DHARMESH LABHUBHAI SUNRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Jigneshkumar Pandav, states that he has instructions to appear for respondent No.2 - complainant and the victim Kajalben.

(2.) Learned advocate Mr. Jigneshkumar Pandav confirms identity of respondent No.2 - original complainant and the victim, who are present in the Court and admits correctness and genuineness of the affidavits filed by them through learned advocate Mr. Jigneshkumar Pandav. Affidavit of the respondent No.2 - original complainant is at Annexure B and the affidavit of the victim girl is ordered to be taken on record.

(3.) Rule. Learned A.P.P. and learned advocate Mr. Jigneshkumar Pandav waive service of Rule for respondent Nos.1 and 2 respectively in both the matters. Learned APP objects quashment of present proceedings on the premise of settlement.