SMT. GEETA DEVI vs. THE STATE OF RAJASTHAN

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 Signature Not Verified petitions.  Digitally signed by ANITA MALHOTRA Date: 2018.11.01 17:33:10 IST Reason: 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