RAHUL MITHALAL GEHLOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred by the husband, who had married 15 years back and two children were begotten out of the said wedlock, on the ground that the respondent No.4 used to blackmail the corpus and he had illegally confined the corpus, who is a wife of the petitioner, he approached this Court with the following prayers: "07...

(2.) This Court had issued notice on 10/3/2022 and on 23/3/2022 the investigating team succeeded in bringing the corpus from the Pali, State of Rajashtan with both the children. This Court on 23/3/2022 passed the following order:

(3.) On a reference, the Mediation has succeeded and parties resolved their disputes amicably. Memorandum of Understanding has also been arrived at in presence of the learned Mediator signed by all the parties including the learned advocates and the learned Mediator himself on 28/3/2022. The couple has chosen to be together and the third party has also agreed not to interfere in their life.