RAJESH BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) During the course of hearing on 9/7/2024, owing to the issue involved herein i.e. custody of a minor i.e. Master Kiaan, rather than taking a strict legalistic approach, and while adopting a pragmatic and realistic approach, and focusing on the welfare and upbringing of the child with due priority, extensive deliberations were held with the mother, the father and the child, during the course of the day, whereafter with the consent of the parties, this Court had passed the following order:-

(2.) The aforesaid consensual order was well abided by the mother, the father and the child, and accordingly, the modalities pertaining to division/arrangement of custody were mutually and smoothly carried out by both the parents.

(3.) Today, again both the parents and child along with their lawyers are present in the Court. After a prolonged session of mediation with regard to the custody conflict, with which this Court is confronted, and looking into the larger interest of the child, which is the paramount consideration, both the parents have fully agreed that they shall continue to share the custody of the child between themselves in the following manner :-