- (1.) Heard Sri Ashok Chaturvedi, learned counsel for the petitioner and learned AGA for the State. At this stage, prospective accused have no right of hearing.
(2.) This writ petition has been filed with a prayer to quash the order dated 4.10.2012 passed by C.J.M., Aligarh in Criminal Misc. Application No. 5342 of 2012, Om Prakash Sharma v. Manjeet Singh & others pertaining to P.S. Iglas, District-Aligarh, whereby the application under Section 156(3) Cr.P.C. filed by the petitioner was treated as complaint.
(3.) As per the office report, there is latches of 43 days in filing the writ petition. Keeping in view the public interest and as prayed by learned counsel for the petitioner, the laches are condoned.;