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Judgment
6 paragraphs · 209 wordsDeepak Roshan, J
Learned counsel for the petitioner submits that the matter is arising out of section 138 of Negotiable Instruments Act and now a good sense has prevailed between the parties and settlement has been reached and pursuant to the said settlement, Rs.1,50,000/- has been paid by the petitioner to the O.P.No.2/ Complainant and in view of that, the exemption petition has been filed before this Court to exempt the petitioner to surrender before the learned court. He further submits that in the I.A No.513 of 2026, photocopy of the bankers cheque of Rs.1,50,000/- which has already been paid, is annexed.
In view of such submission, the Court finds that the matter is arising out of section 138 of Negotiable Instruments Act and exceptional situation is made out in light of Rule 159 of Jharkhand High Court Rules, 2001, to exempt from surrender before the learned court, and as such, the petitioner is, hereby, exempted to surrender before the learned court.
I.A. No. 513 of 2026 is allowed and disposed of.
Issue notice upon the O.P.No.2 by speed post as well as under ordinary process for which requisites etc must be filed within a week.
The Office will proceed as per the procedure.