- (1.) By an application being S.B.Criminal Misc. Application No. 305/06, the petitioner seeks to implead Ikramudeen and Mohd. Sabir as petitioners No.2 and 3 in the instant revision petition.
(2.) For the reasons mentioned in the application, the application is allowed. Amended cause title has been filed, the same be placed at appropriate place in the file.
(3.) With the consent of learned counsel for the petitioners, public prosecutor and counsel appearing for the complainant, the revision petition itself is finally heard and being decided at the admission stage.;