HARDIK RAMESHBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Makbul I. Mansuri for the applicant and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(2.) The victim does not have parents and therefore, the complainant - Kasturben Babubhai Mungra (Patel) who happens to be aunt of victim has filed an affidavit through his advocate Mr. Shailesh Ahir and the complainant is also present in the Court and identified by learned advocate Mr. Shailesh Ahir. In the affidavit, she has stated that the settlement has been arrived at between the parties, the accused and the victim belongs to the same community and with the intervention of the elderly people of community, the issue is settled. She has categorically stated in paragraph no. 6 of the affidavit that the Court may allow the application and release the applicant on bail.

(3.) Affidavit dtd. 5/5/2022 of the complainant is taken on record.