KALPESH KANUBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Y.A.Ratanpara appearing for the respondent No.2 - original first informant submitted that respondent no.2 viz. Geetaben Kanubhai Chauhan is present during the course of hearing of this application in the office of learned advocate for the applicant and he identifies her.

(2.) Learned advocate Mr. Bhavesh J. Patel appearing for the applicant referred to the affidavit of the respondent No.2 - complainant, which is placed on record at page 24 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 applicants and therefore she has no objection if the complaint is quashed qua applicants. The applicant got married with the victim girl and the victim girl also delivered a child. Marriage certificate is also placed on record at page 17.