SMT. GEETA DEVI Vs THE STATE OF RAJASTHAN
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: SLP(Crl) No.-008271 / 2018
Diary number: 36109 / 2018
Advocates: T. R. B. SIVAKUMAR Vs
NONREPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CRL.) No.8271 OF 2018
GEETA DEVI & ANR. .. Petitioner(s)
Versus
STATE OF RAJASTHAN .. Respondent(s)
WITH
SPECIAL LEAVE PETITION (CRL.) No.8336 OF 2018
O R D E R
1. It is brought to our notice that an Arbitrator is
appointed under Section 11(5) of the Arbitration &
Conciliation Act, 1996 at the instance of the parties
to resolve the disputes arising between the parties,
which are also subject matter of these special leave
petitions.
1
2. If that be so, then the Arbitrator would
mediate between the parties and submit his report
by the next date of hearing on the disputes as to
whether the parties have amicably settled the same
or not, and if so, on what grounds.
3. In the meantime and till next date of hearing,
petitioner No.1Naresh Kumar of SLP(Crl.) No.
8336/2018 shall not be arrested in connection with
the offences in question.
4. In the meantime, the interim order dated
11.10.2018 passed in SLP(Crl.) No.8271 of 2018
shall continue till the next date of hearing.
5. List on 16.11.2018.
…………………………………….J. (ABHAY MANOHAR SAPRE)
..……………………………..…J. (INDU MALHOTRA)
New Delhi, November 01, 2018
2