KISHAN MUKESH BHAI DHANDHUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant, learned Additional Public Prosecutor for the respondent No.1 - State and learned advocate for respondent No.2 through Video Conferencing.

(2.) Considering the short dispute involved as also the settlement between the parties, the matter is taken up for final hearing today.

(3.) An F.I.R. being C.R.No.I- 23/2019 came to be registered with Bhayavadar Police Station, Rajkot for the offences punishable under Sections 376(2)(n), 366 and 363 of the Indian Penal Code and Section 6 of the POCSO Act.