SANDEEP R. SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS . Falguni D. Trivedi, learned counsel appears for respondent No. 2 -complainant and undertakes to file the Vakalatnama. Permission is granted.

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

(3.) THE petitioner was charged with offences punishable under Sections 498A, 323, 504, 506(2) and 114 of the Indian Penal Code as also Sections 3 and 7 of the Dowry Prohibition Act in the FIR having been registered, being I -C.R. No. 89 of 2012 with Chhani Police Station, Vadodara.