BHAVESH BALVANTRAY PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rutvij Oza, learned advocate for the applicant, learned A.P.P. Ms.Thakkar for respondent No.1 - State through video conferencing. At this stage, learned advocate Mr.Vaibhav Vyas appears for respondent No.2-complainant and seeks permission to file his Vakalatnama. Permission is granted. Registry is directed to accept such Vakalatnama.

(2.) Rule. Learned advocates for the respective respondents waives service of notice of rule. 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.11198002200387 of 2020 registered with Alang Police Station, Bhavnagar, complaining about the offences punishable under Sections 363, 366 and 376 (2)(N) of the Indian Penal Code and Sections 4 and 6 of the Protection of Children from Sexual Offences Act and under Section 376 (c) (3) of the Criminal Law (Amendment) Ordinance, 2018, came to be registered against the present applicant.