HARIJAN BHAVESHKUMAR KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, the learned advocates appearing for the respective parties.

(2.) Rule. Learned Additional Public Prosecutor as well as learned advocate appearing for the victim girl waive service of rule on behalf of the respective respondents, whereas, despite due service, Respondent No.2 - complainant has not put-in appearance.

(3.) Considering the issue involved in the present application and with the consent of the learned advocates appearing for the respective parties as well as considering the fact that the dispute between the applicant and the victim girl has been resolved amicably, this application is taken up for final disposal, forthwith.