(1.) The petitioners in Special Criminal Application No. 5153 of 2015 have preferred this petition under Articles 14, 19, 21, 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (for short, 'the Code'), for payment of compensation to them for the loss of interest and other costs due to non-compliance of the directions of this Court.
(2.) The facts in capsulized form are as follows:
(3.) The petitioners approached Respondent Nos. 2 and 3 to deposit the said amount. However, they denied to do so, and therefore, the petitioners approached this Court by way of Criminal Misc. Application No. 9734 of 2005 in Criminal Misc. Application No. 2697 of 2005. This Court (Coram: Jayant Patel,J.), therefore, vide its order dated 26.08.2005 directed Respondent Nos. 2, namely the learned Chief Judicial Magistrate, Surat, to accept the amount of Rs.14,25,000/-, which was to be tendered by the petitioners on or before 05.09.2005 with a clarification that the amount to be deposited in FDR in pursuance of the order dated 10.08.2005 passed in Criminal Misc. Application No. 2697 of 2005.
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