SURENDRA DEV ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present C482 application, applicants have put to challenge the charge-sheet dtd. 23/11/2021; summoning order dtd. 23/2/2022 as well as the entire proceedings of the Criminal Case No.1568 of 2022 (Crime No.345 of 2021), under Ss. 323, 504 and 506 IPC, pending in the court of Judicial Magistrate-1st, Rudrapur, District Udham Singh Nagar.

(2.) Since the parties involved in the present litigation are real brothers and family members and they are in-rift with one another for a small piece of land, over which, there are certain growing fruit bearing trees standing. Therefore, the matter was referred to the mediation of the request made by learned counsel for the parties on their submission that the amicable settlement between the parties was possible.

(3.) Vide order dtd. 6/10/2023 passed in C482 No.1429 of 2023, Co-ordinate Bench of this Court has referred the matter for mediation to Registrar (Protocol)/Mediator to submit its report. The matter was placed before the Mediator/Advocate Ms. Anjali Bhargava on 6/10/2023 and on attempt to settle the dispute between the parties at mediation, was made. It was opined by learned Mediator that there were strong possibility for amicable settlement between the parties and the matter was adjourned to 18/10/2023 and finally on 18/10/2023, the matter was settled between before the parties the Advocate/Mediator and the report was sent before Co-ordinate Bench of this Court, which is annexed in C482 No.1429 of 2023.