- (1.) Defects, as pointed out by the office, are ignored.
(2.) Heard the parties.
(3.) The petitioner apprehends his arrest in connection with R.C. Case No. 09(A) of 2011-D registered for the offences under sections 120B and 420 of the Indian Penal Code and Section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act.;