- (1.) The present interlocutory application has been filed for condonation of delay of 9 days in filing the revision application. In view of the statements made in the interlocutory application, the delay in filing the revision application is, hereby, condoned.
(2.) The aforesaid I.A. is accordingly allowed. Cr. Revision No. 273 of 2014
(3.) Heard the learned counsel for the petitioner and the learned counsel for the State.;