SUMITRA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Ashok Kumar, learned counsel for the petitioners; Ms. Pronoti Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State and Mr. Irshad Ahmad Khan, learned counsel for the informant.

(3.) The petitioners apprehend arrest in connection with Hussainganj PS Case No. 305 of 2020 dated 02.11.2020, instituted under Sections 302 and 201/34 of the Indian Penal Code.