ARTI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Krishna Prasad Singh, learned Senior counsel assisted by Mr. Sunil Kumar Singh, learned counsel for the petitioner and Mr. Satya Nand Shukla, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner apprehends arrest in connection with Maner PS Case No. 589 of 2016 dated 30.12.2016, instituted under Sections 498A, 304B and 120/34 of the Indian Penal Code.