XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS' for short), challenging imposition of heavy cost, while allowing CMP No. 144/2024 in S.C.No.1516/2021 filed by accused Nos.1 and 2, to re-call PWs.1, 2, 3 and 6. The petitioners herein are accused Nos.1 and 2 in the above case.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the relevant documents.

(3.) It is discernible from the impugned order that the learned Special Judge, while allowing Annexure 1 petition filed under Sec. 311 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) for recalling PWs.1, 2, 3 and 6, imposed cost at the rate of Rs.20,000.00 each payable to them.