BIMLA 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 Mr. Ashok Kumar Jha, learned counsel for the petitioner and Mr. Kumar Alok, learned Standing Counsel 7 along with Mr. Vijai Bharti, learned AC to SC 7, for the State. Patna High Court CWJC No.8070 of 2020 dt.07-12-2020

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