DEVANG MAHESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Abhiraj Trivedi, learned advocate for the applicant, Mr. R. D. Kinariwala, learned advocate for the respondent Nos. 2 & 3 and Mr. Manan Mehta, learned APP for the respondent No.1 -State.

(2.) Mr. Trivedi, learned advocate for the applicant states that the applicant has brought three demand drafts amounting to Rs. 2,50,000/ - in favour of the respondent -wife. The details of which are as under.

(3.) The Xerox copy of the said demand drafts are taken on record.