RONGON MUKHOPADHYAY,J. - (1.) I.A. No. 3129 of 2016 :This application has been preferred by the petitioner for condonation the delay of 20 days in filing the criminal revision.
(2.) Considering the reasons assigned in this application, the delay of 20 days which had occurred in filing this criminal revision is condoned and this I.A. is allowed and disposed of. I.A. No. 6300 of 2016
(3.) This application has been preferred by the petitioner for exemption to surrender in terms of Rule 159 of the High Court of Jharkhand Rules.;