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[Cites 2, Cited by 1]

Supreme Court of India

Dilipkumar vs The State Of Maharashtra on 9 August, 2017

Equivalent citations: AIRONLINE 2018 SC 513, AIRONLINE 2017 SC 44

Bench: R. Banumathi, Kurian Joseph

                                                                                             NON-REPORTABLE

                                          IN THE SUPREME COURT OF INDIA
                                         CRIMINAL APPELLATE JURISDICTION


                                         CRIMINAL APPEAL NO. 1363             OF 2017
                              [@ SPECIAL LEAVE PETITION (CRL) NO. 687 OF 2016]


                         DILIPKUMAR                                                   APPELLANT(S)

                                                              VERSUS


                         THE STATE OF MAHARASHTRA                                     RESPONDENT(S)


                                                      J U D G M E N T

KURIAN, J.

Leave granted.

2. The limited grievance of the appellant is with regard to the directions granted by the High Court to recover an amount of Rs.10,00,000/- (Rupees Ten Lacs) from the appellant. This Rs.10,00,000/- (Rupees Ten Lacs) represents the costs awarded by this Court in Civil Appeal No.2374/2010.

3. The appellant had approached the High Court for anticipatory bail under Section 438 Cr.P.C. While considering the application, the High Court went into various other aspects and also came to the conclusion that the appellant should be made liable for the costs awarded by this Court in Civil Appeal No.2374/2010.

4. Mr. Siddharth Luthra, learned senior counsel appearing for the appellant submits that as far as the appellant is Signature Not Verified concerned, there is no need for protection under Section Digitally signed by NARENDRA PRASAD Date: 2017.08.22 14:29:58 IST 438 Cr.P.C. since he had actually been granted regular Reason: bail after arrest, by the High Court.

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5. We are afraid, the High Court has gravely gone wrong in passing an order for recovery of the said amount. It was not an issue arising in the case. That apart, it was not for the High Court to collaterally consider and decide who should be made liable for the costs awarded by this Court in a different case.

6. Therefore, this appeal is allowed and the order regarding recovery of Rs.10,00,000/- (Rupees Ten Lacs) from the appellant is vacated.

7. Pending application(s), if any, shall stand disposed of.

.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;

AUGUST 09, 2017.

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