SHRI HARSHARAN SINGH Vs. STATE

JUDGEMENT

(1.) IA No. 12729/2006

(2.) BY this application under Section 151 CPC, the applicant has sought release of money towards fee, expenses and charges incurred in prosecuting criminal action for trespass in property C -8, NDSE Part -II, New Delhi which was the subject matter of the Probate Case.

(3.) I consider that the applicant is entitled to have the amount incurred on the court fees and other actual expenses spent by him. Since no certificate of the counsel has been filed showing the different legal fees paid by the applicant to the counsel, it would be appropriate to allow to the applicant some ad hoc amount at this stage.