RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has sought for transfer of Criminal Case FIR No. 352 dated 7.12.2005 under Sections 406, 498A read with Section 34 IPC titled Sangeeta v. Rajesh pending in the Court of Judicial Magistrate, First Class, Chittorgarh, to a court of competent jurisdiction in Hissar.

(2.) This transfer petition was posted before Supreme Court Lok Adalat on 6.12.2008. The parties and their lawyers appeared and filed a joint petition stating that their disputes have been settled under the guidelines of the mediators who acted as Amicus Curiae.

(3.) The following were the terms of settlement: