KIRANSINH RATANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Jarjis Khan, states that he has instructions to appear for the respondent No.2 - original complainant and victim Ms. Pinalben.

(2.) Learned advocate Mr. Jarjis Khan confirms identity of the respondent No.2 - original complainant and victim Ms. Pinalben, who are present in the Court and admits correctness and genuineness of the affidavit filed by them through learned advocate Mr. Jarjis Khan, which are produced before this Court and the same are ordered to be taken on record.

(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.