AKIL AHMED Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions. CRL.M.C. 3720/2024

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Orders dtd. 20/1/2024 and 24/1/2024 passed by the learned Additional Sessions Judge-03, North East District, Karkardooma Courts (hereinafter referred to as the 'Trial Court'), Delhi in Sessions Case No.99/2021 titled State v. Akil Ahmed @ Papad, to the limited extent of cost of Rs.10,000.00 imposed and upheld by these orders.

(3.) By the Order dtd. 20/1/2024, cost of Rs.10,000.00 has been imposed on the petitioner for recall of witness PW16, Constable Gyan Singh, and by the Order dtd. 24/1/2024, the application filed by the petitioner seeking waiver of the cost has been dismissed by the learned Trial Court.