MULUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Yunus Malek, the learned advocate appearing for the applicant and Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State.

(2.) This Court passed the following order dtd. 19/12/2022.

(3.) Ms. Maithili Mehta, the learned APP, submitted that pursuant to the order dtd. 19/12/2022, statement of the original complainant - respondent No.2 herein, has been taken by the concerned police station. The respondent No.2 - original complainant, in her statement, has stated that the daughter of the complainant - Kaliben has children and the complainant does not wish to pursue the complaint any further.