DINESH RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner Dinesh Rajak along with his counsel Shri O.P. Manjhi is present.

(2.) Wife of petitioner, namely, Smt. Preeti Rajak has been produced by Lady Constable Meenu Giri No.593 posted at Police Station Purani Chhawani, District Gwalior. Mother of corpus is also present before this Court.

(3.) Petitioner submits that he is ready and willing to keep his wife Smt. Preeti Rajak (corpus) with him, but corpus, who is major and married lady, has categorically stated that her marriage was solemnized with the petitioner about 11 years ago and out of their wedlock, they are having two minor children aged about 7 and 9 years and at present, both children are living with the petitioner. Corpus further categorically stated that she does not want to live with her husband/petitioner Dinesh Rajak. Even she is not willing to live with her mother and being a major lady, she wants to live separately from her husband and mother.