HITESHBHAI RAMESHBHAI NILI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 05.12.2018 had passed the following order:

(2.) This is an application for seeking quashment of the First Information Report being I-?C.R. No. 142 of 2012 registered at Limbayat Police Station, Surat for the offences punishable under Sections 498 (A), 323, 504, 506 (2) and 114 of the Indian Penal Code and Sections 3 , 5 and 7 of the Dowry Prohibition Act and all other proceedings arising therefrom including order of conviction dated 05.10.2017 passed in Criminal Case No. 21566 of 2012 in Special Criminal Application No. 10656 of 2016, and order dated 30.04.2018 passed in Criminal Misc. Application No. 278 of 2013 passed by 10th Additional Civil Judge and Judicial Magistrate First Class, Surat in Special Criminal Application No. 10621 of 2018.

(3.) Today, learned advocate Mr. Nitesh Jain submits that, Rs.3,00,000/-? if deposited by way of demand draft in the name of respondent no.2, it may cause some difficulty, as decree of divorce may not be passed within three months. Let the demand draft be drawn in the name of Registrar General, High Court of Gujarat, Sola, Ahmedabad. This is to be presented within a one week from the date of receipt of the order. On such draft being presented, the amount shall be fixed deposited by the Registry for the purpose of 12 weeks, if necessary for further 12 weeks.