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Gujarat High Court

Kanubhai ( Kuberbhai ) Chhaganbhai ... vs State Of Gujarat & on 27 April, 2016

Author: Sonia Gokani

Bench: Sonia Gokani

                   R/SCR.A/833/2016                                                  ORDER



                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         SPECIAL CRIMINAL APPLICATION (DOMESTIC VIOLANCE ) NO. 833 of
                                                 2016
                                                With
                     CRIMINAL MISC.APPLICATION NO. 18368 of 2015
                                                With
                     CRIMINAL MISC.APPLICATION NO. 17358 of 2015
         ==========================================================
              KANUBHAI ( KUBERBHAI ) CHHAGANBHAI PATEL & 5....Applicant(s)
                                        Versus
                         STATE OF GUJARAT & 1....Respondent(s)
         ==========================================================
         Appearance:
         MR MANISH J PATEL, ADVOCATE for the Applicant(s) No. 1 - 6
         MR DHARMESH R PATEL, ADVOCATE for the Respondent(s) No. 2
         PUBLIC PROSECUTOR for the Respondent(s) No. 1
               ==========================================================
         CORAM:               HONOURABLE MS JUSTICE SONIA GOKANI
                                    Date : 27/04/2016
                                           ORAL ORDER

1. As indicate on the last occasion, the parties are exploring the possibilities of settlement. As there is broad consensus between the parties on the aforesaid aspect, it is desirable to refer the matter to the High Court Mediation Centre for the Sr. Mediator to workout the modus of settlement and the ways for graceful parting, which shall include the exchange of articles and the proper amount of alimony to the wife.

2. Let the matter be referred to the High Court Mediation Centre, which shall submit a Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 29 02:49:48 IST 2016 R/SCR.A/833/2016 ORDER report of mediation to this Court on or before 7TH MAY, 2016.

3. The parties shall be intimated the date of mediation on their cellphone numbers and E- mail address, which read as under;

(1) Mr. Amit K. Patel, (Accused- Husband), (M) 9979399793;

(2) Mr. Manish Patel, Advocate, (M) 9825064560; E-mail: [email protected] (3) Ms. Aktaben D/o. Jayantilal Nathalal Patel (Original complainant- Respondent No.2-wife), (M) 9909054766 (4) Mr. Dharmesh R. Patel, (M) 9427081887, 9825838788, E-mail:

[email protected] (MS SONIA GOKANI, J.) UMESH Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 29 02:49:48 IST 2016