LAWS(PAT)-2020-6-45

CHANARAITI DEVI Vs. STATE OF BIHAR

Decided On June 26, 2020
Chanaraiti Devi Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

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

(2.) Heard Mr. Hitesh Suman, learned counsel for the petitioner; Mr. Prabhakar Jha, learned GP 27 for the State and Mr. Ram Prabodh Thakur, learned counsel for respondent no. 7.

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