SADHNA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Staya Ranjan Sinha, learned counsel for the petitioner and Ms. Anita Kumari, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Bihar PS Case No. 490 of 2020 dated 04.08.2020, instituted under Section 366-A of the Indian Penal Code.