RAGHABHAI UKABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 28/2/2022 passed the following order:

(2.) The detailed report submitted by the police on 29/1/2022 indicates that the expenses which has been incurred by the police is of 17,710 man-hours, as inquiry continued for 07 months and 19 days and the amount spent for the same is of Rs.42,500.00. The expenses incurred to remain physically present before this Court was around Rs.75,000.00, and total that comes to is around Rs.1,17,500.00. Petitioner has also calculated the amount of Rs.8,06,000.00 spent by him in tracing the corpus and that includes all the ornaments which have been allegedly taken by the corpus.

(3.) Presently, we are only concerned with the expenses incurred by the police, which is of Rs.1,17,500.00. We could have although directed the entire amount to be paid by the petitioner, we deem it appropriate to direct 50% of the said amount which shall be sum of Rs.55,000.00 (rounded of).