LAWS(PAT)-2021-7-7

SUMAN DEVI Vs. STATE OF BIHAR

Decided On July 05, 2021
SUMAN DEVI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) The case has been taken up out of turn on the basis of motion slip filed by learned counsel for the petitioner on 28.06.2021, which was allowed.

(3.) Heard Mr. Ravindra Kumar Sinha, learned counsel for the petitioner and Mr. Amitesh Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.