RAHUL RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Suresh Chaudhary states that he has instructions to appear for the victim Ms. Aditiben and he is permitted to file his appearance.

(2.) Learned advocate Mr. Suresh Chaudhary confirms identity of the victim, who is present in the Court and admits correctness and genuineness of the affidavit filed by her through learned advocate Mr. Suresh Chaudhary, which is produced before this Court and the same is ordered to be taken on record. Learned APP, under the instructions H.C. Mohanlal Dhirabhai, Nikol Police Station, states at bar that the respondent No.2 is duly served and confirms the factum of the marriage of the applicant with the victim girl.

(3.) Learned A.P.P. waives service of Rule for respondent No.1. Learned APP objects quashment of present proceedings on the premise of settlement.