RONGON MUKHOPADHYAY,J. - (1.) I.A. No. 3620 of 2017 Heard Mr. Jyoti Prasad Sinha, learned counsel for the petitioner and Mr. Arpit Kumar, learned counsel for the opposite party no. 2.
(2.) This Interlocutory Application has been preferred by the petitioner for condoning the delay of 565 days in filing the revision application.
(3.) Having been satisfied with the reasons assigned in the instant application, the same is allowed and the delay of 565 days in filing the revision application is, hereby, condoned. I.A.(Cr.) No. 3621 of 2017 ;