Rajesh Dayal Khare, J. - (1.) LEARNED Counsel for the applicant states that due to inadvertent mistake Section has been left out from the prayer clause. Therefore, learned Counsel for the applicant is permitted to add the Section of I.P.C. in the prayer clause of the application.
(2.) HEARD learned Counsel for the applicant and learned AGA for the State -respondent. The present Petition has been filed for quashing of the proceedings of Complaint Case No. 685 of 2009 'Raj Kumar Maurya v. Atul Kumar Tripathi and Ors.', under Section , , , and I.P.C. pending before the A.C.J.M. IIIrd, Varanasi.
(3.) THE contention of the counsel for the applicant is that the applicant is neither the member of the society nor the secretary of the association concerned, therefore, the criminal prosecution against the applicant is at the behest of the opposite party No. 2, which is bad in law.;