Rongon Mukhopadhyay, J. - (1.) This application has been preferred by the petitioner for exempting the petitioner to surrender in terms of Rule 159 of the Jharkhand High Court Rules.
(2.) It appears that the petitioner has been convicted for the offence under section 138 of the Negotiable Instruments Act, which was affirmed in appeal. Subsequently, however, the matter has been compromised between the parties, which is reflected in the compromise petition, which has been filed by way of I.A No. 4229 of 2017.
(3.) In view of the fact that the matter has been compromised between the parties and there is no objection on the part of the opposite party No. 2, this application is allowed and the petitioner is exempted to surrender in terms of Rule 159 of the Jharkhand High Court Rules. I. A. No. 4228 of 2017 is disposed of. Cri. Revn. No. 179 of 2017 Heard the parties.;