- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) The petitioner is apprehending his arrest in connection with Jharia P.S. Case No. 139/2016 to G.R. No. 2402/2016, the case registered under Sections 498(A)/34 of the Indian Penal Code and 3/ 4 D.P. Act.
(3.) Learned counsel for the petitioner submitted that the petitioner has not committed any offence, rather he has been falsely implicated in this case.;