SHAILESHKUMAR ISHWARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Mr.H.L.Jani waives process of admission on behalf of the opponent ? State.

(2.) Shaileshkumar Ishwarbhai Chauhan ? appellant ? original accused is before this Court by filing present Appeal. The appellant is convicted for an offence under Section 435 of the Indian Penal Code and is awarded one year's R.I., fine of Rs.2,000/- and in default, further R.I. for three months by the learned Presiding Officer, 4th Fast Track Court, Surat by judgment and order dated 13.10.2006 in Sessions Case No.248 of 2005.

(3.) Present Appeal was filed on 01.11.2006. The matter come up on board on 04.11.2006. On that day, it was adjourned to 08.11.2006, at the request of the learned advocate for the appellant. On 08.11.2006, learned advocate for the appellant sought time and the matter was adjourned to 09.11.2006. On 09.11.2006, it was stated by the learned advocate for the appellant that, 'as the mother of the complainant is operated, the parties could not remain present before the Court.' Further time was sought for so as to enable the parties to remain present before the Court and reiterate the compromise arrived at between the parties. Today, i.e. 14.11.2006, Smt.Manishaben Dilipbhai Solanki ? original complainant is present before the Court. She is identified by learned advocate Ms.Ami M.Bhatt, appearing for the original complainant.