DEPARTMENT OF CUSTOMS Vs. ARVINDER SINGH

JUDGEMENT

(1.) Despite service of notice there is no appearance on behalf of the respondent.

(2.) Heard.

(3.) Petitioner is aggrieved by an order dated 17th May, 2007 passed by the learned Addl. Sessions Judge directing service of 7 days' prior notice on the respondent in the event of an FIR being registered and he being sought to be arrested.