Gujarat High Court
Anooj Balkrishna Agarwal & 3 vs State Of Gujarat & on 29 March, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/2489/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 2489 of 2015
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ANOOJ BALKRISHNA AGARWAL & 3....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR NIKHIL S KARIEL, ADVOCATE for the Applicant(s) No. 1 - 4
MR ABHISHEK M MEHTA, ADVOCATE for the Respondent(s) No. 2
Mr.J.K.Shah, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 29/03/2016
ORAL ORDER
Considering the very young age of both the children be- gotten out of the wedlock of complainant herein with brother of the applicant No.1, this Court is of the firm opinion that attempt must be made for exploring possibility of settlement. It is given to understand that in the past, family members did made such attempts. Therefore, this Court is of the opinion that at the institutional level, let the matter be referred to the High Court Mediation Centre. It is expected that the outcome of the mediation shall be made known by way of a report of the learned Mediator.
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R/SCR.A/2489/2015 ORDER
Ms.Manisha Lavkumar, learned Government Pleader has given consent to mediate between the parties. Learned advocates appearing for both the sides, on seeking instructions have ensured their best of the co-operation.
Let a copy of this order be sent to the Co- ordinator, High Court Mediation Centre for necessary follow-up action.
The report of the Mediator through the High Court Mediation Centre shall reach to this Court on or before 13th April, 2016.
Let this matter appear on 13th April, 2016.
(MS SONIA GOKANI, J.) BINA Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Mar 31 01:00:46 IST 2016