS) Order Sheet 04.07.2025 Heard Mr. Wasim Miyan, learned counsel for the petitioners. Also heard Mr. Hariom Rai, learned Panel Lawyer appearing for respondent No.1/State and perused the FIR as well as material brought on record.
Learned counsel for the petitioners submits that there is a matrimonial dispute between petitioner No.1 / husband and respondent No. 2 / wife and the alleged marriage between them was solemnized on 07.05.2018, the petitioner No.2 is the brother-in-law, petitioner No.3 is the mother-in-law and petitioner No. 4 is the sister-in-law of the respondent No.2 and the present FIR has been lodged by respondent No.2 against the petitioners for harassment on 20.09.2024. He further submits that the impugned 3/6 FIR is illegal and bad in law and thus the same is liable to be quashed. The FIR is manifestly malicious, and is aimed at coercing and harassing the petitioners and their family. He lastly submits that the present matter be referred to Mediation & Conciliation Centre of this Court being matrimonial in nature as there may be chances of compromise between the parties.
Learned counsel for the petitioners also relied upon the judgment passed by the Hon'ble Apex Court in the case of "Narendra vs. K. Meena, (2016) 9 SCC 455", in the matter of "Kahkasha Kausar @ Sonam vs. State of Bihar" (2022) 6 SCC 599 and in the matter of "State of Haryana and Others vs. Bhajan Lal and Others", 1992 Supp (1) SCC 335.
Considering the fact that the dispute arrived between the parties i.e. petitioner No.1 / husband and respondent No. 2 / wife is matrimonial in nature, 4/6 we deem it appropriate to make an effort to get the said dispute settled by way of mediation.
In view of the above, petitioners shall deposit Rs. 50,000/- with the Mediation Centre of this Court within a period of seven days from today and the same shall be paid to respondent No. 2 on her appearance before the Mediation Centre.
Parties are directed to appear before the Mediation Centre of this Court on 16.07.2025.
Learned State counsel is directed to inform the private respondent No.2 about passing of this order, so that she may appear before the Mediation Centre on the aforesaid date.
List this matter along with report of Mediation Centre before this Court on 31.07.2025.
Also heard on I.A. No.01/2025, this is an application for grant of interim relief/ Stay.
Having considered the entire facts and circumstances fo the case; particularly considering the aforesaid submission made by the petitioners, 5/6 purely as an interim measure, it is directed that till the next date of listing, further proceedings in relation to F.I.R. No. 0334/2024 and the arrest of all the petitioners in pursuance to the aforesaid FIR, shall remain stayed, of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.
Accordingly, I. A. No. 01 stands disposed of. After depositing the amount as aforesaid, notice shall be issued to the parties.
It is made clear that in case, the aforesaid amount is not deposited within the aforesaid period, the interim protection granted as above shall automatically be vacated and this petition shall stand dismissed without further reference to any Bench of this Court.
The petitioners are directed to produce the copy of the receipt before the concerned Superintendent of Police regarding payment of the said money before the 6/6 Mediation Centre of this Court in pursuance of this Court's order, then only this order shall be given into effect.
It is also made clear that if any final settlement is arrived at between the parties, the aforesaid amount so deposited, shall be adjusted.
Sd/- Sd/-
(Bibhu Datta Guru) (Ramesh Sinha)
Judge Chief Justice
S. Bhilwar/ Jyoti