DHARMA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.0116 dated 08.04.2020 registered under Sections 304-B, 34 IPC at Police Station Khedki Daula-Gu rug ram.

(3.) On 02.06.2020, following order was passed:-