PRATAP RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from work.

(2.) The missing woman Smt. Rekha and her two minor daughters have been produced before this Court by Mr. Ram Niwas, Sub-Inspector, P.S. Bagra, District Jalore.

(3.) She stated that she had gone away from her matrimonial home to look out for a source of earning so that she can maintain herself and her minor daughters. Presently, she expresses a desire to go back to her matrimonial home Village Akoli, Tehsil Bagra, District Jolore. The Police officer concerned shall escort the corpus and her daughters to the place desired by her.