CHANDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Ms. Aprajita Singh, learned counsel for the petitioners and Mr. Md. Arif, learned Additional Public Prosecutor (hereinafter referred to as the APP ) for the State.

(3.) The petitioners apprehend arrest in connection with Biraul PS Case No. 254 of 2019 dated 13.09.2019, instituted under Sections 341/323/307/325/379/504/34 of the Indian Penal Code.