BUDDH RAJAN RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .Pradip Patel, learned counsel appears for respondent No.2complainant and undertakes to file the Vakalatnama today. Permission is granted.

(2.) RULE . Respondents waive service. Considering the short dispute and settlement between the parties, the matter is taken up for final hearing today by consent of the parties.

(3.) THE petitioner is alleged to have kidnapped maternal uncle of the complainant during the subsistence of the dispute as regards obtaining of the Birth Certificate of one Dhanvi daughter of Tulsiben from her previous marriage. Tulsiben is wife of the present petitioner on account of the second marriage.