Gujarat High Court
Jigneshbhai Dhirendrabhai Goswami & 4 vs State Of Gujarat & 2 on 17 July, 2015
Author: M.R. Shah
Bench: M.R. Shah
R/SCR.A/2997/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 2997 of 2011
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JIGNESHBHAI DHIRENDRABHAI GOSWAMI & 4....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR SAKET A WAGHELA, ADVOCATE for the Applicant(s) No. 1 5
MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 3
MR RJ GOSWAMI, ADVOCATE for the Respondent(s) No. 2
MR JK SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
Date : 17/07/2015
ORAL ORDER
Shri Saket Waghela, learned advocate appearing on behalf of the petitioners, under the instructions from his client, who is personally present in the Court has stated at the Bar that as such the matter is settled between the parties, however the only difficulty is with respect to the ornaments which were given by the parents of the wife (approximately 16 to 20 Tolas) and 14 Tolas of ornaments (which were given by the inlaws to the wife at the time of marriage). There is a dispute whether from the parents of the wife, 20 Tolas of gold ornament set or 16 Tolas of gold ornament set was given or not.
Shri Waghela, learned advocate appearing on behalf of the petitioners has stated at the Bar under the instructions from his client, who is personally present in the Court, that the petitioners are agreeable to hand over / give to the wife the gold ornament set which was given by the parents of the wife to the extent of 16 Tolas (not 20 Tolas as claimed by the wife). He has also stated at the Bar that so far as 14 Tolas of gold ornament set which was given by the Page 1 of 2 R/SCR.A/2997/2011 ORDER inlaws to the wife at the time of marriage shall also be handed over to and/or given to the wife if the matter is amicably settled and is as such amicably settled.
Shri Goswami, learned advocate appearing on behalf of the respondent wife has stated at the Bar under the instructions from his client that to put an end to the litigation the wife is ready to accept even 16 Tolas of the gold ornaments which were given by her parents over and above the 14 Tolas of gold ornaments which were given go her at the time of marriage by the inlaws.
In view of the above, now there does not appear to be any further dispute between the parties. To finalize the settlement between the parties and exchange the ornaments etc. and the modalities which is already worked out, stand over to 24.07.2015.
Sd/ (M.R. SHAH, J.) Ajay Page 2 of 2