- (1.) IN this application, the petitioners have sought for amendment in paragraph -1 and the relief portion of the petition by addition of the prayer for quashing the entire criminal prosecution arising out of the Complaint Case No. 1080 of 2002 filed by the complainant -opposite party no. 2.
(2.) IT has been stated that the said prosecution against the petitioners and its entire proceeding is a sheer abuse of the process of the Court and that the same alongwith the order taking cognizance in this case are liable to be quashed by this court for the ends of justice. Notice was issued to the opposite party no. 2 and Mr. Manish Kumar, learned counsel has appeared on his behalf. The opposite party no. 2 has got no objection in allowing the said prayer for amendment.
(3.) CONSIDERING the aforesaid facts and circumstances, this application is allowed. The petitioners are permitted to amend the memo of petition in Criminal Misc. Petition No. 551 of 2005 in terms of the prayer made in this interlocutory application. This I.A. is accordingly disposed of. Cr. M.P. No. 551 of 2005;