KHALIDA BEGUM Vs. D CHANDRAIAH

JUDGEMENT

(1.) SRI Bhavani Shankar, learned counsel for the complainants seeks permission of the court to delete the names of accused Nos.2 and 3.

(2.) PERMITTED. Necessary correction to be carried out in the cause title.

(3.) A perusal of this order indicates that while there is some direction to the 5th respondent therein, it is not t the instance of the complainants nor the complainants had preferred the writ petition. Complainants only figured as respondents in the writ petition.