SHARAD KUMAR SHARMA Vs. UPMA SHARMA @ ELU

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Section 482 Cr. P.C., challenging the order dated 12.9.2005 passed by the Additional Civil Judge and Additional Chief Judicial Magistrate No. 2, Kota,(hereinafter referred to as "the trial court ") in Cr. Case No. 205/1998, whereby the Court has framed the charge against the petitioners for the offences under Sections 498-A, 406 I.P.C. and Section 4 of Dowry Prohibition Act.

(2.) DURING the course of hearing of the petition, the parties had shown their willingness to settle their disputes, and hence the Court vide the order dated 28.5.2012, had sent the matter to the Mediator, Mediation Centre, Rajasthan High Court, Jaipur Bench, Jaipur, for exploring the possibility of settlement. Accordingly, the parties had remained present before the Mediator, and had amicably settled their disputes including the present petition. The report of the Mediator dated 3.9.2012,is on record of this petition. The learned counsel for the parties have stated that the parties had remained present before the Court on 12.9.2012, however, the matter could not be heard Yesterday.