(1.) Learned counsel for the applicants states that applicant No. 1 has died and he may be permitted to delete the name of applicant No. 1 in the memo of the bail application.
(2.) Learned counsel for the applicants is permitted to make necessary corrections in the memo of bail application.
(3.) Learned AGA had earlier filed counter affidavit, which was replied to by the learned counsel for the applicants. Learned counsel for the complainant has filed counter affidavit today, but the learned counsel for applicants does not want to file rejoinder affidavit to the counter affidavit filed by the learned counsel for the complainant.