(1.) Crl.R.P.No. 117/2017:
(2.) Heard Sri.P.K.Mohanan (Palakkad) learned counsel appearing for the revision petitioner, Sri.Vinay Mathew Joseph, learned counsel appearing for R-1 (complainant) and Sri.Jestin Mathew, learned Prosecutor appearing for R-2 State.
(3.) It is pointed out by the learned counsel appearing for the revision petitioner accused that before filing of this revision, the impugned sentence was executed and that the petitioner was under detention for some time. At the time of consideration of this revision at the admission stage, the complainant had appeared through counsel and submitted that the matter has been fully settled and that the compensation amount has already been paid by the accused and that the complainant has no objection in allowing the delay condonation application and in this Court passing appropriate orders in this revision. Accordingly, the delay in filing the revision petition was condoned and the impugned sentence was suspended and it was ordered that the petitioner be granted bail by the trial court and consequently ordered to release from the prison. It is now submitted that pursuant to the said order dated 1.2.2017 passed by this Court, the revision petitioner accused has been granted bail and he was released from detention from the jail.