INDU DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Kamlesh Kumar Pathak, learned counsel for the petitioners and Mr. Ramchandra Sahni, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Amarpur PS Case No. 96 of 2020 dated 18.02.2020, instituted under Sections 341, 323, 307, 354, 504 and 506/34 of the Indian Penal Code.