AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 50 words
Lakshmana Rao, J.—The view of the Joint Magistrate is untenable and he has no power to award costs in applications u/s 528 of the Code
of Criminal Procedure.
2.
The reference is therefore accepted and the order as to costs is set aside. The amount if levied will be refunded.
