- (1.) We have heard Sri Saurabh Srivastava along with Sri Anand Prakash Pandey for the petitioner, Sri Vimlendu Tripathi, the learned A.G.A. for the respondent nos. 1 to 3 and Sri Marakandey Upadhyay, the learned counsel for the respondent nos. 4" & 5." No one appears for respondent nos. 6 and 7.
(2.) We are of the opinion that the amendment application is misconceived and is rejected.
(3.) If the petitioner is aggrieved by the lodging of the First Information Report against him, it is open for him to file a separate application as it is a separate cause of action.;