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Deepak Khosla vs State Of H.P. . on 28 October, 2014

Bench: Sudhansu Jyoti Mukhopadhaya, S.A. Bobde

  ITEM NO.23                                 COURT NO.4                   SECTION IIB

                                  S U P R E M E C O U R T O F          I N D I A
                                          RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (Crl.)                        No(s).     1550/2014

  (Arising out of impugned final judgment and order dated 24/07/2013
  in CRLM No. 4007/2013 passed by the High Court Of H.p At Shimla)

  DEEPAK KHOSLA                                                            Petitioner(s)

                                                     VERSUS

  STATE OF H.P. AND ORS.                                                   Respondent(s)
  (With office report)
  (For final disposal)

  Date : 28/10/2014 This petition was called on for hearing today.

  CORAM :
                            HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                            HON'BLE MR. JUSTICE S.A. BOBDE

  For Petitioner(s)
                                            Petitioner-in-person

  For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

We have heard petitioner-in-person and perused the impugned order dated 24th July, 2013 passed by the High Court of H.P. at Shimla in Crl. Misc. No. 4007 of 2013. Taking into consideration the nature of the case, while we are not inclined to interfere with the substantive portion of the judgment. We are of the view that it was not a fit case for imposing cost on Signature Not Verified Digitally signed by petitioner.

Date: 2014.10.29 16:48:23 IST Reason:  -2- In the circumstances, while we do not issue any notice to any of the respondent, as the order we intend to pass will not affect any of the respondent. We set aside the part of order dated 24th July, 2013 at para 63 wherein cost of Rs.25,000/- (Rupees Twenty Five Thousand) has been imposed on the petitioner.

However, it will be open to the petitioner to raise all the issues before Judicial Magistrate who may decide the same uninfluenced by order passed by the High Court and this Court.

The special leave petition stands disposed.

    (Neeta)                             (Usha Sharma)
    Sr. P.A.                            COURT MASTER