ANANT BIJAY SINGH,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the State as well as learned counsel for the O.P. No. 2.
(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 498(A) of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.
(3.) On 20.07.2017, learned counsel for the petitioner was directed to produce the salary slip of the petitioner.;