- (1.) Pursuant to the direction given by this Court on 28.04.2015, the respondent No. 1-complainant has appeared before the Dy. Registrar (Judicial) of this Court today for the purpose of verifying the fact of compromise arrived at between the petitioner and the respondent No. 1-complainant.
(2.) The compromise has been verified by the Dy. Registrar (Judicial).
(3.) As per office report, this criminal revision petition is time barred but considering the fact that the petitioner-accused is in custody and he has entered into the compromise with the respondent No. 1-complainant, I deem it proper to allow the application dated 26.07.2014 for condonation of delay.;