VIKRAM BHAGVANSINGH JHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant states that the matter has already been settled between the parties outside the Court, and on attaining the age of majority, the applicant and victim got married on 04.10.2020 and their marriage is also registered and both are residing together as a husband and wife.

(2.) Mr.Suraj shukla, learned advocate for the original complainant as well as victim submits that the applicant and victim have solemnized the marriage and both are residing together as a husband and wife. He further submits that he has already filed settlement affidavits duly sworn by the original complainant as well as victim, which is at Annexure-D to the application confirming the settlement.

(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.