Criminal Procedure Code, 1973, ss. 154 and 173-First Information Report -The informant is entitled to hearing, when, on the basis of police report Magistrate prefers to drop the proceedings instead of taking cognizance of offence- Person injured or relative of the person who died in the incident complained of has no such right of hearing except a standing to appear before Magistrate the Magistrate, of his own discretion can issue notice to them for hearing.

Administrative Law-Natural justice-Difficulty in compliance with-Cannot be a ground to deny the opportunity of hearing.

In a criminal case where First Information Report is lodged and the police submits a report after completion of investigation initiated on the basis of such FIR that no offence appears to have been committed, on the question whether in cases of this kind, the first inform int or any relative of the deceased or any other aggrieved person is entitled to be heard at the time of consideration of the Report by the Magistrate and whether the Magistrate is bound to issue notice to any such person, the Court,