JANKI CHINTAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Alkesh N. Shah, learned Additional Public Prosecutor tenders a copy of the Affidavit-in-reply filed by Senior Police Inspector, Naranpura Police Station, Ahmedabad and the same is taken on record.

(2.) Mr.Yatin Oza, learned Senior Counsel appearing with Mr.H.J.Dholakia, learned counsel for the applicant i.e. wife of respondent No.2-first informant asserted that the applicant and respondent No.2-First informant being husband and wife have amicably resolved the issue. Mr.Oza, learned Senior Counsel has relied upon the judgment of this Court rendered in Criminal Misc. Application No.1015 of 2014 as well as the Apex Court in the case of Narinder Singh and Ors. Vs. State of Punjab and Anr., 2014 (2) Crimes 67 (SC).

(3.) Learned counsel for respondent No.2-First informant has identified respondent No.2, who is personally present in the Court. A copy of the driving license of respondent No.2-First informant is permitted to be produced on record to establish the identity of respondent No.2.