ANKITKUMAR KURILAL KALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 29/1/2022 passed the following order:

(2.) Today, when the matter is called out, the report has been tendered by the learned APP of 9/2/2022 of Police Inspector, Ellis Bridge Police Station. The glaring aspect that has come to the notice from this report is that the respondents side had taken away Sailesh and in exchange of his release they had insisted for the corpus to join her parents. The phone number through which the threat had received has also been reflected. According to the police, he has refused to lodge an FIR in wake of the compromise arrived at between the parties.

(3.) Learned advocate, Ms.Vidita Jayswal is not present and from many of the aspects, however, the report is indicative of the parties having chosen to compromise and even before us, the girl was clear of joining her parental side.