PRAVEEN THAPA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The applicant, who is an accused in criminal case no. 1814 of 2015, titled as Amit Kumar vs Praveen Thapa, under Section 138 of the Negotiable Instruments Act, moved an application for comparison of admitted handwriting with handwriting on the questioned document, which was allowed by learned revisional court, vide order dated 09.08.2017, on payment of Rs.5,000/- as costs to be paid by the applicant to the District Legal Services Authority, Nainital and another Rs.5,000/- to be paid as costs to the complainant (respondent no. 2 herein).

(2.) Learned counsel for the applicant confined his prayer only to the extent that the costs thus imposed upon the applicant may be reduced.

(3.) Learned revisional court, in its judgment, has given cogent reasons for imposing such costs upon the applicant. Elaborate reasons have been assigned in paragraph 5 of the judgment under challenge. This Court need not reproduce those reasons for the sake of brevity and also for the reason that they form part of the record.