SANJU TAK Vs. KAILASH PRAJAPAT

JUDGEMENT

(1.) Though the matter was listed in 'Fresh' category, the matter was heard finally today itself.

(2.) This writ petition has been filed under article 226 and 227 of the Constitution of India claiming the following reliefs:-

(3.) Brief facts of the case are that the marriage between the petitioner and respondent no. 1 was solemnized as per Hindu rituals at Bikaner on 16/2/2010 and two children, namely Pranay Khatod, aged 11 years and Mahi Khatod, aged 3 years, have been born out of the wedlock. Due to the ill-treatment of the petitioner and her children by the respondent no. 1 and his family, the petitioner along with Mahi Khatod, left the place and went to her parents' house and after sometime, managed to take Pranay Khatod to her parents' house and, both the children have been continuing their studies in Bikaner.