Rongon Mukhopadhyay, J. - (1.) This interlocutory application has been preferred by the petitioner for exempting him to surrender in terms of Rule 159 of the Jharkhand High Court Rules.
(2.) It has been stated by the learned counsel for the petitioner that the matter has been compromised between the parties and full and final settlement has been made by handing over a draft of Rs. 85,000/- to the opposite party No. 2 which fact has been conceded by the learned counsel for the opposite party No. 2.
(3.) In view of the fact that the matter has been compromised between the parties and the same being an exceptional circumstance the petitioner is exempted to surrender in terms of Rule 159 of the Jharkhand High Court Rules. I.A. No. 4843 of 2017 is allowed and disposed of. I.A. No. 4844 of 2017;