RAJEEV MISRA,J. - (1.) Heard Mr. Shiv Bahadur Yadav, learned counsel for the applicant and learned A.G.A. for State.
(2.) This application under section 482 Cr. P. C. has been filed challenging summoning order dated 17.11.2017 passed by Judicial Magistrate, Court No. 1, Jhansi, in Complaint Case No. 1686 of 2016 (Babu Lal Vs. Vijay and others), under Sections 420 , 323 , 504 and 506 IPC as well as entire proceedings ofabove mentioned complaint case.
(3.) Normally this Court does not entertain any application filed under Section 482 Cr. P. C. which has been filed with laches. However, the laches in filing present application have sufficiently been explained in paragraph 7 of affidavit. Accordingly, laches in filing present application are ignored.;