KARUNA BEHRA Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Pandey, learned counsel for the petitioner and Mr. Subodh Kumar Dubey, learned counsel appearing for the opposite party No. 2.

(2.) This interlocutory application has been preferred by the petitioner for exempting to surrender in view of the compromise which has been arrived at between the parties.

(3.) It appears that the petitioner was convicted for the offence punishable u/S. 138 of the N.I. Act which was subsequently affirmed in appeal. However during the pendency of this revision application the matter has been compromised between the parties and the entire amount as per the terms and conditions of the compromise has also been returned back to the opposite party No. 2.