CHETANBHAI JAGDISHBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Respondents waive service. Considering short dispute and the settlement between the parties, Rule is heard today.

(2.) THE complainant -victim and the petitioner being identified by learned Counsel Mr.Mehul M Mehta are present before the Court and confirm the fact that matter has been settled between them.

(3.) A complaint being I -CR No.29 of 2009 came to be registered against the petitioner for offences punishable under Sections 363, 365 and 380 of the Indian Penal Code (for short IPC) and Section 3 (2) (5) of the Atrocities Act at Deesa Rural Police Station, B.K. on 28/02/2009.