Gujarat High Court
Patel Balkrushna @ Babubhai ... vs State Of Gujarat on 10 May, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.A/552/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 552 of 2018
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PATEL BALKRUSHNA @ BABUBHAI RANCHODBHAI
Versus
STATE OF GUJARAT
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Appearance:
MALAYKUMAR S PATEL(8901) for the PETITIONER(s) No. 1
MS MAITHILI MEHTA, ADDL.PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 10/05/2018
ORAL ORDER
1. Issue notice pending admission returnable on 18.06.2018. Ms. Maithili Metha, learned Additional Public Prosecutor waives service of notice for and on behalf of respondent No.1.
2. Parties may attempt amicable settlement in wake of the decisions of the Apex Court in the case of Damador S. Prabhu vs. Sayed Babalal H., (2010) 5 SCC 663 and in the case of M/s. Meters and Instruments Private Limited vs. Kanchan Mehta, AIR 2017 SC 4594.
(MS. SONIA GOKANI, J. ) SUDHIR Page 1 of 1