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