- (1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.
(2.) Learned counsel for the applicant submitted that in the Criminal Misc. Application No. 16119 of 2009 another Bench of this Court referred the matter to the High Court, Mediation Centre for mediation but the mediation failed.
(3.) In this view of the matter, it is not proper to refer this matter again for mediation.;