- (1.) I.A. No. 2541 of 2016. This interlocutory application has been filed by the petitioner under Rule 159 of Jharkhand High Court Rules, seeking exemption from surrender on the basis of compromise arrived at between the parties.
(2.) It has been submitted by the learned counsel for the petitioner that a compromise has been arrived at after the conviction of the petitioner and its subsequent confirmation in appeal.
(3.) With regard to the fact that the matter has been compromised between both the sides, this application is allowed and the petitioner is exempted from surrendering.;