Rongon Mukhopadhyay, J. - (1.) Heard the parties.
(2.) In this application, the petitioner has prayed for exemption to surrender in terms of Rule 159 of the Jharkhand High Court Rules. Submission has been advanced by the learned counsel for the petitioner that matter has been compromised between the parties and the amount of Rs.40,000/-has already been received by the O.P. No. 2.
(3.) Mr. Rakesh Kumar Sinha, learned counsel for O.P. No. 2, has accepted the factum of compromise.;