MAHESHKUMAR GHANSHYAMDAS SADHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.M.A.Patel, learned Additional Public Prosecutor waives service of notice of rule and Mr.Sunil Mehta, learned Advocate waives service of notice of Rule on behalf of respondent No.2 -original complainant.

(2.) THE facts of the case stated briefly are that the respondent No.2 had lodged a complaint against the petitioner herein alleging commission of the offence punishable under Section 366 of the Indian Penal Code which came to be registered as a First Information Report vide Bhachau Police Station I -C.R.No.43 of 2008. The allegation against the petitioner was to the effect that he had induced the daughter of the complainant Babitaben, aged about 19 years with a view to marry her.

(3.) IT appears that, subsequently, the parties have amicably settled the dispute between them, pursuant to which, the petitioner herein has agreed that he would permit his wife to attend any religious and/or personal ceremony at Bihar in case any such occasion arises. He has also stated that he would look after his wife and in case of any disputes between them, inform her parents immediately.