DEVESHBHAI CHANDULAL PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Shri Kartik Pandya waives service of rule on behalf of respondent No.1 and learned advocate Ms.Sejal Sutaria waives service of rule on behalf of respondent No.2.

(2.) Petitioners are original accused in the complaint at Annexure A. The complaint pertains to allegations of harassment made of wife at the hands of husband and other relatives. Counsel for the parties stated that family disputes have been resolved and they have deiced to dissolve the marriage and withdraw all the allegations made against each other. There is some settlement regarding payment of lump-sum to the wife also.

(3.) Learned counsel for the complainant stated that the complainant has entered into a free compromise with the husband. The complainant is stated to be present before the Court as identified by her counsel.