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Judgment
A.L. Dave, J.—Rule. Mr. K.L. Pandya, learned APP. appears and waives service on behalf of Respondents No. 1, 2, 3 and 4. Mr. Premal Joshi, learned Advocate appears and waives service on behalf of Respondent Nos. 5, 6 and 7.
The Petitioner and Respondent Nos. 5, 6 and 8 (corpus) are before us. The Petitioner''s father Chandubhai is also before us.
There is no dispute that corpus Rinkalben is aged 22 years. It is also not in dispute that she has married to the Petitioner.
Today, the corpus came to the Court with her parents and on being asked indicated her desire to go and stay with the Petitioner being her husband. She specifically denied to go and stay with her parents. In the above set of circumstances, Rinkalben is free to go and stay with the Petitioner. Her parents also do not resist her decision.
The Petitioner has made a complaint to District Superintendent of Police, Kheda, against Respondent Nos. 5,6 and the Balasinor Police Authorities for the offences punishable under Sections 365, 341, 342, 504, 506(2) and 114 IPC dated 19.02.2011. He has agreed not to press the complaint in light of his re-union with the corpus.
The petition stands disposed of accordingly. Rule made absolute.