SABINA,J. - (1.) Petitioners have filed this petition challenging the order dated 27.4.2005, whereby application moved by the prosecution under Section 319 Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.'). for summoning the petitioners as additional accused was allowed.
(2.) So far as petitioner No. 1 is concerned, this petition was got dismissed as withdrawn qua him vide order dated 24.5.2005.
(3.) So far as petitioner No. 2 is concerned, learned counsel for the petitioner has submitted that the said petitioner has died on 29.7.2005 and petition qua him is rendered infructuous. Ordered accordingly. Heard qua petitioners No. 3 and 4.;