SUNEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Md. Mushtaque Alam, learned counsel for the petitioners and Mr. Humayou Ahmad Khan, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioners apprehend arrest in connection with Parbatta PS Case No. 376 of 2019 dated 14.09.2019, instituted under Sections 406, 409 and 420/34 of the Indian Penal Code.