RAVIBHAI DAYARAMBHAI NIMAVAT (BAVAJI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shaikh, learned advocate for appellant whereas Mr.K.L. Pandya, learned Additional Public Prosecutor for the respondent-State.

(2.) Mr. Shaikh, learned advocate for the appellant has pointed out that parties have settled the dispute amicably amongst them and, therefore, file in all three affidavits, by victim Harsha, daughter of Batukgiri Kangiri Goswami, another by Batukgiri Kangiri Goswami, father of the victim and complainant and another one by Ravibhai Dayarambhai Nimavat - appellant-accused. All these three affidavits are to be taken on record.

(3.) I have perused the contents of such affidavits wherein victim and her father have categorically disclosed that though they have filed a complaint at the relevant time, considering the love affair of the victim with the appellant, the parents of the victim have agreed and thereby, appellant and victim have got married and they stayed together for considerable time even after lodging a complaint but pending trial. However, they could not approach this Court for disposing this Appeal in time and in between there was a disturbance amongst them, therefore, now, at present, they have dissolved their marriage by divorce.