SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's wife and two children have been produced in the Court by the officials of the Police Station Dhorimanna, District Barmer. The lady expressed that the petitioner has deserted her and is taking no steps to maintain her or the children. We hereby direct the petitioner to ensure that appropriate maintenance is provided to his legally wedded wife and children.