Karuna Nand Bajpayee, J. - (1.) Ref: Criminal Misc. Time Extension Application No. 1 of 2018. By means of this application, the applicants have sought ten days' further time to deposit the amount as directed by the High Court vide order dated 3.10.2017. Heard learned counsel for the applicants, learned AGA and perused the affidavit filed in support of this application. No good ground is made out for extension of further time. The application is misconceived and the same is accordingly, rejected.
(2.) Ref: Order on Application U/S 482 No. 32750 of 2017.
(3.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 28.6.2017 passed by the Judicial Magistrate/ Civil Judge (J.D.), Sant Kabir Nagar as well as entire proceeding in Complaint Case No.809 of 2016, Sharmila Yadav versus Indrakesh Yadav and others, under Section 498A IPC and Section 3/4 of Dowry Prohibition Act, Police Station Mahuli, District Sant Kabir Nagar pending in the court of Judicial Magistrate/ Civil Judge (J.D.), Sant Kabir Nagar.;