(1.) (Oral)
(2.) THIS petitioner is the complainant of FIR No.309 dated 25.7.2004 under Sections 148, 149, 323, 427 and 447 IPC, Police Station, Sector 7, Faridabad. It is pleaded that the petitioner has come to know through Annexure P-3 which is the report sent by the Station House Officer to the Office of Superintendent of Central Excise, Faridabad, that cancellation report has been filed in the complaint, however, he did not receive any notice from the Illaqa Magistrate in that regard although law provides that on presentation of cancellation report, the complainant would be given a notice thereafter to enable him to file a protest petition/ complaint. The petitioner may file an application to the Illaqa Magistrate on these averments and necessary orders would be passed within 15 days of filing thereof. Disposed of.