JIVABHAI VAHJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.K.P.Rawal, learned Additional Public Prosecutor waives service of notice of RULE on behalf of respondent No.1 ? State and Mr.Narendra Jain, learned advocate waives service of notice of RULE on behalf of respondent No.2 ? original complainant.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as it is reported that the complainant and original accused have settled the dispute amicably, the present application is taken up for final hearing today.

(3.) LEARNED advocates appearing on behalf of the respective parties have stated at the bar that original complainant is mother and the applicants are son and daughter-in-law. LEARNED advocate appearing on behalf of the applicants has stated at the bar that both the applicants are personally present in the Court and they have assured that no such incident shall happen in future and there shall not be any harassment and ill-treatment to respondent No.2 ? original complainant.