KURIAN,J. - (1.) Leave granted.
(2.) The limited grievance of the appellant is with regard to the directions granted by the High Court to recover an amount of Rs. 10,00,000/- (Rupees Ten Lacs) from the appellant. This Rs. 10,00,000/- (Rupees Ten Lacs) represents the costs awarded by this Court in Civil Appeal No.2374/2010.
(3.) The appellant had approached the High Court for anticipatory bail under Section 438 Cr.P.C. While considering the application, the High Court went into various other aspects and also came to the conclusion that the appellant should be made liable for the costs awarded by this Court in Civil Appeal No.2374/2010.;