Anubha Rawat Choudhary,J. - (1.) Counsel for the petitioners submits that this interlocutory application has been filed for deleting the name of petitioner no. 3 from the cause title as petitioner no. 3 has expired during the pendency of this case on 05.04.2012. He further submits that a counter-affidavit has been filed by the State confirming the death of petitioner no. 3.
(2.) Counsel for the opposite party-State does not oppose the prayer made by the counsel for the petitioners in the instant interlocutory application.
(3.) Considering the averments made in I.A. No. 5775 of 2019 and the counter-affidavit filed by the State, the present interlocutory application being I.A. No. 5775 of 2019 is allowed. Counsel for the petitioners is directed to delete the name of petitioner no. 3 from the cause-title in red ink during the course of the day. Cr. Rev. No. 809 of 2008 ;