LAWS(GJH)-2021-7-203

RAHUL DINESHBHAI TADVI Vs. STATE OF GUJARAT

Decided On July 08, 2021
Rahul Dineshbhai Tadvi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned advocate Mr. Hardik Barot submits that he has received instructions to appear for respondent No.2 - original first informant. He is permitted to file his Vakalatnama. Registry to accept his Vakalatnama. It is also submitted that respondent no.2 viz. Madhuben Babubhai Nayak is present during the course of hearing of this application in the office of learned advocate Mr. Varun Rai. Learned advocate Mr. Hardik Barot identifies her.

(2.) Learned advocate Mr. Varun Rai appearing for the applicant referred to the affidavit of the respondent No.2 - complainant, which is placed on record at page 13 of the compilation and submitted that the matter is amicably settled with the complainant and therefore she has no objection if the complaint is quashed qua the applicant.

(3.) When inquired by this Court, respondent No.2 stated that the matter is amicably settled with the applicant and therefore she has no objection if the complaint is quashed qua applicant. Respondent No.2 has also stated that the applicant got married with the victim girl. Marriage certificate is placed on record at page 12.