SHOBHA KUMARI 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 Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Sunil Kumar Mandal, learned SC 3 along with Mr. Arjun Prasad, learned AC to SC 3, for the State.

(3.) The petitioner has moved the Court for the following reliefs: