RONGON MUKHOPADHYAY,J. - (1.) Defect no. 9(viii) as pointed out by the office is ignored. I.A. No. 57 of 2017 : In this interlocutory application the petitioners have prayed for amending the para 1 and prayer portion of the main application in view of the issuance of proclamation and process under Sections 82 and 83 of the Cr.P.C. respectively vide orders dated 16.01.2015 and 30.01.2015.
(2.) It has been stated by the learned counsel for the petitioners that the issuance of process was known to the petitioners as such they could make a challenge to the same in the main application.
(3.) It appears that initially the petitioners have challenged the initiation of the entire criminal proceedings. However, the petitioners intend to challenge the issuance of processes under Sections 82 and 83 of the Cr.P.C. Since the amendment which has been sought for has a direct nexus with the prayer made in the main application and in order to avoid multiplicity of proceeding, this interlocutory application is allowed.;