KEYURBHAI HARSHADRAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to add the husband of the respondent No-2 as petitioner No.5 is granted and draft amendment is allowed. Amendment be carried out forthwith.

(2.) HEARD learned Senior Advocate, Mr.P.M.Thakkar for M/s Thakkar Associates for the petitioners, learned APP, Mr.L.R.Pujari for the respondent No.1 and learned advocate, Mr.Rajesh Sahjani for the respondent No.2. The respondent No.2-complainant is also present in Court.

(3.) IT is clear that the parties have settled the matter by arriving at a compromise and a consent terms on affidavit is submitted which is taken on record. Reliance is placed on a decision of the Apex Court reported in AIR 2005 SUPREME COURT 757 in the case of Mohd. Shamim v. Nahid Begum wherein it has been held by the Apex Court in paragraph Nos.12, 13, 14 and 15 as under: