RAKESHKUMAR JASUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Hemant Makwana, learned advocate, appeared before the virtual Court and stated that he has received instructions to appear on behalf of respondent No.2, original complainant, in this matter and sought permission to file his Vakalatnama.

(2.) Ms. Ratna Vora, learned advocate appearing for the applicant and Mr. Hemant Makwana, learned advocate appearing for respondent No.2, stated that the parties have settled the dispute and have also got married. Mr. Makwana, learned advocate for respondent No.2, produced the affidavit-in- reply on behalf of respondent No.2 wherein, the terms of settlement have been recorded. The same is taken on record. The Vakalatnama along with the affidavit-in-reply of respondent No.2 to be filed with the Registry forthwith.

(3.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor and Mr. Hemant Makwana, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively.