- (1.) This criminal miscellaneous petition has been filed by petitioner-R.M.S. Kundu under Section 482 Cr.P.C. against the State of Haryana etc. for direction to respondents No.1 to 4 to register FIR against respondents No.5 to 17 as allowed vide Criminal Misc. No.M-16883 of 2014 and revision of order dated 14.7.2014 passed by learned Judicial Magistrate Ist Class, Faridabad.
(2.) The order dated 16.5.2014 (Annexure-A) passed by this Court shows that the petitioner earlier filed petition in which this Court passed the following order:- "Petitioner submits that he wants to avail the remedy under Section 156 (3) Code of Criminal Procedure before the concerned Court at Faridabad. With liberty to file the application under Section 156 (3) Code of Criminal Procedure, the petition stands disposed of."
(3.) Now, again the petitioner has come for the same relief.;