SUNNYKUMAR CHANDRAKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties through video conferencing.

(2.) Learned advocate Mr.MTM Hakim states that he has instructions to appear for the original complainant as well as father of the complainant. He is permitted to file his appearance forthwith. He further states that he has already filed settlement affidavits duly sworn by the original complainant, which is at Annexure-B (Colly) to the application confirming the settlement. He further submits that the victim has got married elsewhere and she is not willing to prosecute any further against the present applicant.

(3.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the Complainant waive service of Rule on behalf of the respective respondents.