DIPAK HARIDAS PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Majmudar, learned advocate for the applicants, i.e. original accused and Mrs.Parikh, learned advocate for respondent No.2 and Mr.Raval, learned APP.

(2.) RESPONDENT No.2 herein lodged complaint/FIR dated 21.5.2010 with Dhoraji Police Station, Rajkot (Rural) alleging offences punishable under Sections 498A and 34 of Indian Penal Code. The said complaint/FIR is registered as I CR No.3098/2010.

(3.) IT appears that subsequently, the complainant and the present applicants arrived at a settlement and the dispute between the complainant respondent and present applicants came to be settled. This aspect was mentioned before the Hon'ble Court at the time of initial/admission hearing. Therefore, the Court recorded, in the order dated 22.7.2013, that: