Section 148(3) in The Code of Criminal Procedure, 1973
(3)When any costs have been incurred by any party to a proceeding under section 145, section 146, or section 147, the Magistrate passing a decision may direct by whom such costs shall be paid, whether by such party or by any other party to the proceedings, and whether in whole or in part or proportion and such costs may include any expenses incurred in respect of witnesses and of pleader's fees, which the Court may consider reasonable.
